Ramakant Khare vs The State Of M.P.
2024 Latest Caselaw 15432 MP

Madhya Pradesh High Court

Ramakant Khare vs The State Of M.P. on 22 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 22 nd OF MAY, 2024
                                            WRIT PETITION No. 12787 of 2024

                          BETWEEN:-
                          RAMAKANT KHARE S/O SHRI LAXMI PRASAD KHARE,
                          AGED ABOUT 69 YEARS, OCCUPATION: RETIRED, R/O
                          HOUSE NO. 11, GANDHI WARD, NEAR SBI PAWAI
                          TAHSIL PAWAI, DISTRICT PANNA (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI J.P. PATEL - ADVOCATE)

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

                          2.    CHIEF MEDICAL AND HEALTH OFFICER (CMHO)
                                PANNA DISTRICT PANNA (MADHYA PRADESH)

                          3.    JOINT DIRECTOR TREASURIES AND ACCOUNTS
                                PENSION SAGAR DISTRICT SAGAR (MADHYA
                                PRADESH)

                          4.    TREASURIES  OFFICER  TREASURIES   AND
                                ACCOUNTS PENSION PANNA DISTRICT PANNA
                                (MADHYA PRADESH)

                          5.    DISTRICT PENSION OFFICER PANNA DISTRICT
                                PANNA (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: PREMSHANKAR
MISHRA
Signing time: 5/24/2024
1:01:38 PM
                                                             2
                          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
                          psm