Lalita Patle vs The State Of Madhya Pradesh
2023 Latest Caselaw 20214 MP

Madhya Pradesh High Court

Lalita Patle vs The State Of Madhya Pradesh on 1 December, 2023

                                                          1
                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                      BEFORE
                                       HON'BLE SHRI JUSTICE RAJ MOHAN SINGH
                                            ON THE 1 st OF DECEMBER, 2023
                                            WRIT PETITION No. 16486 of 2006

                          BETWEEN:-
                          LALITA PATLE, D/O SIYARAM SINGH PATLE, AGED
                          ABOUT 23 YEARS, VILL. KASTURI POST BILASPUR TAH.
                          PUSHPRAJGARH ANUPPUR (MADHYA PRADESH)

                                                                                     .....PETITIONER
                          (BY SHRI K.K. PANDEY - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH :
                                SECRETARY MINISTRY OF PANCHAYAT & RURAL
                                DEVELOPMENT, VALLABH BHAWAN BHOPAL
                                (MADHYA PRADESH)

                          2.    SHRI  K.K.  KHARE    OCCUPATION:   THE
                                COLLECTOR ANUPPUR (MADHYA PRADESH)

                          3.    CHIEF EXECUTIVE OFFICER JANPAD PANCHAYAT
                                ANUPPUR,   DISTRICT   ANUPPUR    (MADHYA
                                PRADESH)

                          4.    SHRI RAJENDRA TRIPATHI OCCUPATION: CHIEF
                                EXECUTIVE OFFICER JANPAD PANCHAYAT
                                JAITHARI,  DISTRICT  ANUPPUR    (MADHYA
                                PRADESH)

                          5.    YATRI SINGH OCCUPATION: POSTED AS
                                CONTRACT TEACHER CLASS III PRIMARY
                                SCHOOL BANDHVA TOLA DEKHAL, ANUPPUR
                                (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                          (BY SHRI AMIT GARG - PANEL LAWYER )

                                This petition coming on for admission this day, th e court passed the
                          following:
Signature Not Verified
Signed by: VINOD SHARMA
Signing time: 12/2/2023
1:28:24 PM
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                                                                ORDER

Learned counsel for the petitioner submits that the controversy in this case is squarely covered by the judgment of this Court in W.P.No.16489/2006 decided on 25th July, 2023 and W.P.No.15600/2006(S) decided on 02.12.2009.

In view of consensus arrived between the parties, the present Writ Petition is also disposed of in same terms as decided in the aforesaid cases.

It is evident that the petitioner is still working on the strength of interim order dated 01.12.2006.

Normal consequence to follow.

(RAJ MOHAN SINGH) JUDGE Vin**