Madhya Pradesh High Court

Smt. Pushpa Namdeo 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. 11541 of 2024

BETWEEN:-
1.    SMT. PUSHPA NAMDEO W/O LATE SHREE
      PRAKASH NAMDEO D/O LATE BADRI PRASAD
      NAMDEO, AGED ABOUT 64 YEARS, OCCUPATION:
      RETIRED AS ASSISTANT TEACHER GOVT.
      HIGHER SECONDARY SCHOOL BASARI, BLOCK
      RAJNAGAR, DISTRICT CHHATARPUR (MADHYA
      PRADESH)

2.    ROOP KUMAR PURWAR S/O BAIJNATH PURWAR,
      AGED ABOUT 72 YEARS, OCCUPATION: RETIRED
      AS HEADMASTER GOVT. MIDDLE SCHOOL
      BEHAITA   BLOCK       LOUNDI    DISTRICT
      CHHATARPUR (MADHYA PRADESH)

3.    MAKHANLAL UIKEY S/O SHRI HARIDAS UIKEY,
      AGED ABOUT 63 YEARS, OCCUPATION: RETIRED
      AS HEADMASTER MIDDLE SCHOOL GOVT. GIRLS
      MIDDLE   SCHOOL     JUMERATI    DISTRICT
      NARMADAPURAM (MADHYA PRADESH)

                                                  .....PETITIONERS
(BY SHRI RAHUL MISHRA - ADVOCATE)

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

2.    THE  COMMISSIONER PUBLIC INSTRUCTIONS
      NEAR CHETAK BRIDGE GOUTAM NAGAR
      BHOPAL (MADHYA PRADESH)
                            2
3.    JOINT    DIRECTOR PUBLIC INSTRUCTIONS
      DIVISION    NARMADAPURAM      DISTRICT
      NARMADAPURAM (MADHYA PRADESH)

4.    THE      DISTRICT      EDUCATION    OFFICER
      C H H A T A R P U R DISTRICT    CHHATARPUR
      (MADHYA PRADESH)

5.    THE   DISTRICT   EDUCATION   OFFICER
      NARM ADAPURAM DISTRICT NARMADAPURAM
      (MADHYA PRADESH)

6.    DISTRICT   PENSION   OFFICER CHHATARPUR
      DISTRICT CHHATARPUR (MADHYA PRADESH)

7.    DIVISIONAL DISTRICT  PENSION OFFICER
      NARM ADAPURAM DISTRICT NARMADAPURAM
      (MADHYA PRADESH)

8.    THE PRINCIPAL GOVT. HIGHER SECONDARY
      SCHOOL BASARI BLOCK RAJNAGAR DISTRICT
      CHHATARPUR (MADHYA PRADESH)

9.    THE      PRINCIPAL GOVT. GIRLS  HIGHER
      SECONDARY SCHOOL LOUNDI BLOCK LOUNDI
      DISTRICT CHHATARPUR (MADHYA PRADESH)

10.   THE    PRINCIPAL GOVT. GIRLS  HIGHER
      SECONDARY   SCHOOL JUMERATI DISTRICT
      NARMADAPURAM (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