Narottam Lal Shrivastava vs The State Of Madhya Pradesh
2023 Latest Caselaw 21089 MP

Madhya Pradesh High Court

Narottam Lal Shrivastava vs The State Of Madhya Pradesh on 12 December, 2023

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

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                            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. 30106 of 2023

                           BETWEEN:-
                           NAROTTAM LAL SHRIVASTAVA S/O SHRI AMRIT LAL
                           SHRIVASTAVA, AGED ABOUT 69 YEARS, OCCUPATION:
                           RETIRED GOVT EMPLOYEE R/O BEHIND MAHENDRA
                           TRACTOR AGENCY NEAR JABALPUR NAKA, CHOUPRA
                           RAIYATWARI DISTRICT DAMOH (MADHYA PRADESH)

                                                                            .....PETITIONER
                           (BY SHRI ANSHUL TIWARI - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 PRINCIPAL   SECRETARY DEPARTMENT OF
                                 SCHOOL EDUCATION R/O VALLABH BHAWAN MP
                                 BHOPAL (MADHYA PRADESH)

                           2.    STATE OF MADHYA PRADESH THROUGH ITS
                                 PRINCIPAL      SECRETARY      GENERAL
                                 ADMINISTRATION     DEPARTMENT VALLABH
                                 BHAWAN, BHOPAL (MADHYA PRADESH)

                           3.    STATE OF MADHYA PRADESH THROUGH ITS
                                 PRINCIPAL SECRETARY DEPARTMENT OF
                                 FINANCE VALLABH BHAWAN, BHOPAL (MADHYA
                                 PRADESH)

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

                           5.    THE PRINCIPAL, GOVERNMENT URDU HIGHER
                                 SECONDARY       SCHOOL DAMOH  (MADHYA
                                 PRADESH)

Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 12/13/2023
1:05:59 PM
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                           6.     THE DISTRICT EDUCATION OFFICER DISTRICT
                                  DAMOH (MADHYA PRADESH)

                           7.     THE DISTRICT PENSION OFFICER DISTRICT
                                  DAMOH (MADHYA PRADESH)

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

                                  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