Rajendra Kumar Dubey vs The State Of Madhya Pradesh
2024 Latest Caselaw 16069 MP

Madhya Pradesh High Court

Rajendra Kumar Dubey vs The State Of Madhya Pradesh on 29 May, 2024

Author: Vishal Mishra

Bench: Vishal Mishra

                                                           1
                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                ON THE 29 th OF MAY, 2024
                                            WRIT PETITION No. 14206 of 2024

                          BETWEEN:-
                          RAJENDRA KUMAR DUBEY S/O LATE DHANRAJ DUBEY,
                          AGED ABOUT 63 YEARS, OCCUPATION: RETIRED
                          ASSTT. GRADE II O/O DISTRICT COORDINATOR
                          TRIBAL AFFAIRS         DEPARTMENT NARSINGHPUR
                          D I S T R I C T NARSINGHPUR    R/O NEAR RAJGAR
                          KARYALAY, HOUSING BORD COLONY KAMATH WARD
                          NARSINGPUR (MADHYA PRADESH)

                                                                                       .....PETITIONER
                          (BY SHRI JITENDRA KUMAR SHARMA - ADVOCATE)

                          AND
                          1.    STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY DEPARTMENT OF
                                TRIBAL AFFAIRS M.P. MANTRALAYA, VALLABH
                                BHAWAN, BHOPAL DISTRICT BHOPAL (MADHYA
                                PRADESH)

                          2.    THE COMMISSIONER, DEPARTMENT OF TRIBAL
                                AFFAIRS    M.P. SATPUDA BHAVAN, BHOPAL
                                DISTRICT BHOPAL (MADHYA PRADESH)

                          3.    THE DIVISIONAL DEPUTY COMMISSIONER,
                                DEPARTMENT OF SCHEDULE CASTE AND
                                SCHEDULE       TRIBES JABALPUR  DIVISION
                                DISTRICT JABALPUR (MADHYA PRADESH)

                          4.    THE DISTRICT COORDINATOR, TRIBAL AFFAIRS
                                D E P A R T M E N T N A R S I N G H P U R DISTRICT
                                NARSINGHPUR (MADHYA PRADESH)

                          5.    DIVISIONAL PENSION OFFICER, COLLECTOR
                                OFFICER, CAMPUS, DISTRICT NARSINGHPUR
                                (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
Signature Not Verified
Signed by: SHALINI
LANDGE
Signing time: 5/30/2024
10:58:38 AM
                                                        2
                          (BY SHRI PIYUSH JAIN - GOVERNMENT ADVOCATE)

                                This petition coming on for admission this day, th e court 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.

(VISHAL MISHRA) JUDGE SSL