Madhya Pradesh High Court

Nokhelal Chourasiya 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. 11487 of 2024

                           BETWEEN:-
                           1.    NOKHELAL CHOURASIYA S/O LATE SHRI GENDA
                                 LAL CHOURASIYA, AGED ABOUT 65 YEARS,
                                 OCCUPATION-RETIRED AS LECTURER, GOVT.
                                 GIRLS HIGHER SECONDARY SCHOOL, DAMUA,
                                 TEHSIL JUNNARDEO, DISTRICT CHHINDWARA
                                 (M.P.)

                           2.    MAHENDRA SINGH THAKUR S/O LATE SHRI
                                 BADAN SINGH THAKUR, AGED ABOUT 70 YEARS,
                                 OCCUPATION- RETIRED AS HEADMASTER, GOVT.
                                 BOYS PRIMARY SCHOOL, BASAKALA, BLOCK
                                 PATHARIYA, DISTRICT DAMOH (M.P.)

                           3.    RAGHURAJ SINGH THAKUR S/O LATE SHRI
                                 BHAGWAN SINGH THAKUR, AGED ABOUT 70
                                 YEAR S, OCCUPATION- RETIRED AS ASSISTANT
                                 TEACHER, GOVT. MIDDLE SCHOOL, LAKHRONI,
                                 BLOCK PATHARIYA, DISTRICT DAMOH (M.P.)

                                                                             .....PETITIONERS
                           (BY SHRI UMA SHANKAR JAYASWAL - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 PRINCIPAL SECRETARY, JANJATIYA KARYA
                                 VIBHAG, MANTRALAYA, VALLABH BHAWAN,
                                 BHOPAL (M.P.)

                           2.    THE STATE OF M.P. THROUGH ITS PRINCIPAL
                                 SECRETARY,       SCHOOL      EDUCATION
                                 DEPARTMENT, MANTRALAY VALLABH BHAWAN
                                 BHOPAL (M.P.)

Signature Not Verified
Signed by: BHARTI GADGE
Signing time: 06-05-2024
17:28:18
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                           3.    THE COMMISSIONER,
                                 PUBLIC      INSTRUCTION, GAUTAM           NAGAR,
                                 BHOPAL (M.P.)

                           4.    THE ASSISTANT COMMISSIONER, JANJATIYA
                                 KARYA   VIBHAG,   CHHINDWARA DISTRICT
                                 CHHINDWARA (M.P.)

                           5.    THE DISTRICT PENSION OFFICER, DISTRICT
                                 CHHINDWARA (M.P.)

                           6.    THE DISTRICT EDUCATION OFFICER, DISTRICT
                                 CHHINDWARA (M.P.)

                           7.    THE DISTRICT PENSION OFFICER, DISTRICT
                                 DAMOH (M.P.)

                           8.    THE BLOCK EDUCATION OFFICER, BLOCK
                                 JUNNARDEO, DISTRICT CHHINDWARA (M.P.)

                           9.    THE BLOCK EDUCATION OFFICER, BLOCK
                                 PATHARIYA, DISTRICT DAMOH (M.P.)

                                                                                     .....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 of 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
                           b