Leeladhar Likhare vs The State Of Madhya Pradesh
2023 Latest Caselaw 12056 MP

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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 31 st OF JULY, 2023
                                             WRIT PETITION No. 11360 of 2020

                           BETWEEN:-
                           LEELADHAR LIKHARE S/O SHRI CHANGALDAS
                           LIKHARE, AGED ABOUT 63 YEARS, OCCUPATION:
                           RETD. HEADMASTER GOVT. MIDDLE SCHOOL
                           BINDRAI BLOCK MOHAKHED DISTT.CHHINDWARA
                           (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI JITENDRA ARYA - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 THE   SECRETARY    SCHOOL   EDUCATION
                                 DEPARTMENT GOVT.OF MP VALLABH BHAWAN
                                 BHOPAL (MADHYA PRADESH)

                           2.    COMMISSIONER        DIRECTORATE          PUBLIC
                                 I N S TR UCTI ON GOUTAM   NAGAR        DIVISION
                                 BHOPAL (MADHYA PRADESH)

                           3.    JOINT DIRECTOR TREASURY AND ACCOUNT
                                 DIVISION JABALPUR (MADHYA PRADESH)

                           4.    DISTRICT EDUCATION OFFICER CHHINDWARA
                                 DISTT. CHHINDWARA (MADHYA PRADESH)

                           5.    DISTRICT TREASURY OFFICER CHHINDWARA
                                 DISTT. CHHINDWARA (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: SANTOSH
MASSEY
Signing time: 03-08-2023
18:27:18
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                           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 and 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
                           SKM




Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 03-08-2023
18:27:18