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Sunder Lal Jhariya vs The State Of Madhya Pradesh
2024 Latest Caselaw 13483 MP

Citation : 2024 Latest Caselaw 13483 MP
Judgement Date : 9 May, 2024

Madhya Pradesh High Court

Sunder Lal Jhariya 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. 11975 of 2024

                          BETWEEN:-
                          SUNDER LAL JHARIYA S/O LATE RAMLAL JHARIYA,
                          AGED ABOUT 63 YEARS, OCCUPATION: RETIRED
                          ASSISTANT GRADE II, R/O 120/3A, SAI COLONY,
                          HANUMAN MANDIR KE PASS SANCHAR NAGAR,
                          JABALPUR DISTRICT JABALPUR (MADHYA PRADESH)

                                                                             .....PETITIONER
                          (BY SHRI ASHOK KUMAR GUPTA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                DIRECTOR SOCIAL JUSTICE AND HANDICAPPED
                                WELFARE DEPARTMENT BHOPAL DISTRICT
                                BHOPAL (MADHYA PRADESH)

                          2.    JOINT DIRECTOR, SOCIAL JUSTICE AND
                                HANDICAPPED     WELFARE    DEPARTMENT
                                JABALPUR,   DIVISION  JABALPUR DISTRICT
                                JABALPUR (MADHYA PRADESH)

                          3.    THE      PRINCIPAL    SECRETARY, FINANCE
                                D E P A R T M E N T MANTRALAYA   VALLABH
                                BHAWAN, BHOPAL (MADHYA PRADESH)

                          4.    THE          PRINCIPLE        SHASKIYA
                                DRUSTIBADHITARTHA HIGHER SECONDARY
                                SCHOOL JABALPUR (MADHYA PRADESH)

                          5.    DISTRICT   PENSION   OFFICER,  JABALPUR
                                DISTRICT JABALPUR (MADHYA PRADESH)

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

                                                                                       .....RESPONDENTS
                          (BY S.S. CHAUHAN - 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 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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