Laxmi Prasad Jhariya vs The State Of Madhya Pradesh
2024 Latest Caselaw 5683 MP

Madhya Pradesh High Court

Laxmi Prasad Jhariya vs The State Of Madhya Pradesh on 23 February, 2024

Author: Chief Justice

Bench: Ravi Malimath

                                                     1
                           IN    THE    HIGH COURT OF MADHYA PRADESH
                                             AT JABALPUR
                                                    BEFORE
                                     HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                CHIEF JUSTICE
                                                       &
                                     HON'BLE SHRI JUSTICE GAJENDRA SINGH
                                          ON THE 23 rd OF FEBRUARY, 2024
                                          WRIT PETITION No. 1854 of 2024

                          BETWEEN:-
                          LAXMI PRASAD JHARIYA S/O NOHRILAL JHARIYA,
                          AGED ABOUT 63 YEARS, OCCUPATION: RETIRED
                          EMPLOYEE R/O JHARIYA MOHALLA WARD NO.4
                          JAGNATHAR, MANDLA (MADHYA PRADESH)

                                                                           .....PETITIONER
                          (BY SHRI ASHISH VISHWAKARMA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY TRIBAL WELFARE
                                DEPARTMENT    (EDUCATION)  MANTRALAYA,
                                VALLABH    BHAWAN,    BHOPAL   (MADHYA
                                PRADESH)

                          2.    THE STATE OF M.P. THROUGH ITS PRINCIPAL
                                SECRETARY SCHOOL EDUCATION DEPARTMENT
                                MANTRALAYA VALLABH BHAWAN (MADHYA
                                PRADESH)

                          3.    THE   ASSISTANT   COMMISSIONER TRIBAL
                                WELFARE   DEPARTMENT MANDLA (MADHYA
                                PRADESH)

                          4.    THE   DIVISIONAL   COMMISSIONER TRIBAL
                                WELFARE    DEPARTMENT MANDLA (MADHYA
                                PRADESH)

                          5.    THE BLOCK EDUCATION OFFICER BICHHIYA
                                M A N D L A DISTRICT MANDLA (MADHYA
                                PRADESH)

Signature Not Verified
Signed by: DEVESH K
SHRIVASTAVA
Signing time: 2/27/2024
4:27:32 PM
                                                      2
                          6.    THE DISTRICT TREASURY OFFICER MANDLA
                                DISTRICT MANDLA (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                          (BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL)

                                This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                          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)                                   (GAJENDRA SINGH)
                                 CHIEF JUSTICE                                         JUDGE
                          DS