Ganesh Prasad Dwivedi vs The State Of Madhya Pradesh
2023 Latest Caselaw 14238 MP

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                            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 29 th OF AUGUST, 2023
                                             WRIT PETITION No. 20878 of 2023

                           BETWEEN:-
                           GANESH PRASAD DWIVEDI S/O LATE VANMALI
                           PRASAD   DWIVEDI, AGED ABOUT 70 YEARS,
                           OCCUPATION: RETIRED L.D.T. GOVERNMENT HIGHER
                           SECONDARY SCHOOL JODOURI DISTRICT REWA
                           VILLAGE   DHONDHKI    POST    KADAILA TEHSIL
                           MANGAWAN DISTRICT REWA (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI UPENDRA KUMAR TRIPATHI - ADVOCATE)

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

                           2.    COMMISSIONER       LOK        SHIKSHAN
                                 SANCHALNALYA HOUSING BOARD COCLONY
                                 GAUTAM NAGAR BHOPAL (MADHYA PRADESH)

                           3.    DISTRICT EDUCATION OFFICER DISTRICT REWA
                                 (MADHYA PRADESH)

                           4.    DISTRICT PENSION OFFICER R E WA DISTRICT
                                 REWA (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:
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 01-09-2023
10:24:31
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                                                              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 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
                           SKM




Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 01-09-2023
10:24:31