Neelesh Chandra Tiwari vs The State Of Madhya Pradesh
2024 Latest Caselaw 3936 MP

Madhya Pradesh High Court

Neelesh Chandra Tiwari 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. 2929 of 2024

BETWEEN:-
NEELESH CHANDRA TIWARI S/O LATE SHRI
HARGOVIND TIWARI, AGED ABOUT 64 YEARS,
OCCUPATION: ASSISTANT TEACHER R/O H.NO.665,
KATANGI ROAD, NEAR VISHWAKARMA WARE HOUSE,
SHANKAR NAGAR, 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
      ADDITIONAL CHIEF SECRETARY DEPARTMENT
      OF    FINANCE VALLABH BHAWAN BHOPAL
      (MADHYA PRADESH)

4.    T H E COM M ISSIONER PUBLIC INSTRUCTIONS
      GAUTAM NAGAR BHOPAL (MADHYA PRADESH)

5.    T H E DISTRICT EDUCATION OFFICER DISTRICT
      JABALPUR (MADHYA PRADESH)
                                2
6.       T H E BLOCK EDUCATION OFFICER PANAGAR
         DISTRICT JABALPUR (MADHYA PRADESH)

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

8.       THE DISTRICT TREASURY OFFICER DISTRICT
         JABALPUR (MADHYA PRADESH)

9.       THE     PRINCIPAL GOVERNMENT   PRIMARY
         S C H O O L GHUROUVA PANAGAR JABALAPUR
         (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:
                                     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





Date: 2024.02.13 15:09:10 +05'30'