Raghunath Sagre vs The State Of Madhya Pradesh
2024 Latest Caselaw 16447 MP

Madhya Pradesh High Court

Raghunath Sagre vs The State Of Madhya Pradesh on 31 May, 2024

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

                                                      1
                           IN    THE     HIGH COURT OF MADHYA PRADESH
                                              AT JABALPUR
                                                   BEFORE
                                 HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                             ON THE 31 st OF MAY, 2024
                                          WRIT PETITION No. 14551 of 2024

                          BETWEEN:-
                          1.    RAGHUNATH SAGRE S/O SHRI GANNU JI SAGRE,
                                AGED ABOUT 71 YEARS, OCCUPATION: RETIRED
                                ACCOUNTENT        OF  HEALTH  DEPARTMENT
                                C.M.H.O. OFFICE BETUL DESHBANDHU WARD
                                T I K A R I BETUL DISTRICT BETUL (MADHYA
                                PRADESH)

                          2.    SMT GAYA BAI GAYKI W/O LATE SHRI NATTHU
                                GAYKI, AGED ABOUT 71 YEARS, OCCUPATION:
                                RETIRED MESS SERVANT HEALTH DEPARTMENT
                                C.M.H.O. OFFICE BETUL R/O CHANDRA SHEKHAR
                                WARD SADAR BETUL (MADHYA PRADESH)

                                                                               .....PETITIONERS
                          (BY SHRI SACHINDRA KUMAR RAGHUWANSHI - ADVOCATE )

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

                          2.    THE COMMISSIONER MEDICAL AND HEATH
                                BHOPAL BHOPAL BHOPAL (MADHYA PRADESH)

                          3.    THE DISTRICT CHIEF MEDICAL OFFICER, BETUL
                                DISTRICT BETUL (MADHYA PRADESH)

                          4.    T H E DISTRICT PENSION OFFICER,      BETUL,
                                DISTRICT BETUL (MADHYA PRADESH)

                          5.    THE DISTRICT TREASURY OFFICER BETUL BETUL
                                (MADHYA PRADESH)

                                                                              .....RESPONDENTS
                          (BY SHRI PRADEEP GUPTA - GOVT. ADVOCATE)
Signature Not Verified
Signed by: DEEPA MISHRA
Signing time: 6/1/2024
12:21:09 PM
                                                              2
                                  T h is petition coming on for orders this day, t h e cou rt 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.

Respondents are directed to consider the claim of petitioner within a period of five months from the date of receipt of certified copy of this order.

(DINESH KUMAR PALIWAL) JUDGE mrs. mishra