Dr. Manju Tiwari vs The State Of Madhya Pradesh
2024 Latest Caselaw 5794 MP

Madhya Pradesh High Court

Dr. Manju Tiwari 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. 3995 of 2024

BETWEEN:-
DR. MANJU TIWARI W/O SHRI SHRIRAM TIWARI,
AGED ABOUT 66 YEARS, OCCUPATION: RETIRED
SENIOR PROFESSOR D.K. 4/37 DANISH KUNJ KOLAR
ROAD BHOPAL (MADHYA PRADESH)

                                                            .....PETITIONER
(BY SHRI J.B. SINGH - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH
      PRINCIPAL SECRETARY DEPARTMENT OF
      HIGHER EDUCATION MANTRALAYA VALLABH
      BHAWAN, BHOPAL (MADHYA PRADESH)

2.    COMMISSIONER HIGHER EDUCATION SATPURA
      BHAWAN, BHOPAL (MADHYA PRADESH)

3.    DIVISIONAL    / DISTRICT PENSION OFFICER
      DISTRICT      BHOPAL (MP) 462004 (MADHYA
      PRADESH)

4.    PR ACHARY SHASKIYA RAMANAND SANSKRIT
      C O L L E G E LALGHATI BHOPAL (MP) 462001
      (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:
                                     2
                                     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