Krishna Malvi vs The State Of Madhya Pradesh
2024 Latest Caselaw 15040 MP

Madhya Pradesh High Court

Krishna Malvi vs The State Of Madhya Pradesh 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. 13662 of 2024

                          BETWEEN:-
                          KRISHNA MALVI D/O SHRI GORELAL MALVI, AGED
                          ABOUT 63 YEARS, OCCUPATION: RETIRED ANM, R/O
                          KUKDA JAGAT, SIDDHIVINAYAK WARD, WARD NO. 10,
                          CHHINDWARA, DISTRICT CHHINDWARA (MADHYA
                          PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI BRIJESH KUMAR CHOUBEY - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH, THROUGH
                                THE PRINCIPAL SECRETARY, FAMILY WELFARE
                                AND HEALTH DEPARTMENT, VALLABH BHAWAN,
                                BHOPAL (MADHYA PRADESH)

                          2.    COM M ISSIONER, HEALTH SERVICES, BHOPAL
                                (MADHYA PRADESH)

                          3.    CHIEF MEDICAL AND HEALTH               OFFICER,
                                CHHINDWARA (MADHYA PRADESH)

                          4.    DISTRICT PENSION        OFFICER, CHHINDWARA
                                (MADHYA PRADESH)

                          5.    DISTRICT TREASURY OFFICER, CHHINDWARA
                                (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI S.S.CHOUHAN - GOVERNMENT ADVOCATE)

                                This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: VAISHALI
TRIPATHI
Signing time: 5/22/2024
6:22:04 PM
                                                              2
                          Malimath, Chief Justice passed the following:
                                                              ORDER

Defaults as pointed out by the Registry are overruled. 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
                          VPA