Bharat Lal Rajak vs The State Of Madhya Pradesh
2024 Latest Caselaw 15444 MP

Madhya Pradesh High Court

Bharat Lal Rajak vs The State Of Madhya Pradesh on 22 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 22 nd OF MAY, 2024
                                            WRIT PETITION No. 13682 of 2024

                          BETWEEN:-
                          BHARAT LAL RAJAK S/O PREM LAL RAJAK, AGED
                          ABOUT 64 YEARS, OCCUPATION: GOVT. RETIRED
                          EMPLOYEE R/O BAJRANG CHOURAHA WARD NO. 23 H.
                          NO. 46 MAHARAJPUR DISTRICT MANDLA (MADHYA
                          PRADESH)

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

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY HEALTH DEPARTMENT
                                MANTRALAYA VALLABH BHAWAN BHOPAL
                                (MADHYA PRADESH)

                          2.    THE DISTRICT HEALTH OFFICER HEALTH
                                DEPARTMENT MANDLA (MADHYA PRADESH)

                          3.    THE CHIEF MEDICAL AND HEALTH OFFICER
                                MANDLA (MADHYA PRADESH)

                          4.    THE DISTRICT TREASURY OFFICER DISTRICT
                                MANDLA (MADHYA PRADESH)

                          5.    THE DISTRICT PENSIONER OFFICER MANDLA
                                DISTRICT MANDLA (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
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                          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