Smt Hemlata Dhundhawal vs The State Of Madhya Pradesh
2023 Latest Caselaw 20419 MP

Madhya Pradesh High Court

Smt Hemlata Dhundhawal vs The State Of Madhya Pradesh on 4 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 4 th OF DECEMBER, 2023
                                            WRIT PETITION No. 29677 of 2023

                          BETWEEN:-
                          SMT HEMLATA DHUNDHAWAL, W/O LATE SHRI
                          SHIVNARAYAN DHUNDHWAL, AGED ABOUT 63 YEARS,
                          OCCUPATION: RETIRED ASSISTANT TEACHER, R/O
                          1607, IN BACK OF DAK BANGLA SUBASHRA MANDI
                          DISTRICT MANDSAUR (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY MS. VANDANA TRIPATHI - ADVOCATE)

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

                          2.    DISTRICT EDUCATION OFFICER, MANDAUR,
                                DISTRICT MANDSAUR (MADHYA PRADESH)

                          3.    BLOCK    EDUCATION   OFFICER, SITAMAU,
                                DISTRICT MANDSAUR (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 and 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.

Pending interlocutory application is disposed off.

                                (RAVI MALIMATH)                                       (VISHAL MISHRA)
                                  CHIEF JUSTICE                                            JUDGE
                          psm