Madhya Pradesh High Court
Smt. Rajesree Thakur vs The State Of Madhya Pradesh on 3 May, 2024
Author: Chief Justice
Bench: Ravi Malimath, Vishal Mishra
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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 3 rd OF MAY, 2024
WRIT PETITION No. 10825 of 2024
BETWEEN:-
1. SMT. RAJESREE THAKUR W/O SHRI SHIVRAJ
SINGH THAKUR, AGED ABOUT 63 YEARS,
OCCUPATION: RETRIED ASSISTANT R/O BHAGAT
SINGH WARD, SAGAR (MADHYA PRADESH)
2. SMT. MATHURBAI RAJAK W/O SHRI
PURUSHOTTAM RAJAK, AGED ABOUT 74 YEARS,
R/O M.I. 28 SOMNATH PURAM COLONY SAGAR
DISTRICT SAGAR (MADHYA PRADESH)
3. BAIJNATH SINGH KIRAR S/O SHRI MEHTAB
SINGH KIRAR, AGED ABOUT 63 YEARS,
OCCUPATION: RETIRED ASSTT. TEACHER R/O
VILLAGE BAKENA, POST HIRANKHEDA, BLOCK
RAHATGARH DISTRICT SAGAR (MADHYA
PRADESH)
4. SMT. SHAKEELA BANO S/O SHRI MOHD.
SHAHEED KHAN, AGED ABOUT 63 YEARS,
OCCUPATION: RETIRED ASSTT. TEACHER R/O
WARD NO. 7, GHATI MUHAL RAHATGARH,
DISTRICT SAGAR (MADHYA PRADESH)
5. ABDUL RAFEEQUE KHAN S/O SHRI ABDUL
WAHEED KHAN, AGED ABOUT 63 YEARS,
OCCUPATION: RETIRED ASST. TEACHER R/O
ZAKIR HUSAIN WARD NO. 08, BANDA, DISTRICT
SAGAR (MADHYA PRADESH)
6. SUDAMA PRASAD AHIRWAR S/O SHRI GOTIRAM
AHIRWAR, AGED ABOUT 63 YEARS, OCCUPATION:
RETIRED ASSISTANT GRADE II R/O DHARMSREE
AMBEDKAR WARD SAGAR DISTRICT SAGAR
(MADHYA PRADESH)
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 5/17/2024
5:00:35 PM
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7. LAXMINARAYAN SONI S/O SHRI NATHURAM
SONI, AGED ABOUT 70 YEARS, OCCUPATION:
RETIRED HEAD MASTER R/O VIVEKANAND
WARD , SAGAR, DISTRICT SAGAR (MADHYA
PRADESH)
8. SHIVRAJ SINGH THAKUR S/O SHRI MAHARAJ
SINGH THAKUR, AGED ABOUT 65 YEARS,
OCCUPATION: RETITED ASSISTANT TEACHER
R/O VILLAGE PACHPEEPRA, POST SIHORA,
DISTRICT SAGAR (MADHYA PRADESH)
9. NIRMAL KUMAR JAIN S/O SHRI ROOPCHAND
JAIN, AGED ABOUT 75 YEARS, OCCUPATION:
RETIRED HEAD MASTER R/O MADHUKARSHAH
WARD, SAGAR, DISTRICT SAGAR (MADHYA
PRADESH)
10. SHAFEEK MOHD. KHAN S/O SHRI WASHEER
MOHD. KHAN, AGED ABOUT 63 YEARS,
OCCUPATION: RETIRED HEAD MASTER R/O
TULSI NAGAR WARD, SAGAR, DISTRICT SAGAR
(MADHYA PRADESH)
11. KAILASH NARAYAN PATKAR S/O SHRI
KHUSHILAL PATKAR, AGED ABOUT 67 YEARS,
OCCUPATION: RETIRED UPPER DIVISION
TEACHER R/O VALLABH NAGAR WARD, SAGAR,
DISTRICT SAGAR (MADHYA PRADESH)
.....PETITIONERS
(BY SHRI V.K. SHUKLA - ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH ITS
PRINCIPAL SECRETARY DEPARTMENT OF
FINANCE VALLABH BHAWAN BHOPAL VALLABH
BHAWAN, BHOPAL (MADHYA PRADESH)
2. THE STATE OF M.P. THROUGH ITS PRINCIPAL
SECRETARY DEPARTMENT OF SCHOOL
E D U C AT I O N VALLABH BHAWAN, BHOPAL
(MADHYA PRADESH)
3. THE COMMISSIONER, PUBLIC INSTRUCTION
GAUTAM NAGAR, BHOPAL (MADHYA PRADESH)
4. PRINCIPAL, REVENUE COMMISSIONER OPPOSITE
MAIDA MILL ARERA HILLS BHOPAL (MADHYA
PRADESH)
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 5/17/2024
5:00:35 PM
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5. THE DIVISIONAL PENSION OFFICER, SAGAR
DIVISION DISTRICT SAGAR (MADHYA PRADESH)
6. THE DIVISIONAL JOINT DIRECTOR, TREASURY
AND ACCOUNTS S A G A R DISTRICT SAGAR
(MADHYA PRADESH)
7. THE DISTRICT TREASURY OFFICER, SAGAR
DISTRICT SAGAR (MADHYA PRADESH)
8. THE DISTRICT EDUCATION OFFICER, SAGAR
DISTRICT SAGAR (MADHYA PRADESH)
9. PRINCIPAL, GOVT. HR. SECONDARY SCHOOL
M .L.B. NO. 2, SADAR SAGAR, DISTRICT SAGAR
(MADHYA PRADESH)
10. PRINCIPAL, GOVT. HR. SECONDARY SCHOOL
BHAPEL, RAHATGARH, DISTRICT SAGAR
(MADHYA PRADESH)
11. PRINCIPAL, GOVT. EXCELLENCE HR. S. SCHOOL
BANDA, , DISTRICT SAGAR (MADHYA PRADESH)
12. PR IN CIPAL, GOVT. HR. S. SCHOOL PURANI
SADAR, SAGAR, DISTRICT SAGAR (MADHYA
PRADESH)
13. PR IN CIPAL, GOVT. HIGH SCHOOL SUBHAS
NAGAR, SAGAR, DISTRICT SAGAR (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 and 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.
However, it is noticed that there are various defaults as pointed out by the
Registry including non-payment of deficit court fees. In the larger interest of
justice, the defaults except court fee are overruled.
The petitioners to submit the deficit court fees, as demanded by the
Registry. Only after the deficit court fees has been paid, the certified copy be
issued and the order will be uploaded and not until then.
(RAVI MALIMATH) (VISHAL MISHRA)
CHIEF JUSTICE JUDGE
MSP
