Shalikram Shende vs The State Of Madhya Pradesh
2023 Latest Caselaw 21082 MP

Madhya Pradesh High Court

Shalikram Shende vs The State Of Madhya Pradesh on 12 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 12 th OF DECEMBER, 2023
                                             WRIT PETITION No. 30272 of 2023

                           BETWEEN:-
                           SHALIKRAM SHENDE, S/O LATE SHRI AMRITRAO
                           SHENDE, AGED ABOUT 63 YEARS, OCCUPATION:
                           RETIRED HEAD MASTER GOVT BOYS HIGHER
                           SECONDARY SCHOOL CHIHINDWARA DISTRICT
                           CHHINDWARA, R/O VIVEKANAND COLONY BELGAON
                           WARD NO.15 SAUSAR JAMSAOLI CHHINDWARA
                           (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI SHAKTI KUMAR SONI - ADVOCATE)

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

                           2.    THE COMMISSIONER, PUBLIC INSTRUCTION
                                 SHIVAJI  NAGAR CHETAK BRIDGE BHOPAL
                                 (MADHYA PRADESH)

                           3.    DISTRICT EDUCATION OFFICER, CHHINDWARA,
                                 DISTRICT CHHINDWARA (MADHYA PRADESH)

                           4.    DISTRICT PENSION OFFICER, CHHINDWARA,
                                 DISTRICT CHHINDWARA (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                           (BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE)

                                 This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: PREMSHANKAR
MISHRA
Signing time: 12/13/2023
6:02:37 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 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.

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