Prahlad Singh Maravi vs The State Of Madhya Pradesh
2024 Latest Caselaw 6406 MP

Madhya Pradesh High Court

Prahlad Singh Maravi vs The State Of Madhya Pradesh on 1 March, 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 1 st OF MARCH, 2024
                                         WRIT PETITION No. 4285 of 2024

                         BETWEEN:-
                         PRAHLAD SINGH MARAVI S/O SHRI VARNU SINGH
                         MARAVI, AGED ABOUT 63 YEARS, OCCUPATION:
                         RETIRED EMPLOYEE VILLAGE AND POST DAMEHADI
                         TEHSIL PUSHPRAJGARH DISTRICT ANUPPUR (MADHYA
                         PRADESH)

                                                                          .....PETITIONER
                         (BY SHRI A.K. DWIVEDI - ADVOCATE)

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

                         2.    COMMISSIONER        TRIBAL   WELFARE
                               D EPARTM EN T VALLABH BHAWAN BHOPAL
                               (MADHYA PRADESH)

                         3.    ASSISTANT COMMISSIONER TRIBAL WELFARE
                               D EPARTM EN T DISTRICT ANUPPUR (MADHYA
                               PRADESH)

                         4.    DISTRICT EDUCATION    OFFICER ANUPPUR
                               DISTRICT ANUPPUR (MADHYA PRADESH)

                         5.    BLOCK    EDUCATION    OFFICER   TEHSIL
                               PUSHPRAJGARH DISTRICT ANUPPUR (MADHYA
                               PRADESH)

                         6.    PRINCIPAL GOVERNMENT HIGHER SECONDARY
                               SCHOOL DAMEHADI SANKUL DAMEHADI TEHSIL
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 3/4/2024
4:56:54 PM
                                                      2
                                PUSHPRAJGARH DISTRICT ANUPPUR (MADHYA
                                PRADESH)

                         7.     DISTRICT PENSION OFFICER ANUPPUR DISTRICT
                                ANUPPUR (MADHYA PRADESH)

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

                                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)                                     (VISHAL MISHRA)
                                 CHIEF JUSTICE                                          JUDGE
                         MSP