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Vijay Kumar Rajak vs The State Of Madhya Pradesh
2024 Latest Caselaw 13468 MP

Citation : 2024 Latest Caselaw 13468 MP
Judgement Date : 9 May, 2024

Madhya Pradesh High Court

Vijay Kumar Rajak 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. 12478 of 2024

                          BETWEEN:-
                          VIJAY KUMAR RAJAK S/O LATE B L RAJAK, AGED
                          ABOUT 75 YEARS, OCCUPATION: RETIRED HEAD
                          MASTER MIDDLE SCHOOL R/O WARD NO. 09 BAZAR
                          CHOWK SHAHPURA DISTRICT DINDORI (MADHYA
                          PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI RAKESH DWIVEDI - ADVOCATE)

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

                          2.    DISTRICT EDUCATION OFFICER SHAHPURA
                                DISTRICT DINDORI (MADHYA PRADESH)

                          3.    JOINT DIRECTOR, TREASURY ACCOUNTS AND
                                PENSION, DINDORI DIVISION DINDORI (MADHYA
                                PRADESH)

                          4.    DISTRICT PENSION OFFICER DINDORI 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:
Signature Not Verified
Signed by: JULIE SINGH
Signing time: 5/14/2024
7:05:03 PM
                                                               2
                                                               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








 
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