Ramkant Sharma vs The State Of Madhya Pradesh
2023 Latest Caselaw 20233 MP

Madhya Pradesh High Court

Ramkant Sharma vs The State Of Madhya Pradesh on 1 December, 2023

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

                                                          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 1 st OF DECEMBER, 2023
                                            WRIT PETITION No. 29483 of 2023

                          BETWEEN:-
                          1.    RAMAKANT    SHARMA     S/O   PHOOLCHAND
                                SHARMA, AGED ABOUT 69 YEARS, OCCUPATION:
                                RETIRED TEACHER R/O VILLAGE KAUDIYA MAIN
                                R OAD NARSINGHPUR DISTRICT NARSINGHPUR
                                (MADHYA PRADESH)

                          2.    SMT. SUSHILA SAMADHIYA W/O OMPRAKASH,
                                AGED ABOUT 69 YEARS, OCCUPATION: RETIRED
                                TEACHER R/O VILLAGE KAUDIYA, MAIN ROAD
                                NARSINGHPUR     DISTRIC     NARSINGHPUR
                                (MADHYA PRADESH)

                                                                                    .....PETITIONERS
                          (BY SHRI ASHISH RAWAT - ADVOCATE)

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

                          2.    DISTRICT PENSION OFFICER, NARSINGHPUR
                                DISTRICT NARSINGHPUR (MADHYA PRADESH)

                          3.    PRINCIPAL (SANKUL), GOVERNMENT HIGHER
                                SECONDARY SCHOOL KAUDIYA TAHSIL AND
                                DISTRICT NARSINGHPUR (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL)

                                This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: VINOD
VISHWAKARMA
Signing time: 12/4/2023
6:07:06 PM
                                                            2
                          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 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
                          VV