Harsh Narayan Singh Baghel vs The State Of Madhya Pradesh
2023 Latest Caselaw 16004 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 26 th OF SEPTEMBER, 2023
                WRIT PETITION No. 23759 of 2023

BETWEEN:-
HARSH NARAYAN SINGH BAGHEL S/O SHRI SUGRIV
SINGH BAGHEL, AGED ABOUT 74 YEARS, OCCUPATION:
RETIRED DISTRICT EDUCATION OFFICER SINGRAULI
R/O L.I.G. 14 MANDAKNI BIHAR COLONY CIVIL LINE
SATNA (MADHYA PRADESH)

                                                   .....PETITIONER
(BY SHRI GOPAL SINGH BAGHEL - ADVOCATE)

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

2.    COMMISSIONER    PUBLIC   INSTRUCTIONS
      GAUTAM NAGAR BHOPAL (MADHYA PRADESH)

3.    DISTRICT EDUCATION OFFICER SINGRAULI
      DISTRICT SINGRAULI (MADHYA PRADESH)

4.    JOINT    DIRECTOR    PUBLIC  INSTRUCTION
      DIVISION    REWA DISTRICT REWA (MADHYA
      PRADESH)

5.    JOIN DIRECTOR TREASURY REWA DISTRICT
      REWA (MADHYA PRADESH)

6.    DISTRICT TREASURY OFFICER SATNA DISTRICT
      SATNA (MADHYA PRADESH)

                                                 .....RESPONDENTS
                                       2
         (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: 2023.09.29 12:19:19 +05'30'