Gourishankar Shrivastava vs The State Of Madhya Pradesh
2023 Latest Caselaw 20296 MP

Madhya Pradesh High Court

Gourishankar Shrivastava 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. 28935 of 2023

BETWEEN:-
GOURISHANKAR SHRIVASTAVA S/O BHUVNESHWAR
SHRIVASTAVA, AGED ABOUT 69 YEARS, OCCUPATION:
RETIRED GOVT. EMPLOYEE WARD NO. 21 H.NO. 29
NEAR BALA JI MANDIR MAHARAJPUR MANDLA
(MADHYA PRADESH)

                                                  .....PETITIONER
(BY SHRI ASHISH VISHWAKARMA - ADVOCATE)

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

2.    THE STATE OF M.P. THROUGH PRINCIPAL
      SECRETARY DEPARTMENT OF FINANCE BHOPAL
      BHOPAL (MADHYA PRADESH)

3.    THE DISTRICT EDUCATION OFFICER, DISTRICT
      MANDLA MANDLA (MADHYA PRADESH)

4.    THE BLOCK EDUCATION OFFICER MANDLA
      M A N D L A DISTRICT MANDLA (MADHYA
      PRADESH)

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

6.    THE DISTRICT PENSIONER OFFICER MANDLA
      DISTRICT MANDLA (MADHYA PRADESH)
                                        2
                                                                .....RESPONDENTS
  (BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL)

            This petition coming on for orders 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 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
 MSP