Parasram Parihar vs The State Of Madhya Pradesh
2024 Latest Caselaw 3607 MP

Madhya Pradesh High Court

Parasram Parihar vs The State Of Madhya Pradesh on 7 February, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

                                                         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 7 th OF FEBRUARY, 2024
                                           WRIT PETITION No. 2423 of 2024

                         BETWEEN:-
                         PARASRAM PARIHAR S/O SITARAM PARIHAR, AGED
                         ABOUT 72 YEARS, OCCUPATION: RETIRED ASSISTANT
                         TEACHER KARABOH DAM ROAD PARTALA NEAR
                         DINSHA     DAIRY    CHHINDWARA       DISTRICT
                         CHHINDWARA (MADHYA PRADESH)

                                                                                     .....PETITIONER
                         (BY SHRI R.B. TIWARI - ADVOCATE)

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

                         2.    DISTRICT EDUCATION OFFICER, CHHINDWARA
                               DISTRICT CHHINDWARA (MADHYA PRADESH)

                         3.    DISTRICT TREASURY OFFICER, CHHINDWARA,
                               DISTRICT CHHINDWARA (MADHYA PRADESH)

                         4.    DISTRICT PENSION OFFICER CHHINDWARA
                               CHHINDWARA DISTRICT CHHIDWARA (MADHYA
                               PRADESH)

                                                                                  .....RESPONDENTS
                         (BY SHRI S.S. CHOUHAN - GOVERNMENT ADVOCATE)

                               This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                         Malimath, Chief Justice passed the following:
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 2/9/2024
3:07:45 PM
                                                            2
                                                            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