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Subhash Chaturvedi vs The State Of Madhya Pradesh
2024 Latest Caselaw 12573 MP

Citation : 2024 Latest Caselaw 12573 MP
Judgement Date : 3 May, 2024

Madhya Pradesh High Court

Subhash Chaturvedi vs The State Of Madhya Pradesh on 3 May, 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 3 rd OF MAY, 2024
                                         WRIT PETITION No. 11401 of 2024

                         BETWEEN:-
                         1.    SUBHASH CHATURVEDI S/O VISHNU DAYAL
                               CHATURVEDI,    AGED     ABOUT  63  YEARS,
                               OCCUPATION: RETIRED HEAD MASTER OFFICE
                               OF BLOCK DEVELOPMENT OFFICER, CHHAPARA
                               SEONI, DISTRICT SEONI (MADHYA PRADESH)

                         2.    SMT. TARUNLATA CHATURVEDI W/O SUBHASH
                               CHATURVEDI,  AGED   ABOUT   63  YEARS,
                               OCCUPATION: RETIRED ASSISTANT TEACHER
                               OFFICE OF BLOCK DEVELOPMENT OFFICER
                               CHHAPARA SEONI DISTRICT SEONI (MADHYA
                               PRADESH)

                                                                            .....PETITIONERS
                         (BY SHRI R.B. TIWARI - ADVOCATE)

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

                         2.    DISTRICT EDUCATION OFFICER SEONI DISTRICT
                               SEONI (MADHYA PRADESH)

                         3.    DISTRICT TREASURY OFFICER SEONI DISTRICT
                               SEONI (MADHYA PRADESH)

                         4.    DISTRICT PENSION OFFICER SEONI DISTRICT
                               SEONI (MADHYA PRADESH)

                                                                           .....RESPONDENTS
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 5/6/2024
11:43:02 AM
                                                       2
                         (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









 
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