Neera Khare vs The State Of Madhya Pradesh
2023 Latest Caselaw 20309 MP

Madhya Pradesh High Court

Neera Khare 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. 29093 of 2023

                           BETWEEN:-
                           1.    NEERA KHARE W/O SHRI KAMAL KUMAR
                                 KHARE, AGED ABOUT 63 YEARS, OCCUPATION:
                                 RETD. ASSISTANT TEACHER R/O WARD NO 21,
                                 EANI LAXMIBAI WARD, KISHORGANJ, PANNA,
                                 DISTRICT PANNA (MADHYA PRADESH)

                           2.    MAHARAJ SINGH YADAV S/O SHRI VISHRAM
                                 SINGH YADAV, AGED ABOUT 63 YEARS,
                                 OCCUPATION: RETIRED ASSISTANT TEACHER
                                 R/O GRAM MUTWAKALAN POST SAKARIYA
                                 DISTRICT PANNA (MADHYA PRADESH)

                           3.    SHAILJA KHARE W/O SHRI MAHENDRA KUMAR
                                 KHARE, AGED ABOUT 63 YEARS, OCCUPATION:
                                 RETIRED ASSISTANT TEACHER R/O WARD NO. 22
                                 BENISAGAR MOHALLA PANNA DISTRICT PANNA
                                 (MADHYA PRADESH)

                                                                               .....PETITIONERS
                           (BY SHRI AMIT KUMAR BAJPAI - ADVOCATE)

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

                           2.    COMMISSIONER DIRECTORATE OF PUBLIC
                                 INSTRUCTION (DPI) GAUTAM NAGAR, BHOPAL
                                 (MADHYA PRADESH)

                           3.    DISTRICT   EDUCATION       OFFICER,   PANNA
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 05-12-2023
15:57:38
                                                         2
                                  DISTRICT PANNA (MADHYA PRADESH)

                           4.     JOINT DIRECTOR TREASURIES AND ACCOUNTS
                                  PEN S ION SAGAR DISTRICT SAGAR (MADHYA
                                  PRADESH)

                           5.     TREASURIES    OFFICER, TREASURIES AND
                                  ACCOUNTS PENSION PANNA DISTRICT PANNA
                                  (MADHYA PRADESH)

                           6.     DISTRICT PENSION OFFICER PAN N A DISTRICT
                                  PANNA (MADHYA PRADESH)

                                                                                      .....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
                           SKM