Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Narayan Prasad Patel vs The State Of Madhya Pradesh
2023 Latest Caselaw 13362 MP

Citation : 2023 Latest Caselaw 13362 MP
Judgement Date : 17 August, 2023

Madhya Pradesh High Court
Narayan Prasad Patel vs The State Of Madhya Pradesh on 17 August, 2023
Author: Chief Justice
                                                           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 17 th OF AUGUST, 2023
                                             WRIT PETITION No. 19929 of 2023

                           BETWEEN:-
                           NARAYAN PRASAD PATEL S/O LATE SHRI MOOLCHAND
                           PATEL, AGED ABOUT 74 YEARS, OCCUPATION:
                           RETIRED   ASSISTANT   TEACHER     R/O  GRAM
                           DAROLIKALA, POST MADHA PARASWADA, TEHSIL
                           SIHORA (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY MS. VANDANA TRIPATHI - ADVOCATE)

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

                           2.    DISTRICT EDUCATION        OFFICER     JABALPUR
                                 (MADHYA PRADESH)

                           3.    BLOCK EDUCATION OFFICER SIHORA DISTRICT
                                 JABALPUR (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:
                                                            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 Signature Not Verified Signed by: VIBHA PACHORI Signing time: 8/21/2023 10:25:38 AM

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
                           vibha




Signature Not Verified
Signed by: VIBHA PACHORI
Signing time: 8/21/2023
10:25:38 AM
 

 
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 : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter