Nemi Chandra Badkul vs The State Of Madhya Pradesh
2023 Latest Caselaw 17306 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 16 th OF OCTOBER, 2023
                WRIT PETITION No. 25877 of 2023

BETWEEN:-
NEMI CHANDRA BADKUL, S/O LATE SHRI TIKA RAM
BADKUL, AGED ABOUT 67 YEARS, OCCUPATION:
RETIRED TEACHER POSTED GOVT GIRLS MIDDLE
SCHOOL PATHARIYA SANKUL KENDRA GOVT GIRLS
HR SECONDARY SCHOOL PATHARIYA DISTRICT
DAMOH (MADHYA PRADESH)

                                                     .....PETITIONER
(BY SHRI V.D.S. CHAUHAN - ADVOCATE)

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

2.    COLLECTOR , DAMOH,        DISTRICT   DAMOH
      (MADHYA PRADESH)

3.    DISTRICT    EDUCATION    OFFICER, DAMOH
      DISTRICT DAMOH (MADHYA PRADESH)

4.    DISTRICT PENSION OFFICER DAM OH DISTRICT
      DAMOH (MADHYA PRADESH)

5.    SANKUL PRINCIPAL, GOVT. HR SCHOOL
      PAT H A R I YA DISTRICT DAMOH (MADHYA
      PRADESH)

                                                   .....RESPONDENTS
(BY SHRI SUYASH THAKUR - GOVERNMENT ADVOCATE)
                                                   2
                       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 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
          psm
Digitally signed by
PREMSHANKAR
MISHRA
Date: 2023.10.17
14:51:33 +05'30'