Satish Kumar Chourasiya vs The State Of Madhya Pradesh
2024 Latest Caselaw 12598 MP

Madhya Pradesh High Court

Satish Kumar Chourasiya 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. 11259 of 2024

                         BETWEEN:-
                         SATISH KUMAR CHOURASIYA S/O LATE MURARI LAL
                         CHOURASIYA, AGED ABOUT 68 YEARS, OCCUPATION:
                         RETIRED ACCOUNTANT R/O EKTA COLONY, BINEKA
                         ROOD, MANDLA, DISTRICT MANDLA (MADHYA
                         PRADESH)

                                                                                     .....PETITIONER
                         (BY SHRI ANIRUDH PANDEY - ADVOCATE )

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                               SECRETARY, MINISTRY OF TRIBAL WELFARE
                               DEPARTMENT, BHOPAL (MADHYA PRADESH)

                         2.    ASSISTANT COMMISSIONER, TRIBAL WORK
                               D EPARTM EN T, DISTRICT DINDORI (MADHYA
                               PRADESH)

                         3.    BLOCK    EDUCATION   OFFICER,  AMARPUR
                               DISTRICT DINDORI (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
                         mc