Usha Pandey vs The State Of Madhya Pradesh
2024 Latest Caselaw 3950 MP

Madhya Pradesh High Court

Usha Pandey 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. 397 of 2024

                          BETWEEN:-
                          USHA PANDEY W/O SHRI SHALIG PANDEY, AGED
                          ABOUT 70 YEARS, OCCUPATION: PENISONER (RETIRED
                          ASSISTANT TEACHER) R/O PRTIBHA COLONY, AZAD
                          W A R D GADARWARA     DISTRICT    NARSINGHPUR
                          (MADHYA PRADESH)

                                                                           .....PETITIONER
                          (BY SHRI SACHIN PANDEY - ADVOCATE)

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

                          2.    THE STATE OF MADHYA PRADESH FINANCE
                                DEPARTMENT THROUGH ITS SECRETARY OF THE
                                FINANCE   DEPARTMENT VALLABH BHAWAN
                                BHOPAL (MADHYA PRADESH)

                          3.    JOINT DIRECTOR, TREASURY AND ACCOUNTS
                                CIVIL LINE, JABALPUR (MADHYA PRADESH)

                          4.    DISTRICT TREASURY OFFICER, GADARWARA
                                DISTRICT NARSINGHPUR (MADHYA PRADESH)

                          5.    DISTRICT PENSION OFFICER, GADARWARA
                                DISTRICT NARSINGHPUR (MADHYA PRADESH)

                          6.    DISTRICT EDUCATION OFFICER GADARWARA
                                DISTRICT NARSINGHPUR (MADHYA PRADESH)

Signature Not Verified
Signed by: PREMSHANKAR
MISHRA
Signing time: 2/13/2024
5:49:00 PM
                                                      2
                          7.     SANKUL PRINCIPAL GOVT BOYS MIDDLE
                                 SCHOOL GADARWARA DISTRICT NARSINGHPUR
                                 (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 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