Namdeo Sarode vs The State Of Madhya Pradesh
2024 Latest Caselaw 3947 MP

Madhya Pradesh High Court

Namdeo Sarode vs The State Of Madhya Pradesh on 9 February, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

                                                           1
                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                  CHIEF JUSTICE
                                                        &
                                       HON'BLE SHRI JUSTICE VISHAL MISHRA
                                              ON THE 9 th OF FEBRUARY, 2024
                                             WRIT PETITION No. 2476 of 2024

                           BETWEEN:-
                           NAMDEO SARODE S/O SHRI CHIRKUT RAO SARODE,
                           AGED ABOUT 63 YEARS, OCCUPATION: RETIRED
                           GOVERNMENT EMPLOYEE R/O VIVEKANAND WARD 31
                           KABRA  COLONY    NAGPUR    ROAD   KHAZARI,
                           CHHINDWADA (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI AKASH CHOUDHURY - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 SECRETARY PUBLIC HEALTH AND FAMILY
                                 WELFARE DEPARTMENT VALLABH BHAWAN
                                 MANTRALAYA BHOPAL (MADHYA PRADESH)

                           2.    THE CHIEF MEDICAL AND HELATH OFFICER,
                                 DEPARTMENT OF PUBLIC HEALTH AND FAMILY
                                 WELFARE, DISTRICT HOSPITAL CHHINDWARA
                                 (MADHYA PRADESH)

                           3.    THE DIRECTOR, PENSION PROVIDENT FUND AND
                                 INSURANCE ARERA HILLS BHOPAL (MADHYA
                                 PRADESH)

                           4.    THE DISTRICT PENSION OFFICER, CHHINDWARA
                                 DISTRICT CHHINDWARA (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                           (BY SHRI S.S. CHOUHAN - GOVERNMENT ADVOCATE)

                                 This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 13-02-2024
15:13:07
                                                              2
                           Malimath, Chief Justice passed the following:
                                                              ORDER

Learned counsels for the parties submit that the question of law that arises for consideration in this petition is covered by the judgment of the Hon'ble Supreme Court in SLP (C) No. 8219 of 2020 (Madhya Pradesh Power Transmission Company Limited and another vs. S.R. Ramchandran & others) dated 11.07.2023. Hence, they plead that this petition be also disposed off on the same terms.

In view of the submission made, the petition is disposed off in terms of the aforesaid judgment of the Hon'ble Supreme Court.

                                 (RAVI MALIMATH)                                     (VISHAL MISHRA)
                                   CHIEF JUSTICE                                          JUDGE
                           SKM