Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Vashudevrao Katolkar vs The State Of Madhya Pradesh
2024 Latest Caselaw 13380 MP

Citation : 2024 Latest Caselaw 13380 MP
Judgement Date : 9 May, 2024

Madhya Pradesh High Court

Vashudevrao Katolkar vs The State Of Madhya Pradesh on 9 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 9 th OF MAY, 2024
                                           WRIT PETITION No. 11881 of 2024

                          BETWEEN:-
                          VASHUDEVRAO    KATOLKAR   S/O   LATE  SHRI
                          MAHADEVRAO KATOLKAR, AGED ABOUT 70 YEARS,
                          OCCUPATION: RETD. HEAD MASTER GOVT. MIDDLE
                          SCHOOL PIPARIYA KALA BICHHUA DISTRICT
                          CHHIDWARA R/O VILLAGE DHHIRMA DHHANA
                          DISTRICT CHHINDWARA (MADHYA PRADESH)

                                                                             .....PETITIONER
                          (BY SHRI RAJNEESH KUMAR VISHWAKARMA - ADVOCATE)

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

                          2.    THE   COMMISSIONER    TRIBAL  WELFARE
                                D EPARTM EN T SATPURA BHAWAN, BHOPAL
                                (MADHYA PRADESH)

                          3.    THE JOINT DIRECTOR TREASURY AND ACCOUNT
                                O F F I C E R JABALPUR DIVISION (MADHYA
                                PRADESH)

                          4.    ASSISTANT COMMISSIONER TRIBAL WELFARE
                                DEPARTMENT         CHHINDWARA DISTRICT
                                CHHINDWARA (MADHYA PRADESH)

                          5.    DISTRICT TREASURY OFFICER CHHINDWARA
                                DISTRICT CHHINDWARA (MADHYA PRADESH)

                          6.    DISTRICT    PENSION   OFFICER CHHINDWARA
Signature Not Verified
Signed by: JULIE SINGH
Signing time: 5/14/2024
7:02:30 PM
                                                          2
                                   DISTRICT CHHINDWARA (MADHYA PRADESH)

                          7.       BLOCK EDUCATION OFFICER BLOCK BICHHUA
                                   DISTRICT CHHINDWARA (MADHYA PRADESH)

                          8.       S AN KUL PRACHARYA GOVERNMENT HIGHER
                                   SECONDARY SCHOOL KHAMRA BLOCK BICHHUA
                                   DISTRICT CHHINDWARA (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                          (SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE FOR RESPONDENT
                          NOS.1 TO 7)

                                   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 and 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
                          julie








 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter