Smt. Chanda Bai Chanchar vs The State Of Madhya Pradesh
2023 Latest Caselaw 14222 MP

                                                         1
                          IN    THE      HIGH COURT OF MADHYA PRADESH
                                              AT JABALPUR
                                                   BEFORE
                                        HON'BLE SHRI JUSTICE SUJOY PAUL
                                             ON THE 29 th OF AUGUST, 2023
                                           WRIT PETITION No. 7849 of 2022

                         BETWEEN:-
                         SMT. CHANDA BAI CHANCHAR W/O LATE SHRI GULAB
                         SINGH CHANCHAR, AGED ABOUT 67 YEARS,
                         OCCUPATION: HOUSEWIFE R/O WARD NO. 14
                         CHIPABAD TAHSIL KHIRKIYA DISTRICT HARDA
                         (MADHYA PRADESH)

                                                                                    .....PETITIONER
                         (BY MS. NEELIMA GUPTA - ADVOCATE )

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

                         2.    THE      PRINCIPAL    SECRETARY FINANCE
                               D E P A R T M E N T MANTRALAYA, VALLABH
                               BHAWAN, BHOPAL (MADHYA PRADESH)

                         3.    THE DIRECTOR PUBLIC INSTRUCTIONS GAUTAM
                               NAGAR, BHOPAL (MADHYA PRADESH)

                         4.    THE DISTRICT EDUCATION OFFICER KHANDWA
                               DISTRICT KHANDWA (MADHYA PRADESH)

                         5.    THE DISTRICT TREASURY OFFICER KHANDWA
                               DISTRICT KHANDWA (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                         (BY SHRI JUBIN PRASAD - PANEL LAWYER)

                               T h is petition coming on for orders this day, t h e cou rt passed the
                         following:
Signature Not Verified
                                                          ORDER

Signed by: MANJU Signing time:

8/31/2023 1:27:00 PM

Learned counsel for the parties agreed that this petition may be disposed of by directing respondent No.4 to consider the claim of the petitioner in the light of judgment of this Court passed in W.P.No.6773 of 2006 (Smt. Prerna Koranne vs. State of M.P. & others) decided on 26/4/2007.

Thus, this petition is disposed of by direction the petitioner to resubmit a fresh representation along with judgment of Smt. Prerna (supra) before respondent No.4. In turn, respondent No.4 shall consider and decide the representation in the light of judgment passed in Smt Prerna Koranne (supra). A reasoned and speaking order be passed within 90 days from the date of communication of this order. If competent authority is of the opinion that

petitioner is entitled for any claim, the claims be settled within aforesaid time.

The petition is disposed of without expressing any opinion on the entitlement of the petition.

(SUJOY PAUL) JUDGE manju

Signature Not Verified Signed by: MANJU Signing time:

8/31/2023 1:27:00 PM