Madhya Pradesh High Court
Santosh Kumar Richariya 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. 11342 of 2024
BETWEEN:-
1. SANTOSH KUMAR RICHARIYA S/O SHRI
MITTULAL RICHHARIYA, AGED ABOUT 64 YEARS,
OCCUPATION: ACCOUNTANT, GOVERNMENT
EXCELLENCE HIGHER SECONDARY SCHOOL,
SANCHI, DISTRICT RAISEN R/O DURGA NAGAR
ROAD POORANPURA, DISTRICT VIDISHA
(MADHYA PRADESH)
2. RAVINDRA KUMAR SHARMA S/O SHRI
INDRAPAL SHARMA, AGED ABOUT 63 YEARS,
OCCUPATION: RETIRED UPPER DIVISION
TEACHER, GOVERNMENT HIGH SCHOOL,
GULGAON, SANCHI, DISTRICT RAISEN R/O BANTI
NAGAR, VIDISHA DISTRICT - VIDIISHA (MADHYA
PRADESH)
3. NARAYAN SINGH S/O SHRI SUNDERLAL, AGED
ABOUT 63 YEARS, OCCUPATION: RETIRED
ASSISTANT TEACHER, GOVT. PRIMARY SCHOOL,
FIROZPUR TEHSIL, DISTRICT RAISEN R/O
VILLAGE UCHER SANCHI, DISTRICT RAISEN
(MADHYA PRADESH)
4. YOGENDRA SINGH S/O SHRI HARI PRASAD, AGED
ABOUT 65 YEARS, OCCUPATION: RETIRED
ASSISTANT TEACHER, GOVT. HIGH SCHOOL
GULGAON, DISTRICT RAISEN R/O IED HAH
CHOURAHA, MAIN ROAD, VIDISHA DISTRICT
(MADHYA PRADESH)
5. SMT. MEERA NAPIT W/O SHRI MUKESH KUMAR
NAPIT, AGED ABOUT 65 YEARS, OCCUPATION:
RETIRED ASSISTANT TEACHER O/O BLOCK
EDUCATION OFFICER, BEGAMGANJ, DISTRICT
RAISEN R/O 25A INDIRA NAGRI, KHAJURI
Signature Not Verified
Signed by: MANJU
Signing time:
5/7/2024 11:36:04 AM
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KALAM SADAK, BHOPAL, DISTRICT (MADHYA
PRADESH)
6. AMAN SINGH CHOUDHARY S/O SHRI GULAB
SINGH CHOUDHARY, AGED ABOUT 65 YEARS,
OCCUPATION: RETIRED PRINCIPAL,
GOVERNMENT GIRLS HIGHER SECONDARY
SCHOOL, BARELI DISTRICT RAISEN R/O WARD
NO.1 SHAKTI NAGAR, CHAINPUR ROAD, BARELI
DISTRICT RAISEN (MADHYA PRADESH)
7. JAMUNA PRASAD THAKUR S/O SHRI DEVKARN
SINGH THAKUR, AGED ABOUT 66 YEARS,
OCCUPATION: RETIRED TEACHER, GOVT. BOYS
H.S.S. BARELI, DISTRICT RAISEN R/O WARD NO.6
KINGI ROAD, BARELI, DISTRICT RAISEN
(MADHYA PRADESH)
.....PETITIONERS
(BY SHRI S. K. SONI - ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH
PRINCIPAL SECRETARY, SCHOOL EDUCATION
DEPARTMENT MINISTRY, VALLABH BHAWAN,
BHOPAL (MADHYA PRADESH)
2. C O M M I S S I O N E R , PUBLIC INSTRUCTIONS
MADHYA PRADESH DIRECTORATE, BHOPAL
(MADHYA PRADESH)
3. DISTRICT EDUCATION OFFICER, RAISEN,
DISTRICT RAISEN (MADHYA PRADESH)
4. DISTRICT TREASURY OFFICER/ PENSION
OFFICER, RAISEN, DISTRICT RAISEN (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
