Mahendra Kumar Chaturvedi vs The State Of Madhya Pradesh
2023 Latest Caselaw 21090 MP

Madhya Pradesh High Court

Mahendra Kumar Chaturvedi 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. 30023 of 2023

                           BETWEEN:-
                           MAHENDRA KUMAR CHATURVEDI S/O LATE SHRI
                           RAMDULARE CHATURVEDI, AGED ABOUT 67 YEARS,
                           OCCUPATION: RETIRED UPPER DIVISION TEACHER
                           R/O VILALENAUDHIYA SHIKAR AGAH TEHSIL
                           MAJHAULI DISTRICT SIDHI (MADHYA PRADESH)

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

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 PRINCIPAL SECRETARY DEPARTMENT OF
                                 SCHOOL EDUCATION R/O 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 (MADHYA PRADESH)

                           4.    THE DISTRICT EDUCATION OFFICER,            SIDHI
                                 DISTRICT SIDHI (MADHYA PRADESH)

                           5.    THE DISTRICT PENSION OFFICER,              SIDHI
                                 DISTRICT SIDHI (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: MANVENDRA
SINGH PARIHAR
Signing time: 12/13/2023
1:05:59 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 & 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