Dinesh Kumar Richhariya vs The State Of Madhya Pradesh
2024 Latest Caselaw 3674 MP

Madhya Pradesh High Court

Dinesh Kumar Richhariya 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. 1802 of 2024

                         BETWEEN:-
                         1.    DINESH KUMAR RICHHARIYA S/O SHRI MADAN
                               GOPAL RICHHARIYA, AGED ABOUT 66 YEARS,
                               OCCUPATION: RETIRED ASSTT. TEACHER WAR
                               NO. 09 ARJARIYA MARG SARANI DARWAJA
                               DISTRICT CHHATARPUR (MADHYA PRADESH)

                         2.    RAJESH KUMAR JAT S/O SHRI NARAYAN PRASAD
                               JAT, AGED ABOUT 64 YEARS, OCCUPATION:
                               RETIRED ASSTT. TEACHER R/O WARD NO.3
                               BEHIND OF AGRICULTURE OFFICE DISTRICT
                               CHHATARPUR (MADHYA PRADESH)

                                                                          .....PETITIONERS
                         (BY SHRI ANIL KUMAR TIWARI - ADVOCATE)

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

                         2.    DIRECTOR    DIRECTORATE   OF    PUBLIC
                               INSTRUCTION DEPARTMENT BHOPAL (MADHYA
                               PRADESH)

                         3.    DISTRICT EDUCATION OFFICER DEPARTMENT
                               DISTRICT CHHATARPUR (MADHYA PRADESH)

                         4.    DISTRICT TREASURY OFFICER TREASURY AND
                               ACCOUNTS        DEPARTMENT CHHATARPUR
                               (MADHYA PRADESH)


Signature Not Verified
Signed by: PREMSHANKAR
MISHRA
Signing time: 2/9/2024
4:59:20 PM
                                                            2
                                                                                    .....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:
                                                            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 and 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
                         psm