Ashok Thakre vs The State Of Madhya Pradesh
2024 Latest Caselaw 14627 MP

Madhya Pradesh High Court

Ashok Thakre vs The State Of Madhya Pradesh on 16 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 16 th OF MAY, 2024
                                          WRIT PETITION No. 12595 of 2024

                          BETWEEN:-
                          ASHOK THAKRE S/O SHRI SHYAM RAO JI THAKRE,
                          AGED ABOUT 64 YEARS, OCCUPATION: RETIRED
                          TEASER O/O ASSISTANT SOIL CONSERVATION
                          OFFICER (AGRICULTURE DEVELOPMENT AND KISHAN
                          KALYAN) SOUSAR DISTRICT CHHINDWAR R/O
                          VILLAGE AND POST PIPLA NARAYANWAR SAUSAR,
                          DISTRICT CHHINDWARA (MADHYA PRADESH)

                                                                            .....PETITIONER
                          (BY SHRI SHAKTI KUMAR SONI - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                SECRETARY    AGRICULTURE    DEPARTMENT
                                VALLABH    BHAWAN,    BHOPAL   (MADHYA
                                PRADESH)

                          2.    THE DIRECTOR, KISHAN KALYAN AND KRISHI
                                VIKAS, GOVT. OF M.P., DISTRICT BHOPAL
                                (MADHYA PRADESH)

                          3.    THE DEPUTY DIRECTOR, KISHAN KALYAN AND
                                KRISHI     VIKAS, DISTRICT CHHINDWARA
                                (MADHYA PRADESH)

                          4.    ASSISTANT SOIL CONSERVATION OFFICER, SUB
                                DIVISION SAUSAR, DISTRICT CHHINDWARA
                                (MADHYA PRADESH)

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

Signature Not Verified
Signed by: CHRISTOPHER
PHILIP
Signing time: 5/20/2024
6:59:22 PM
                                                            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
                          C