Ramanth Vishwakarma vs The State Of Madhya Pradesh
2024 Latest Caselaw 15008 MP

Madhya Pradesh High Court

Ramanth Vishwakarma vs The State Of Madhya Pradesh on 20 May, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

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                           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 20 th OF MAY, 2024
                                          WRIT PETITION No. 7413 of 2024

                          BETWEEN:-
                          RAMANTH VISHWAKARMA S/O LATE DHANNU LAL
                          VISHWAKARMA,    AGED    ABOUT    70   YEARS,
                          OCCUPATION: RETIRED ASSISTANT TEACHER GOVT.
                          PRIMARY SCHOOL UMARIYA FADALI BLCOK AND
                          TEHSIL JUNNARDEO DISTRICT CHHINDWARA M.P. R/O
                          SHRIVASTAVA COLONLY CHHINDWARA, DISTRICT
                          CHHINDWARA (MADHYA PRADESH)

                                                                           .....PETITIONER
                          (BY SHRI DEVESH BHOJNE - ADVOCATE )

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

                          2.    THE COMMISSIONER TRIBAL WELFARE AND
                                DEVELOPMENT        DEPARTMENT SATPURA
                                BHAWAN BHOPAL (MADHYA PRADESH)

                          3.    T H E ASSISTANT COMMISSIONER    TRIBAL
                                WELFARE AND DEVELOPMENT DEPARTMENT
                                CHHINDWARA DISTRICT (MADHYA PRADESH)

                          4.    THE BLOCK EDUCATION OFFICER JUNNARDEO
                                TEHSIL JUNNARDEO DISTRICT CHHINDWARA
                                (MADHYA PRADESH)

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

Signature Not Verified
Signed by: NAVEEN KUMAR
SARATHE
Signing time: 5/21/2024
1:07:53 PM
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                          6.     THE   SANKUL   PRINCIPAL GOVT. HIGHER
                                 SECONDARY SCHOOL PALA CHOURAI DISTRICT
                                 CHHINDWARA (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 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
                          nks