Bahadur Prajapati vs The State Of Madhya Pradesh
2023 Latest Caselaw 18500 MP

                                                          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 3 rd OF NOVEMBER, 2023
                                            WRIT PETITION No. 26433 of 2023

                          BETWEEN:-
                          BAHADUR PRAJAPATI S/O JUGUL PRAJAPATI, AGED
                          ABOUT 64 YEARS, OCCUPATION: RETIRED HEAD
                          MASTER R/O GRAM PALIYA DUBAN SARAISENGAR
                          RAGHUNATHGANJ MAUGANJ REWA, DISTRICT REWA
                          (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI RAJA BHAIYA TIWARI - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY SCHOOL EDUCATION
                                DEPARTMENT, VALLABH BHAWAN, BHOPAL
                                (MADHYA PRADESH)

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

                          3.    DISTRICT TREASURY OFFICER REWA DISTRICT
                                REWA (MADHYA PRADESH)

                          4.    DISTRICT PENSION OFFICER REWA DISTRICT
                                REWA (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SMT. JANHAVI PANDIT - ADDITIONAL ADVOCATE GENERAL)

                                This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                          Malimath, Chief Justice passed the following:
                                                           ORDER

Signature Not Verified Signed by: CHRISTOPHER PHILIP Signing time: 11/7/2023 12:12:13 PM

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
                          C




Signature Not Verified
Signed by: CHRISTOPHER
PHILIP
Signing time: 11/7/2023
12:12:13 PM