Smt Krishna Vishwakarma vs The State Of Madhya Pradesh
2024 Latest Caselaw 3659 MP

Madhya Pradesh High Court

Smt Krishna Vishwakarma 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. 2014 of 2024

                           BETWEEN:-
                           SMT KRISHNA VISHWAKARMA W/O SHRI S C
                           VISHWAKARMA,    AGED   ABOUT    63    YEARS,
                           OCCUPATION: RETIRED TEACHER R/O 1029/P2 UMA
                           NAGAR ADHARTAL DISTRICT JABALPUR (MADHYA
                           PRADESH)

                                                                            .....PETITIONER
                           (BY SHRI ANSHUL TIWARI - ADVOCATE)

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

                           2.    STATE OF MADHYA PRADESH THROUGH ITS
                                 PRINCIPAL      SECRETARY      GENERAL
                                 ADMINISTRATION     DEPARTMENT VALLABH
                                 BHAWAN BHOPAL (MADHYA PRADESH)

                           3.    STATE OF MADHYA PRADESH THROUGH ITS
                                 PRINCIPAL SECRETARY DEPARTMENT OF
                                 FINANCE VALLABH BHAWAN BHOPAL (MADHYA
                                 PRADESH)

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

                           5.    THE DISTRICT EDUCATION OFFICER JABALPUR
                                 DISTRICT JABALPUR (MADHYA PRADESH)

                           6.    THE BLOCK EDUCATION OFFICER JABALPUR
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 09-02-2024
15:31:58
                                                              2
                                  (MADHYA PRADESH)

                           7.     THE DISTRICT PENSION OFFICER JABALPUR
                                  DISTRICT JABALPUR (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                           (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
                           SKM