Lalji Prasad Shukla vs The State Of Madhya Pradesh
2024 Latest Caselaw 5689 MP

Madhya Pradesh High Court

Lalji Prasad Shukla vs The State Of Madhya Pradesh on 23 February, 2024

Author: Chief Justice

Bench: Ravi Malimath

                                                      1
                           IN    THE     HIGH COURT OF MADHYA PRADESH
                                              AT JABALPUR
                                                     BEFORE
                                      HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                 CHIEF JUSTICE
                                                        &
                                      HON'BLE SHRI JUSTICE GAJENDRA SINGH
                                          ON THE 23 rd OF FEBRUARY, 2024
                                          WRIT PETITION No. 3012 of 2024

                          BETWEEN:-
                          1.    LALJI PRASAD SHUKLA S/O SHRI SHANKER LAL
                                SHUKLA, AGED ABOUT 71 YEARS, OCCUPATION:
                                RETIRED HEAD MASTER GOVT. PRIMARY
                                SCHOOL, KHAPERKHEDA, BLOCK PIPARIYA,
                                DISTRICT     NARMADAPURAM        (MADHYA
                                PRADESH)

                          2.    KRISHNA RAGHUWANSHI S/O LATE SHRI VISHNU
                                PRASAD RAGHUWANSHI, AGED ABOUT 70 YEARS,
                                OCCUPATION: RETIRED HEAD MASTER (UDT)
                                GOVT. GIRLS MIDDLE SCHOOL HATHBANS
                                BLOCK PIPARIYA DISTRICT NARMADAPURAM
                                R/O TAHSIL COLONY INDRA GANDHI WARD
                                PIPARIYA DISTRICT NARMADAPURAM (MADHYA
                                PRADESH)

                          3.    VISHNU PRASAD JAWARE S/O LATE SHRI MOHAN
                                SINGH JAWARE, AGED ABOUT 69 YEARS,
                                OCCUPATION: RETIRED HEAD MASTER GOVT.
                                MIDDLE SCHOOL RAIKHEDI BLOCK PIPARIYA
                                DISTRICT NARMADAPURAM R/O BANK COLONY
                                PACHMADI    ROAD     PIPARIYA    DISTRICT
                                NARMADAPURAM (MADHYA PRADESH)

                                                                            .....PETITIONERS
                          (BY SHRI PRAVESH KUMAR GUPTA - ADVOCATE)

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

                          2.    THE    COMMISSIONER PUBLIC   INSTRUCTION
Signature Not Verified
Signed by: DEVESH K
SHRIVASTAVA
Signing time: 2/27/2024
4:27:32 PM
                                                      2
                                NEAR CHETAK BRIDGE SHIVAJI NAGAR BHOPAL
                                (MADHYA PRADESH)

                          3.    DISTRICT      EDUCATION      OFFICER
                                NARM ADAPURAM DISTRICT NARMADAPURAM
                                (MADHYA PRADESH)

                          4.    DISTRICT PENSION OFFICER NARMADAPURAM
                                DISTRICT    NARMADAPURAM      (MADHYA
                                PRADESH)

                                                                                    .....RESPONDENTS
                          (BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL)

                                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)                                   (GAJENDRA SINGH)
                                 CHIEF JUSTICE                                         JUDGE
                          DS