Madhya Pradesh High Court
Ramji Thakur vs The State Of Madhya Pradesh on 29 August, 2023
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 29 th OF AUGUST, 2023
WRIT PETITION No. 21569 of 2023
BETWEEN:-
RAMJI THAKUR S/O GHASITA THAKUR, AGED ABOUT
67 YEARS, OCCUPATION: RETIRED EMPLOYEE RAIPUR
ROAD MURRAM KHAP SUKTARA DISTRICT MANDLA
(MADHYA PRADESH)
.....PETITIONER
(BY SHRI ASHISH VISHWAKARMA - ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH ITS
PRINCIPAL SECRETARY SCHOOL EDUCATION
DEPARTMENT MANTRALAYA VALLABH BHAWAN
BHOPAL (MADHYA PRADESH)
2. THE DISTRICT EDUCATION OFFICER DISTRICT
MANDLA (MADHYA PRADESH)
3. THE BLOCK EDUCATION OFFICER DISTRICT
MANDLA (MADHYA PRADESH)
4. THE DISTRICT TREASURY OFFICER DISTRICT
MANDLA (MADHYA PRADESH)
5. THE DISTRICT PENSIONER OFFICER DISTRICT
MANDLA (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE )
This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Malimath, Chief Justice passed the following:
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 8/31/2023
12:47:23 PM
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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 & 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
MSP
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 8/31/2023
12:47:23 PM