Janak Singh Narwariya vs The State Of Madhya Pradesh
2023 Latest Caselaw 3339 MP

                                                        1
                           IN    THE     HIGH COURT OF MADHYA PRADESH
                                               AT GWALIOR
                                                   BEFORE
                                 HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                                           ON THE 23 rd OF FEBRUARY, 2023
                                           WRIT PETITION No. 4573 of 2023

                          BETWEEN:-
                          1.    JANAK SINGH NARWARIYA S/O LATE SHRI
                                BHIKHARI SINGH NARWARIYA, AGED ABOUT 74
                                YEAR S , OCCUPATION: PENSIONER ( RETIRED
                                UPPER DIVISION TEACHER FROM GOVT. MIDDLE
                                SCHOOL BARKAPURA, TEHSIL GORMI, BLOCK
                                MEHGAON, DISTRICT BHIND, R/O VILLAGE
                                RAUPURA TEHSIL GORMI BLOCK MEHGAON
                                BHIND (MADHYA PRADESH)

                          2.    RAGHURAJ SINGH RAJPOOT (NARWARIYA) AND
                                NOMIEE LATE SHRI AMAR SINGH NARWARIYA
                                (SHRI AMAR SIGH NARWARIYA) S/O LT SHRI
                                OMKAR SINGH NARWARIYA, AGED ABOUT 43
                                YEARS, OCCUPATION: GOVT. SERVANT WHO WAS
                                DIED ON 6-9-2013 AT THE TIME OF DEATH HE WAS
                                IN SERVICE RETIRED UPPER DIVISION TEACHER
                                FROM GOVT. PRIMARY SCHOOL KALYANPURA
                                TEHSIL GORMI BLOCK MEHGAON DIST. BHIND
                                SANKUL KENDRA GOVT. HIGHER SECONDARY
                                SCHOOL GORMI BLOCK MEHGAON DIST. BHIND
                                D.D.O. BLOCK EDUCATION OFFICER MEHGAON
                                DIST BHIND AT (MADHYA PRADESH)

                                                                               .....PETITIONERS
                          (BY SHRI NIRAJ SHRIVASTAVA - ADVOCATE )

                          AND
                          1.    STATE OF MADHYA PRADESH, PRINCIPAL
                                SECRETARY, VALLABH BHAWAN, BHOPAL
                                (MADHYA PRADESH)

                          2.    THE DISTICT EDUCATION OFFICER, BHIND,
                                DISTRICT EDUCATION OFFICER, OFFICE BHIND
                                (MADHYA PRADESH)

                          3.    THE DIVISIONAL JOINT DIRECTOR, TREASURY
                                AND ACCOUNT GWALIOR AND CHAMBAL
                                DIVISON, RAJASWA BHAWAN      NEAR NEAR
Signature Not Verified
Signed by: CHANDNI
NARWARIYA
Signing time: 24-Feb-23
6:38:25 PM
                                                       2
                                POLYTECHNIC COLLEGE JHNASI ROAD (MADHYA
                                PRADESH)

                          4.    DISTRICT  TREASURY     OFFICER,  DISTICT
                                TREASURY OFFICE BHIND (MADHYA PRADESH)

                          5.    THE DISTICT PENSION OFFICER, DISTRICT
                                PENSION OFFICE, BHIND (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                          (BY SHRI ROHIT SHRIVASTAVA - PANEL LAWYER FOR THE
                          RESPONDENTS/STATE.)

                                This petition coming on for admission this day, th e court passed the
                          following:
                                                              ORDER

Learned counsel for the petitioners submits that this matter is covered by

the judgment delivered by this Court in Smt. Prerna Vs. State of M.P.& Others, {W.P.6773/06 (s)} . He submits that the petitioners intends to prefer representation, which may be directed to be decided expeditiously by respondents No. 2 to 5.

I n absence of any opposition, the petition is disposed of without expressing any opinion on the merits of the case with the direction to the petitioners to file representation along with copy of this order before respondents No. 2 to 5. In turn, the said respondents shall consider and decide the same by passing a reasoned and speaking order within three months therefrom in accordance with rules by taking into account the judgment in Prerna's case and examine whether the petitioners are similarly situated or not. If the said authorities come to the conclusion that the petitioners are similarly situated, the same benefit be extended in favour of the present petitioners also within the same time.

With the aforesaid directions, the petition stands disposed of. Signature Not Verified Signed by: CHANDNI NARWARIYA Signing time: 24-Feb-23 6:38:25 PM

E-copy/certified copy as per rules.

(MILIND RAMESH PHADKE) JUDGE Chandni

Signature Not Verified Signed by: CHANDNI NARWARIYA Signing time: 24-Feb-23 6:38:25 PM