Ram Kishun Prajapati vs The State Of Madhya Pradesh
2024 Latest Caselaw 3943 MP

Madhya Pradesh High Court

Ram Kishun Prajapati 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. 2620 of 2024

                           BETWEEN:-
                           1.    RAM    KISHUN PRAJAPATI S/O LALARAM
                                 PRAJAPATI,   AGED   ABOUT    62  YEARS,
                                 OCCUPATION: RETIRED HEAD MASTER R/O
                                 CARE OF RAMKISHORE SONI NEAR PURANA
                                 POST OFFICE AJAYGARH (MADHYA PRADESH)

                           2.    SHREEMAN RAJPUT S/O SOKHILAL SINGH, AGED
                                 ABOUT    62  YEARS, OCCUPATION: RETIRED
                                 ASSISTANT TEACHER R/O VILLAGE PEKANPUR
                                 POST DHARAMPUR TEHSIL AJAGARH DISTRICT
                                 PANNA (MADHYA PRADESH)

                                                                              .....PETITIONERS
                           (BY MS. SUDHA GAUTAM - ADVOCATE )

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

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

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

                           4.    DISTRICT PENSION OFFICER, PANNA DISTRICT
                                 PANNA (MADHYA PRADESH)

                                                                             .....RESPONDENTS
                           (BY SHRI S.S. CHOUHAN - GOVERNMENT ADVOCATE)
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 13-02-2024
15:13:07
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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 & 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