Shankar Kumar Mishra vs State Of Madhya Pradesh
2024 Latest Caselaw 6419 MP

Madhya Pradesh High Court

Shankar Kumar Mishra vs 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. 4665 of 2024

                         BETWEEN:-
                         1.    SHANKAR    KUMAR     MISHRA    S/O   SHRI
                               CHANDRIKA PRASAD MISHRA, AGED ABOUT 70
                               YEARS, OCCUPATION: RETIRED UPPER DIVISION
                               TEACHER, R.O WARD NO 11 SIHORA DISTRICT
                               JABALPUR (MADHYA PRADESH)

                         2.    MUNNA LAL GAUTAM S/O LATE SHRI BALA
                               PRASAD GAUTAM, AGED ABOUT 70 YEARS,
                               OCCUPATION: RETIRED HEADMASTER R/O
                               WARD NO.02, SIHORA, DISTRICT JABALPUR
                               (MADHYA PRADESH)

                         3.    ASHOK KUMAR PATHAK S/O LATE SHRI GIRJA
                               PRASAD PATHAK, AGED ABOUT 70 YEARS,
                               OCCUPATION: RETIRED ASSISTANT TEACHER
                               R/O H.NO. 162, VISHNU DATT WARD NO.11,
                               SIHORA,   DISTRICT   JABALPUR (MADHYA
                               PRADESH)

                         4.    SURENDRA KUMAR TRIPATHI S/O LATE SHRI
                               RAGHUVEER PRASAD TRIPATHI, AGED ABOUT 70
                               YEARS, OCCUPATION: RETIRED PRINCIPAL R/O
                               H.NO. 04, RAJENDRA WARD NO.02, SIHORA,
                               DISTRICT JABALPUR (MADHYA PRADESH)

                                                                           .....PETITIONERS
                         (BY SHRI SATYENDRA JYOTISHI - ADVOCATE)

                         AND
                         1.    STATE OF MADHYA PRADESH THROUGH
                               PRINCIPAL SECRETARY DEPARTMENT OF
                               FINANCE M.P. BHOPAL (MADHYA PRADESH)

Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 3/4/2024
4:56:54 PM
                                                      2
                         2.    COLLECTOR, KATNI DISTRICT KATNI (MADHYA
                               PRADESH)

                         3.    COLLECTOR,  JABALPUR DISTRICT JABALPUR
                               (MADHYA PRADESH)

                         4.    DISTRICT PENSION OFFICER, KATNI DISTRICT
                               KATNI (MADHYA PRADESH)

                         5.    DISTRICT   PENSION   OFFICER,  JABALPUR
                               DISTRICT JABALPUR (MADHYA PRADESH)

                         6.    DISTRICT TREASURY OFFICER, KATNI DISTRICT
                               KATNI (MADHYA PRADESH)

                         7.    DISTRICT TREASURY OFFICER, JABALPUR
                               DISTRICT JABALPUR (MADHYA PRADESH)

                         8.    DISTRICT   EDUCATION    OFFICER,           KATNI
                               DISTRICT KATNI (MADHYA PRADESH)

                         9.    DISTRICT EDUCATION OFFICER, JABALPUR
                               DISTRICT JABALPUR (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