Ganesh Prashad Sharma vs The State Of Madhya Pradesh
2023 Latest Caselaw 21092 MP

Madhya Pradesh High Court

Ganesh Prashad Sharma 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. 29902 of 2023

                           BETWEEN:-
                           1.    GANESH PRASHAD SHARMA S/O LATE SHRI
                                 SHANKAR LAL SHARMA, AGED ABOUT 64 YEARS,
                                 OCCUPATION: RETIRED ASSISTANT TEACHER
                                 PRIMARY SCHOOL INDIRA NAGAR KYMORE R/O
                                 VILLAGE AMEHATATEHISL VIJAYRAGHAVGARH
                                 DISTRICT KATNI (MADHYA PRADESH)

                           2.    KHEMRAM SWARNKAR S/O LATE SHRI RAM
                                 SWAYNAWAR SWARNKAR, AGED ABOUT 64
                                 Y E A R S , OCCUPATION: RETIRED ASSISTANT
                                 TEACHER R/O WAD NO. 11 VIJAYRAGHAVGARH
                                 DISTRICT KATNI (MADHYA PRADESH)

                           3.    RAM BIHARI PYASI S/O LATE KAMALA PRASAD
                                 PYASI, AGED ABOUT 64 YEARS, OCCUPATION:
                                 RETIRED UPPER DIVISION TEACHER R/O WARD
                                 NO. 10 VIJAYRAGHAVGARH DISTRICT KATNI
                                 (MADHYA PRADESH)

                           4.    OM PRAKASH BANSHKAR S/O LATE KALIDEEN
                                 BANSHKAR,    AGED    ABOUT    64  YEARS,
                                 OCCUPATION: RETIRED HEADMASTER (MIDDLE
                                 SCHOOL) R/O WARD NO. 10 VIJAYRAGHAVGARH
                                 DISTRICT KATNI (MADHYA PRADESH)

                           5.    RAMADHEEN CHAUDHARY S/O LATE GORA C,
                                 AGED ABOUT 63 YEARS, OCCUPATION: RETIRED
                                 HEADMASTER MIDDLE SCHOOL R/O VILLAGE /
                                 POST HARAIYA DISTRICT (MADHYA PRADESH)

                                                                             .....PETITIONERS
                           (BY SHRI RUCHIR JAIN - ADVOCATE)

                           AND
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 12/13/2023
1:05:59 PM
                                                        2
                           1.     THE STATE OF MADHYA PRADESH THROUGH
                                  PRINCIPAL SEVRETARY SCHOOL EDUCATION
                                  DEPARTMNET VALLABH BHAWAN BHOPAL
                                  (MADHYA PRADESH)

                           2.     DISTRICT EDUCATION OFFICER KATNI DISTRICT
                                  KATNI (MADHYA PRADESH)

                           3.     DISTRICT TREASURY AND PENSION OFFICER
                                  KATNI DISTRICT KATNI (MADHYA PRADESH)

                           4.     BLOCK EDUCATION OFFICER VIJAYRAGHVGARH
                                  DISTRICT KATNI (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