Smt Shanti Sahu vs State Of M.P.
2024 Latest Caselaw 6407 MP

Madhya Pradesh High Court

Smt Shanti Sahu vs State Of M.P. on 1 March, 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 1 st OF MARCH, 2024
                                           WRIT PETITION No. 4691 of 2024

                         BETWEEN:-
                         SMT SHANTI SAHU W/O SHYAMA BIHARI, AGED ABOUT
                         66    YEARS, OCCUPATION: RETIRED ASSISTATN
                         TEACHER GOVERNMENT GIRLS JANSEWAK MIDDLE
                         SCHOOL     CHHINDWARA     SANKUL      KENDRA
                         GOERNMENT HIGHER SECONDARY SCHOOL, R/O
                         KAILWASH       NAGAR     CHHINDWARA LALBAG
                         CHHINDWARA (MADHYA PRADESH)

                                                                                     .....PETITIONER
                         (BY SHRI S.D. MISHRA - ADVOCATE)

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

                         2.    THE COMMISSIONER PUBLIC INSTRUCTION
                               DIRECTORATE BHOPAL (MADHYA PRADESH)

                         3.    DISTRICT EDUCATION    OFFICER, DISTRICT
                               CHHINDWARA (MADHYA PRADESH)

                         4.    DISTRICT PENSION    OFFICER           , DISTRICT
                               CHHINDWARA (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:
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 3/4/2024
4:56:54 PM
                                                            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)                                     (VISHAL MISHRA)
                                 CHIEF JUSTICE                                          JUDGE
                         MSP