Smt. Kusum Choudhary vs The State Of Madhya Pradesh
2024 Latest Caselaw 15047 MP

Madhya Pradesh High Court

Smt. Kusum Choudhary 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. 13570 of 2024

                          BETWEEN:-
                          SMT.  KUSUM       CHOUDHARY W/O         SHRI  P.K.
                          CHOUDHARY, AGED ABOUT 79 YEARS, OCCUPATION:
                          RETIRED PRINCIPAL, R/O H.NO.01, SBI COLONY,
                          HATHITAL,   GORAKHPUR,     JABALPUR,      (MADHYA
                          PRADESH)-482001, ADHAR NO.6993 2199 3864

                                                                                      .....PETITIONER
                          (BY SHRI J.B.SINGH - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                PRINCIPAL SECRETARY, DEPARTMENT OF
                                PUBLIC HEALTH AND FAMILY WELFARE,
                                MANTRALAYA, VALLABH BHAWAN, BHOPAL
                                (MADHYA PRADESH) 462003

                          2.    COMMISSIONER, HIGHER EDUCATION, M.P.
                                GOVER N M EN T, SATPURA BHAVAN, BHOPAL
                                (MADHYA PRADESH)-462004

                          3.    DISTRICT EDUCATION OFFICER, NEAR DISTRICT
                                COURT, JABALPUR (MADHYA PRADESH)-482001

                          4.    DIVISIONAL/DISTRICT  PENSION    OFFICER,
                                COLLECTORATE PARISAR, JABALPUR (MADHYA
                                PRADESH)-482001

                                                                                   .....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