Madhya Pradesh High Court

Smt. Jyoti Parasar vs The State Of Madhya Pradesh on 3 May, 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 3 rd OF MAY, 2024
WRIT PETITION No. 11265 of 2024

BETWEEN:-
1. SMT. JYOTI PARASAR W/O SHRI PRADEEP
KUMAR, AGED ABOUT 63 YEARS, OCCUPATION:
RETIRED ASSISTANT TEACHER, GOVT. MIDDLE
SCHOOL, ANAND NAGAR, KHANDWA DISTRICT
KHANDWA (MADHYA PRADESH)

2. KU. ANITA INDOLIYA D/O SHRI THAKUR PRASAD
INDOLIYA, AGED ABOUT 66 YEARS, OCCUPATION:
RETIRED ASSISTANT TEACHER, GOVT. PRIMARY
SCHOOL, KHAIGAWADA, DISTRICT KHANDWA
(MADHYA PRADESH)

3. SMT. SHANTI PARE W/O AJAY PARE, AGED ABOUT
63 YEARS, OCCUPATION: RETIRED ASSISTANT
TEACHER, GOVT. GIRLS MIDDLE SCHOOL,
KALSAR CHHANERA, DISTRICT KHANDWA
(MADHYA PRADESH)

.....PETITIONER
(SHRI PRAVESH KUMAR GUPTA - ADVOCATE)

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

2. PRINCIPAL SECRETARY, DEPARTMENT OF
FINANCE, VALLABH BHAWAN, BHOPAL (MADHYA
PRADESH)

3. DISTRICT EDUCATION OFFICER, KHANDWA,
DISTRICT KHANDWA (MADHYA PRADESH)
Signature Not Verified
Signed by: MANJU
Signing time:
5/7/2024 11:36:04 AM
2

4. JOINT DIRECTOR, FUND AND ACCOUNT, INDORE,
DISTRICT INDORE (MADHYA PRADESH)

5. DISTRICT PENSION OFFICER, KHANDWA
DISTRICT KHANDWA (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
                         mc