Madhya Pradesh High Court

Vimla Ojha 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. 11502 of 2024

BETWEEN:-
1.    VIMLA OJHA W/O LATE SHRI PURUSHOTTAM
      OJHA, AGED ABOUT 65 YEARS, OCCUPATION:
      RETIRED PEON R/O GANJ BAXARIYA, SEHORE
      DISTRICT SEHORE (MADHYA PRADESH)

2.    SMT. ANUSUIYA BAI W/O SHRI RAM PRASAD RAI,
      AGED ABOUT 64 YEARS, OCCUPATION: RETIRED
      PEON R/O BEHIND S.P OFFICE KALAR MAHALLA
      SEHORE (MADHYA PRADESH)

3.    SMT. SUSHILA GUPTA W/O SHRI RAM CHANDRA
      GUPTA, AGED ABOUT 65 YEARS, R/O BEHIND
      GIRLS POLYTECHNIC BHOPAL NAK SEHORE
      (MADHYA PRADESH)

4.    SMT. PRAFULLA MINJ W/O MINJ, AGED ABOUT 62
      YEARS, OCCUPATION: RETIRED HEAD MISTRESS
      577 DORAHA SEHORE (MADHYA PRADESH)

5.    SMT. DMON TOPPO D/O SHRI KHESSO TOPPO,
      AGED ABOUT 65 YEARS, OCCUPATION: RETIRED
      ASSISTANT TEACHER GOVT. GIRLS HIGHER
      SECONDARY    SCHOOL    DORAHA    SEHORE
      (MADHYA PRADESH)

                                                   .....PETITIONERS
(BY SHRI N.K. SHARMA - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH ITS
      SECRETARY     EDUCATION     DEPARTMENT
      VALLABH    BHAWAN,    BHOPAL   (MADHYA
      PRADESH)
                                     2
2.    COMMISSIONER      PUBLIC   INSTRUCTIONS
      DISTRICT BHOPAL (MADHYA PRADESH)

3.    C O L L E C T O R S E H O R E DISTRICT        SEHORE
      (MADHYA PRADESH)

4.    DISTRICT  EDUCATION  OFFICER   SCHOOL
      EDUCATION DEPARTMENT DISTTRICT SEHORE
      (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.

T he 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






Date: 2024.05.09 15:12:57 +05'30'