Ram Siya Singhar vs The State Of Madhya Pradesh
2024 Latest Caselaw 5812 MP

Madhya Pradesh High Court

Ram Siya Singhar 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. 3368 of 2024

BETWEEN:-
1.    RAM SIYA SINGHAR S/O RAMKRIPAL SINGH,
      AGED ABOUT 64 YEARS, OCCUPATION: RETIRED
      ASSISTANT TEACHER GRAM KADWARI POST
      MURTIHAR TOLA TAHSIL RAMNAGAR DISTRICT
      MAIHAR (SATNA) (MADHYA PRADESH)

2.    DINESH KUMAR PATEL S/O BADRI VISHAL
      PATEL, AGED ABOUT 65 YEARS, OCCUPATION:
      RETIRED SCHOOL TEACHER R/O GRAM POST
      ITMA MAIHAR DISTRICT MAIHAR SATNA
      (MADHYA PRADESH)

                                                   .....PETITIONERS
(BY SHRI VIDYA PRASAD - ADVOCATE)

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

2.    DISTRICT EDUCATION OFFICER SATNA SATNA
      (MADHYA PRADESH)

3.    DISTRICT PENSION   OFFICER S A T N A SATNA
      (MADHYA PRADESH)

4.    THE     PRINCIPAL    GOVERNMENT HIGHER
      SECONDARY     SCHOOL SABHAGANJ MAIHAR
      DISTRICT MAIHAR (SATNA) (MADHYA PRADESH)

5.    THE    PRINCIPAL    GOVERNMENT HIGHER
      SECONDARY      SCHOOL MAIHAR DISTRICT
                              2
       MAIHAR (SATNA) (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