Monday, 11, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Veer Singh Bundela (Rtd. Head ... vs The State Of Madhya Pradesh
2021 Latest Caselaw 3679 MP

Citation : 2021 Latest Caselaw 3679 MP
Judgement Date : 28 July, 2021

Madhya Pradesh High Court
Veer Singh Bundela (Rtd. Head ... vs The State Of Madhya Pradesh on 28 July, 2021
Author: Vijay Kumar Shukla
                                                                        1                               WP-12773-2021
                                              The High Court Of Madhya Pradesh
                                                         WP-12773-2021
                                      (VEER SINGH BUNDELA (RTD. HEAD MASTER) Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                                      Jabalpur, Dated : 28-07-2021
                                            Heard through Video Conferencing.

                                            Shri Shrikant Shrivastava, learned counsel for the petitioner.
                                            Shri Sheetal Tiwari, learned Panel Lawyer for the respondents/State.

Counsel for the petitioner at the outset, submits that the present petition be disposed of directing the respondents to consider his case in the light of

the order dated 4-8-2015 passed in W.P. No.12440/2015 [Chhotelal Patel vs. State of M.P. and others]. It is further submitted that the present case is covered by the judgment passed by this Court in the case of Smt. Prerna w/o Shri Pramod Koranne vs. State of M.P. and others [W.P.No.6773/2006, dated 26-4-2007].

The said fact is not disputed by the counsel for the respondents. Considering the aforesaid submissions, the present petition is disposed of with a direction to the competent authority - the District Education Officer, Tikamgarh to consider this case for claim of second krammonnati in the light

of the order passed by this Court in the case of Smt. Prerna w/o Shri Pramod Koranne vs. State of M.P. and others (supra) within a period of three months from the date of receipt of the certified copy of this order.

It is made clear, that this Court has not expressed any opinion on merits of the case.

C.c. as per rules.

(VIJAY KUMAR SHUKLA) JUDGE

anu

Signature Not Verified SAN

Digitally signed by ANUPRIYA SHARMA CHOUBEY Date: 2021.07.29 16:36:19 IST

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter