Suresh Kumar Jhariya vs The State Of Madhya Pradesh
2023 Latest Caselaw 16254 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 4 th OF OCTOBER, 2023
                                             WRIT PETITION No. 24454 of 2023

                           BETWEEN:-
                           SURESH KUMAR JHARIYA S/O LATE SHRI BUDDHU LAL
                           JHARIYA, AGED ABOUT 62 YEARS, OCCUPATION:
                           RETIRED PRADHAN ADHYAPAK R/O VILLAGE
                           IMALIYA, POST BANDHI, TEHSIL SLEEMNABAD,
                           DISTRICT KATNI (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY MS. SUDHA GAUTAM - ADVOCATE)

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

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

                           3.    BLOCK EDUCATION OFFICER BAHORIBAND
                                 DISTRICT KATNI (MADHYA PRADESH)

                           4.    DISTRICT TREASURY OFFICER KATNI DISTRICT
                                 KATNI (MADHYA PRADESH)

                           5.    DISTRICT PENSION OFFICER KATNI 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
Signature Not Verified
Signed by: VIBHA PACHORI
Signing time: 10/6/2023
10:12:43 AM
                                                                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
                           vibha




Signature Not Verified
Signed by: VIBHA PACHORI
Signing time: 10/6/2023
10:12:43 AM