Ramesh Kumar Sahu vs The State Of Madhya Pradesh
2024 Latest Caselaw 5799 MP

Madhya Pradesh High Court

Ramesh Kumar Sahu vs The State Of Madhya Pradesh on 26 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 26 th OF FEBRUARY, 2024
                  WRIT PETITION No. 27624 of 2023

BETWEEN:-
RAMESH KUMAR SAHU S/O LATE DHARAMDAS SAHU,
AGED   ABOUT    63  YEARS, OCCUPATION: RETD.
EMPLOYEE WARD NO. 14 MAJHAULI TEHSIL SIHORA
DISTRICT JABALPUR (MADHYA PRADESH)

                                                            .....PETITIONER
(BY SHRI V.K. DUBEY - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH ITS
      PRINCIPAL SECRETARY ANIMAL HUSBANDARY
      DEPARTMENT VALLABH BHAWAN, BHOPAL
      (MADHYA PRADESH)

2.    D I R E C T O R DIRECTORATE OF  ANIMAL
      HUSBANDRY AND DAIRY KAMDHENU BHAWAN
      VAISHALI NAGAR KOTRA SULTANABAD BHOPAL
      (MADHYA PRADESH)

3.    DEPUTY     DIRECTOR VETERINARY            SERVICE
      JABALPUR (MADHYA PRADESH)

4.    PENSIONER     OFFICER DIVISIONAL PENSION
      OFFICE JABALPUR (MADHYA PRADESH)

                                                          .....RESPONDENTS
(BY SHRI PRAMOD THAKRE - GOVERNMENT ADVOCATE )

      This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Malimath, Chief Justice passed the following:
                                     2
                                     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
  MSP