Raghuveer Prasad Rathor vs The State Of Madhya Pradesh
2024 Latest Caselaw 3903 MP

Madhya Pradesh High Court

Raghuveer Prasad Rathor vs The State Of Madhya Pradesh on 9 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 9 th OF FEBRUARY, 2024
                                           WRIT PETITION No. 1998 of 2024

                          BETWEEN:-
                          1.    RAGHUVEER PRASAD RATHOR, S/O LATE SHRI
                                NANDI LAL RATHORE, AGED ABOUT 63 YEARS,
                                OCCUPATION: RETIRED ASSISTANT TEACHER
                                R/O VILLAGE PADWAI, WARD NO. 5, POST KANTI,
                                TEHSIL VIJAYRAGHAVGARH, DISTRICT KATNI
                                (MADHYA PRADESH)

                          2.    JAGDEO PRASAD KORI S/O LATE SHRI LEKHRAM
                                KORI, AGED ABOUT 64 YEARS, OCCUPATION:
                                RETIRED UPPER DIVISION TEACHER R/O
                                VILLAGE JUGIYA POST MOHAS NO.1 TEHSIL
                                VIJAYRAGHAVGARH, DISTRICT KATNI (MADHYA
                                PRADESH)

                                                                               .....PETITIONERS
                          (BY MS. VANDANA TRIPATHI - ADVOCATE)

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

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

                          3.    BLOCK    EDUCATION    OFFICER,   BLOCK
                                VIJAYRAGHAVGARH DISTRICT KATNI (MADHYA
                                PRADESH)

                                                                              .....RESPONDENTS
                          (BY SHRI S.S. CHOUHAN - GOVERNMENT ADVOCATE)
Signature Not Verified
Signed by: PREMSHANKAR
MISHRA
Signing time: 2/13/2024
5:49:00 PM
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                                 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
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