A.L. Mohare(Anch Lal) vs The Commissioner
2024 Latest Caselaw 15015 MP

Madhya Pradesh High Court

A.L. Mohare(Anch Lal) vs The Commissioner on 20 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 20 th OF MAY, 2024
                                            WRIT PETITION No. 5300 of 2024

                          BETWEEN:-
                          A.L. MOHARE (ANCH LAL) S/O H.L. MOHARE, AGED
                          ABOUT 74 YEARS, OCCUPATION: RETIRED GOVT.
                          EMPLOYEE R/O WARD NO. 16, LODHI MOHALLA,
                          TEHSIL   BALAGHAT,   AWALAJHIRI,   BALAGHAT
                          DISTRICT BALAGHAT (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI ASHISH VISHWAKARMA - ADVOCATE)

                          AND
                          1.    THE      COMMISSIONER       DIRECTORATE
                                TECHNOLOGY EDUCATION SATPURA BHAWAN,
                                4TH FLOOR, BHOPAL (MADHYA PRADESH)

                          2.    THE PRINCIPAL, GOVT. POLYTECHNIC COLLEGE
                                BALAGHAT (MADHYA PRADESH)

                          3.    THE TREASURY OFFICER BALAGHAT DISTRICT
                                BALAGHAT (MADHYA PRADESH)

                          4.    THE DISTRICT PENSIONER OFFICER BALAGHAT
                                DISTRICT BALAGHAT (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