Smt. Malti Senthiya vs The State Of Madhya Pradesh
2022 Latest Caselaw 13608 MP

                          1
        IN THE HIGH COURT OF MADHYA PRADESH
                     AT GWALIOR
                          BEFORE
              HON'BLE SHRI JUSTICE ROHIT ARYA
                 ON THE 14th OF OCTOBER, 2022

             WRIT PETITION No. 23186 of 2022

     BETWEEN:-
     SMT. MALTI SENTHIYA W/O SHRI NARESH
     CHAND SENTHIYA, AGED ABOUT 63 YEARS,
     OCCUPATION: PENSIONER (RETIRED TEACHER
     FROM GOVT. GIRLS MIDDLE SCHOOL JAIKAB
     PARED    LASHKAR    GWALIOR     HIGHER
     SECONDARY SCHOOL JANAKGANJ LASHKAR
     GWALIOR D.D.O. BLOCK EDUCATION OFFICER
     MORAR DISTT. GWALIOR B-BLOCK SAI VIHAR
     SAMADHIYA COLONY LASHKAR GWALIOR
     (MADHYA PRADESH)

                                                  .....PETITIONER
     (BY SHRI NEERAJ SHRIVASTAVA, ADVOCATE)

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

2.   DISTRICT  EDUCATION   OFFICER PHOOTI
     COLONY SIROL ROAD, GWALIOR (MADHYA
     PRADESH)

3.   DIVISIONAL JOINT DIRECTOR TREASURY AND
     ACCOUNT GWALIOR AND CHAMBAL DIVISON
     RAJASWA BHAWAN, NEAR POLYTECHNIC
     COLLEGE, JHANSI ROAD, GWALIOR (MADHYA
     PRADESH)

4.   DISTRICT TREASURY OFFICER       GWALIOR
     DISTRICT  TREASURY OFFICE       GWALIOR
     (MADHYA PRADESH)

5.   DISTRICT  PENSION    OFFICER    GWALIOR
     DISTRICT  PENSION     OFFICE    GWALIOR
     (MADHYA PRADESH)

                                                .....RESPONDENTS
                                    2
             (BY SHRI ATUL SHARMA - LEARNED PANEL LAWYER FOR THE
             RESPONDENT-STATE )

         Th is petition coming on for hearing this day, th e court passed the
following:
                                    ORDER

Learned counsel for the petitioner submit that this matter is covered by the judgment delivered by this Court in Smt. Prerna Vs. State of M.P.& Others, {W.P.6773/06 (s)} . He submits that petitioner intend to prefer representation, which may be directed to be decided expeditiously by respondents No. 2 to 5.

In absence of any opposition, the petition is disposed of without expressing any opinion on the merits of the case with the direction to the petitioner to file representation along with copy of this order before respondents No. 2 to 5. In turn, the said respondents shall consider and decide the same by passing a reasoned and speaking order within three months therefrom in accordance with rules by taking into account the judgment in Prerna's case and examine whether the petitioner is similarly situated or not. If the said authorities come to the conclusion that the petitioner is similarly situated, the same benefit be extended in favour of the petitioner also within the same time.

With the aforesaid directions, the petition stands disposed of.

(ROHIT ARYA) JUDGE Prachi

PRACHI MISHRA 2022.10.14 17:38:03 +05'30'