Ram Sewak Dahiya vs The State Of Madhya Pradesh
2023 Latest Caselaw 17756 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. 26988 of 2023

BETWEEN:-
RAM SEWAK DAHIYA S/O SHRI BACHCHU LAL DAHIYA,
AGED ABOUT 66 YEARS, OCCUPATION: PEON(RETIRED)
GOVT. HIGHER SECONDARY SCHOOL SLIMNABAD
DISTRICT KATNI R/O GRAM POST LAMAKANA, TEHSIL
MANJHOLI, DISTRICT JABALPUR (MADHYA PRADESH)

                                                     .....PETITIONER
(BY SHRI D.K. KHARE - ADVOCATE )

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

2.    COMMISSIONER, PUBLIC INSTRUCTION, R/O
      GAUTAM NGAR DISTRICT BHOPAL (MADHYA
      PRADESH)

3.    JOINT DIRECTOR, TREASURY AND ACCOUNT
      DISTRICT JABALPUR (MADHYA PRADESH)

4.    DISTRICT PENSION OFFICER, KATNI DISTRICT
      KATNI (MADHYA PRADESH)

5.    PRINCIPAL,      GOVT,  HIGHER   SECONDARY
      S C H O O L , SLIMNABAD   DISTRICT   KATNI
      (MADHYA PRADESH)

                                                   .....RESPONDENTS
(BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL)
                                             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 & 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 13:01:41 +05'30'