Smt. Durgawati Dixit vs The State Of Madhya Pradesh
2024 Latest Caselaw 5793 MP

Madhya Pradesh High Court

Smt. Durgawati Dixit vs The State Of Madhya Pradesh on 26 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 26 th OF FEBRUARY, 2024
                 WRIT PETITION No. 4420 of 2024

BETWEEN:-
SMT. DURGAWATI DIXIT W/O SHRI R.C. DIXIT, AGED
ABOUT 77 YEARS, OCCUPATION: RETIRED ASSISTANT
TEACHER HOUSE NO. 102/K VILLAGE KAKARDEHI
WARD NO. 08 POST MAJHOLI DISTRICT JABALPUR
(MADHYA PRADESH)

                                                  .....PETITIONER
(BY SHRI A.K. TIWARI - ADVOCATE)

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

2.    PRINCIPAL SECRETARY DEPARTMENT OF
      FINANCE VALLABH BHAWAN BHOPAL (MADHYA
      PRADESH)

3.    COMMISSIONER     PUBLIC INSTRUCTIONS
      GAUTAM NAGAR BHOPAL DISTRICT BHOPAL
      (MADHYA PRADESH)

4.    JOINT DIRECTOR TREASURY AND ACCOUNTS
      JABALPUR    DIVISION JABALPUR (MADHYA
      PRADESH)

5.    DISTRICT EDUCATION OFFICER JABALPUR
      DISTRICT JABALPUR (MADHYA PRADESH)

6.    BLOCK    EDUCATION    OFFICER  JABALPUR
      DISTRICT JABALPUR (MADHYA PRADESH)
                                    2
 7.     PRINCIPAL SANKUL GOVT. GIRLS HIGHER
        SECONDARY     SCHOOL MAJHOLI DISTRICT
        JABALPUR (MADHYA PRADESH)

                                                            .....RESPONDENTS
 (BY SHRI PRAMOD THAKRE - 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)                                    (GAJENDRA SINGH)
        CHIEF JUSTICE                                         JUDGE
MSP