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Chhote Lal Shivhare vs The State Of Madhya Pradesh
2024 Latest Caselaw 12593 MP

Citation : 2024 Latest Caselaw 12593 MP
Judgement Date : 3 May, 2024

Madhya Pradesh High Court

Chhote Lal Shivhare 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. 11354 of 2024

                         BETWEEN:-
                         CHHOTE LAL SHIVHARE S/O SHRI SHIVDAYAL
                         SHIVHARE, AGED ABOUT 64 YEARS, OCCUPATION:
                         RETIRED GOVERNMENT SCHOOL PRINCIPAL, R/O 85,
                         OPPOSITE DR. RAM AVTAR CLINIC, CHHAWNI
                         CHAURAHA, BANDA DISTRICT BANDA (UTTAR
                         PRADESH)

                                                                          .....PETITIONER
                         (BY SHRI ABHINAV SHRIVASTAVA - ADVOCATE )

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

                         2.    THE   PRINCIPAL  SECRETARY (FINANCE,)
                               GOVERNMENT OF M.P., VALLABH BHAWAN,
                               BHOPAL (MADHYA PRADESH)

                         3.    COLLECTOR         CHHATARPUR, DISTRICT
                               CHHATARPUR (MADHYA PRADESH)

                         4.    DISTRICT EDUCATION OFFICER, CHHATARPUR,
                               DISTRICT CHHATARPUR (MADHYA PRADESH)

                         5.    DISTRICT  PENSION   OFFICER, CHHATARPUR
                               (MADHYA PRADESH)

                         6.    DISTRICT TREASURY   OFFICER, CHHATARPUR
                               (MADHYA PRADESH)

Signature Not Verified
Signed by: MANJU
Signing time:
5/7/2024 11:36:04 AM
                                                           2
                                                                                   .....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
                         mc








 
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