Ramesh Prasad Shukla vs The State Of Madhya Pradesh
2022 Latest Caselaw 15007 MP

Citation : 2022 Latest Caselaw 15007 MP
Judgement Date : 16 November, 2022

Madhya Pradesh High Court

Ramesh Prasad Shukla vs The State Of Madhya Pradesh on 16 November, 2022

Author: Maninder S. Bhatti

                                                          1
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                        BEFORE
                                        HON'BLE SHRI JUSTICE MANINDER S. BHATTI
                                               ON THE 16th OF NOVEMBER, 2022

                                            WRIT PETITION No. 25819 of 2022

                                 BETWEEN:-
                                 RAMESH PRASAD SHUKLA S/O LATE SHRI
                                 GAYA PRASAD SHUKLA, AGED ABOUT 67
                                 YE A R S , OCCUPATION: RETIRED ASSISTANT
                                 TEACHER R/O VILLAGE LAKHNOUTI TEHSIL
                                 JAISINGHNAGAR, DISTRICT SHAHDOL M.P.
                                 (MADHYA PRADESH)

                                                                                     .....PETITIONER
                                 (BY SHRI B.K. UPADHYAY, ADVOCATE )

                                 AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 THE     SECRETARY   SCHOOL EDUCATION
                                 DEPARTMENT VALLABH BHAWAN BHOPAL
                                 (M.P.) (MADHYA PRADESH)

                           2.    THE DISTRICT EDUCATION OFFICER SHAHDOL
                                 DISTRICT SHAHDOL (MADHYA PRADESH)

                           3.    THE   ASSISTANT   COMMISSIONER TRIBAL
                                 DEVELOPMENT        DEPARTMENT SHAHDOL
                                 DISTRICT SHAHDOL (MADHYA PRADESH)

                           4.    THE DISTRICT PENSION OFFICER SHAHDOL
                                 DISTRICT SHAHDOL (MADHYA PRADESH)

                           5.    THE BLOCK EDUCATION OFFICER (TRIBAL
                                 D EVELOPM EN T) JAISINGHNAGAR DISTRICT
                                 SHAHDOL (MADHYA PRADESH)

                           6.    THE    PRINCIPAL GOVT.   HIGH SCHOOL
                                 CHITRAON TEHSIL JAISINGHNAGAR DISTRICT
                                 SHAHDOL (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                                 (BY SHRI V.P. TIWARI, GOVT. ADVOCATE )

                                This petition coming on for admission this day, th e court passed the
Signature Not Verified
Signed by: AJAY KUMAR
CHATURVEDI
Signing time: 11/17/2022
11:55:16 AM
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                           following:
                                                                ORDER

Learned counsel for the petitioner at the outset submits that the controversy involved in the matter is finally decided by this Court in Writ Petition No. 6773/2006 (Prerna vs. State of MP), decided at Indore Bench. He submits that the petitioner intends to prefer representation, which may be directed to be decided by the respondents, in the light of the judgment in Prerna's case (supra), within a stipulated time.

The aforesaid innocuous relief prayed for is not opposed by learned Government Advocate appearing for the respondents/State.

Accordingly, without expressing any opinion on the merits and entitlement of the petitioner, this petition is disposed of with the following directions:

(1) The petitioner shall prefer a detailed representation along with the judgment in Prerna's case (supra) on which he wants to place reliance and file it before respondents, within 10 days from the date of receipt of certified copy of this order.

( 2 ) The respondents shall consider and examine the applicability of such judgment in case of petitioner. In the event the authorities come to the conclusion that the petitioner is entitled for similar benefits and claims, the claims be paid to the petitioner within 60 days. T h e respondents while deciding the representations shall pass a reasoned and speaking order.