Mahesh Prasad Tripathi vs The State Of Madhya Pradesh
2024 Latest Caselaw 12621 MP

Madhya Pradesh High Court

Mahesh Prasad Tripathi 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. 10154 of 2024

                           BETWEEN:-
                           MAHESH PRASAD TRIPATHI S/O SHRI RAM PRATAP
                           TRIPATHI, AGED ABOUT 68 YEARS, OCCUPATION:
                           RETIRED ASSISTANT TEACHER SHASKIYA PURVA
                           MADHYAMIK VINDHYALAY SEMARI DISTRICT REWA
                           (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI GOPAL SINGH BAGHEL - ADVOCATE)

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

                           2.    DISTRICT EDUCATION OFFICER, REWA DISTRICT
                                 REWA (MADHYA PRADESH)

                           3.    THE JOINT DIRECTOR,     TREASURY AND
                                 ACCOUNTANT DIVISION REWA DISTRICT REWA
                                 (MADHYA PRADESH)

                           4.    THE PRINCIPAL SALA SANKUL KENDRA BOYS
                                 HIGHER     SECONDARY    SCHOOL SEMARIYA
                                 DISTRICT REWA (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                           (BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE)

                                 This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                           Malimath, Chief Justice passed the following:
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 27-05-2024
13:00:16
                                                                2
                                                                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.

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 petitioner 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
                           SKM