Tilak Chand Binake vs The State Of Madhya Pradesh
2023 Latest Caselaw 21087 MP

Madhya Pradesh High Court

Tilak Chand Binake 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. 30137 of 2023

                           BETWEEN:-
                           TILAK CHAND BINAKE S/O SHRI SUKHCHAND BINAKE,
                           AGED ABOUT 64 YEARS, OCCUPATION: RETIRED
                           ASSISTANT TEACHER R/O WARD NO 15 KAHARI
                           MOHLLA KATANGI TEHSIL KATANGI DISTRICT
                           BALAGHAT (MADHYA PRADESH)

                                                                             .....PETITIONER
                           (BY SHRI AMIT KUMAR CHATURVEDI - ADVOCATE)

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

                           2.    THE PRINCIPAL SECRETARY DEPARTMENT OF
                                 FINANCE VALLABH BHAWAN, BHOPAL (MADHYA
                                 PRADESH)

                           3.    THE COMMISSIONER PUBLIC INSTRUCTIONS
                                 GAUTAM NAGAR, BHOPAL DISTRICT (MADHYA
                                 PRADESH)

                           4.    THE DISTRICT EDUCATION OFFICER BALAGHAT
                                 DISTRICT BALAGHAT (MADHYA PRADESH)

                           5.    THE DISTRICT PENSION OFFICER BALAGHAT
                                 DISTRICT BALAGHAT (MADHYA PRADESH)

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

Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 12/13/2023
1:05:59 PM
                                                              2
                                  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