Mahesh Kumar Jain vs The State Of Madhya Pradesh
2024 Latest Caselaw 5690 MP

Madhya Pradesh High Court

Mahesh Kumar Jain 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. 3005 of 2024

                          BETWEEN:-
                          MAHESH KUMAR JAIN S/O GYANCHAND JAIN, AGED
                          ABOUT 70 YEARS, OCCUPATION: RETIRED AST.
                          ENGINEER PHE R/O ANKU COLONY RAJKHEDI
                          MAKRONIYA DISTRICT SAGAR (MADHYA PRADESH)

                                                                                     .....PETITIONER
                          (BY SHRI RAJESH PRASAD DUBEY - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                PRINCIPAL SECRETARY TRIBEL WELFARE
                                DEPARTMENT VALLABH BHAWAN BHOPAL
                                (MADHYA PRADESH)

                          2.    DISTRICT TREASURY PENSION OFFICER SAGAR
                                DISTRICT SAGAR (MADHYA PRADESH)

                          3.    EXECUTIVE ENGINEER P.H.E. S AGAR DISTRICT
                                SAGAR (MADHYA PRADESH)

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

                                This petition coming on for admission 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