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Ramesh Prasad Agarwal vs The State Of Madhya Pradesh
2023 Latest Caselaw 16289 MP

Citation : 2023 Latest Caselaw 16289 MP
Judgement Date : 4 October, 2023

Madhya Pradesh High Court
Ramesh Prasad Agarwal vs The State Of Madhya Pradesh on 4 October, 2023
Author: Chief Justice
                             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. 24901 of 2023

BETWEEN:-
1.    RAMESH PRASAD AGARWAL S/O LATE SHRI
      AYODHA PRASHAD, AGED ABOUT 64 YEARS,
      OCCUPATION: CHIEF CLERK GOVT. BLOCK
      EDUCATION OFFICER GOTEGAON DISTRICT
      NARSINGHPUR (MADHYA PRADESH)

2.    ASHOK KUMAR VERMA S/O LATE SHRI
      SATNARAYAN VERMA, AGED ABOUT 67 YEARS,
      OCCUPATION: RET. CHIEF CLERK GOVT. BLICK
      EDUCATION OFFICER GOTEGAON DISTRICT
      NARSINGHPUR (MADHYA PRADESH)

3.    PRAVEEN KUMAR JAIN S/O SHRI NATHU RAM
      JAIN, AGED ABOUT 64 YEARS, OCCUPATION: RET
      ASSITANT TEACHER GOVT HIGH SCHOOL SARRA
      BLOCK    EDUCATION    OFFICER   GOTEGAON
      DISTRICT NARSINGHPUR (MADHYA PRADESH)

4.    BABU LAL PATEL S/O SHRI GANGA RAM PATEL,
      AGED ABOUT 65 YEARS, OCCUPATION: RET.
      ASSISTANT TEACHER GOVT. HIGH SCHOOL
      SARRA BLOCK EDUCATION OFFICER GOTEGAON
      DISTRICT NARSINGHPUR (MADHYA PRADESH)

5.    TEJRAM RATEL S/O SHRI HEM RAJ, AGED ABOUT
      64 YEARS, OCCUPATION: RET PRINCIPAL GOVT.
      UCHCHTER MADHMIK VIDHALAYA (KRSHI)
      BARHATA, DISTRICT NARSINGHPUR (MADHYA
      PRADESH)

                                                   .....PETITIONERS
(BY SHRI SACHINDRA RAGHUWANSHI - ADVOCATE)

AND
                             2
1.    THE STATE OF MADHYA PRADESH THROUGH ITS
      PRINCIPAL SECRETARY DEPARTMENT OF
      EDUCATION    VALLABH   BHAWAN,  BHOPAL
      (MADHYA PRADESH)

2.    THE            DISTRICT EDUCATION    OFFICER
      N A R S I N G H P U R DISTRICT  NARSINGHPUR
      (MADHYA PRADESH)

3.    THE JOINT DIRECTOR ACCOUNT AND TREASURY
      (PEN S I ON ) DIVISIONAL OFFICER JABALPUR
      DISTRICT JABALPUR (MADHYA PRADESH)

4.    THE BLOCK EDUCATION OFFICER GOTEGAON
      DISTRICT NARSINGHPUR (MADHYA PRADESH)

5.    THE DISTRICT TREASURY AND ACCOUNT
      OFFICER           NARSINGHPUR, DISTRICT
      NARSINGHPUR (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




Digitally signed by
MANVENDRA SINGH PARIHAR
Date: 2023.10.05 15:43:08
+05'30'
 

 
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