The State Of Madhya Pradesh vs Rajendra Singh Tanwar
2023 Latest Caselaw 13821 MP

                                                           1
                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                 AT INDORE
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                  CHIEF JUSTICE
                                                        &
                                         HON'BLE SHRI JUSTICE ANIL VERMA
                                              ON THE 23 rd OF AUGUST, 2023
                                               WRIT APPEAL No. 882 of 2022

                           BETWEEN:-
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 PRINCIPAL SECRETARY VALLABH BHAWAN
                                 DISTRICT BHOPAL (MADHYA PRADESH)

                           2.    DISTRICT EDUCATION         OFFICER KHARGONE
                                 (MADHYA PRADESH)

                           3.    BLOCK     EDUCATION   OFFICER KASRAWAT
                                 DISTRICT KHARGONE (MADHYA PRADESH)

                                                                                     .....APPELLANTS
                           ( BY SHRI ANIKET NAIK - DEPUTY ADVOCATE GENERAL)

                           AND
                           RAJENDRA SINGH TANWAR S/O NARAYAN SINGH,
                           AGED ABOUT 63 YEARS, OCCUPATION: RETIRED
                           ASSISTANT  TEACHER   VILLAGE    AND   POST
                           KHAMKHEDA,    TEHSIL  KASRAWAT,   DISTRICT
                           KHARGONE (MADHYA PRADESH)

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

                                 This appeal coming on for admission 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: REENA JOSEPH Signing time: 24-08-2023 10:21:54

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)                                        (ANIL VERMA)
                                  CHIEF JUSTICE                                           JUDGE
                           RJ




Signature Not Verified
Signed by: REENA JOSEPH
Signing time: 24-08-2023
10:21:54