Ishwardas Vastrkar vs The State Of Madhya Pradesh
2023 Latest Caselaw 17739 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 25 th OF OCTOBER, 2023
                WRIT PETITION No. 27134 of 2023

BETWEEN:-
ISHWARDAS VASTRKAR S/O SHRI AGAD DAS
VASTRKAR, AGED ABOUT 64 YEARS, OCCUPATION:
RETIRED PRINCIPAL GOVT. HSS BANDOL DISTRICT
SEONI R/O VILLAGE GHOORWADA POST GHOORWADA
DISTRICT SEONI (MADHYA PRADESH)

                                                  .....PETITIONER
(BY SHRI M.K. MISHRA - ADVOCATE)

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

2.    THE STATE OF MP THROUGH THE SECRETARY
      FINANCE DEPARTMENT VALLABH BHAWAN
      BHOPAL (MADHYA PRADESH)

3.    THE   COMMISSIONER PUBLIC INSTRUCTION
      GAUTAM NAGAR BHOPAL (MADHYA PRADESH)

4.    THE   DISTRICT EDUCATION OFFICER   SEONI
      DISTRICT SEONI (MADHYA PRADESH)

5.    THE PRINCIPAL GOVT HIGHER SECONDARY
      SCHOOL BANDOL DISTRICT SEONI (MADHYA
      PRADESH)

6.    BLOCK EDUCATION OFFICER SEONI DISTRICT
      SEONI DISTRICT SEONI (MADHYA PRADESH)
                                          2
      7.          THE JOINT DIRECTOR TREASURY ACCOUNT AND
                  PENSION      JABLAPUR DISTRICT JABALPUR
                  (MADHYA PRADESH)

      8.          THE    DISTRICT TREASURY AND ACCOUNT
                  OFFICER DISTRICT SEONI (MADHYA PRADESH)

                                                                      .....RESPONDENTS
      (BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL)

                  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: 2023.10.26 12:56:25 +05'30'