Vanshpati Prasad Tiwari vs The State Of Madhya Pradesh
2024 Latest Caselaw 6409 MP

Madhya Pradesh High Court

Vanshpati Prasad Tiwari vs The State Of Madhya Pradesh 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. 4102 of 2024

                         BETWEEN:-
                         VANSHPATI PRASAD TIWARI S/O SHRI RAMDEV
                         TIWARI, AGED ABOUT 63 YEARS, OCCUPATION:
                         RETIRED HEAD MASTER GOVERNMENT HIGH SCHOOL
                         KANCHANPUR DISTRICT REWA (MADHYA PRADESH)

                                                                                     .....PETITIONER
                         (BY SHRI GOPAL SINGH BAGHEL - ADVOCATE)

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

                         2.    THE DISTRICT EDUCATION OFFICER             REWA
                               DISTRICT REWA (MADHYA PRADESH)

                         3.    THE   JOINT     DIRECTOR TREASURY AND
                               ACCOUN TS D IVISION REWA DISTRICT REWA
                               (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:
                                                          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