Madhya Pradesh High Court
Seetaram Choubey vs The State Of Madhya Pradesh on 9 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 9 th OF MAY, 2024
WRIT PETITION No. 11678 of 2024
BETWEEN:-
1. SEETARAM CHOUBEY S/O MAHADEV PRASAD
CHOUBEY, AGED ABOUT 63 YEARS, OCCUPATION:
RETIRED HEAD MASTER R/O AMBEDKAR WARD
KHURAI DISTRICT SAGAR (MADHYA PRADESH)
2. ARVIND JAIN S/O KOMAL CHAND JAIN, AGED
ABOUT 64 YEARS, OCCUPATION: RETIRED BEO
KHURAI R/O MAHAVEER WARD BESIDE
MADHYANCHAL BANK KHURAI DISTRICT
(MADHYA PRADESH)
3. RAMNARAYAN SINGH S/O SHRI BHAGWAN
SINGH, AGED ABOUT 67 YEARS, OCCUPATION:
RETIRED ASSISTANT TEACHER R/O VILLAGE
MADHNA SULTAN TEHSIL KHURAI DISTRICT
SAGAR (MADHYA PRADESH)
4. KOMAL CHADAR S/O JAGGI CHADAR, AGED
ABOUT 63 YEARS, OCCUPATION: RETIRED
ASSISTANT TEACHER R/O WARD NO.17 NEW
BASTI KHIMLASA DISTRICT (MADHYA PRADESH)
5. PARAM LAL AHIRWAR S/O DARAU AHIRWAR,
AGED ABOUT 64 YEARS, OCCUPATION: RETIRED
UDT R/O PANCHSHEEL NAGAR BINE ROAD
KHIMLASA TEHSIL KHURAI DISTRICT (MADHYA
PRADESH)
6. KAMTA PRASAD CHOUDHARY S/O DHANAS
CHOUDHARY, AGED ABOUT 66 YEARS,
OCCUPATION: RETIRED BEO R//O JAGJIVAN RAM
WARD KHURAI DISTRICT (MADHYA PRADESH)
7. CHHOTE LAL AHIRWAR S/O RAM PRASAD
Signature Not Verified
AHIRWAR, AGED ABOUT 66 YEARS, OCCUPATION:
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 5/17/2024
5:00:35 PM
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RETIRED UDT R/O SANT RAVIDAS WARD KHURAI
DISTRICT SAGAR (MADHYA PRADESH)
8. MAKHAN LAL AHIRWAR S/O PURAN LAL
AHIRWAR, AGED ABOUT 66 YEARS, OCCUPATION:
RETIRED HEAD MASTER R/O KABIR WARD NEAR
MARAI MATA MANDIR KHURAI DISTRICT
(MADHYA PRADESH)
9. LAL SINGH AHIRWAR S/O CHATRE SINGH
AHIRWAR, AGED ABOUT 66 YEARS, OCCUPATION:
RETIRED HEAD MASTER R/O PANCHSHEEL
NAGAR WARD NO.5 KHIMLASA TEHSIL KHURAI
DISTRICT (MADHYA PRADESH)
10. JHALLU SINGH THAKUR S/O RAMNATH SINGH
THAKUR, AGED ABOUT 71 YEARS, OCCUPATION:
RETIRED ASSISTANT TEACHER R/O VILLAGE
KUKROL POST OFFICE DHANORA TEHSIL
KHURAI DISTRICT (MADHYA PRADESH)
11. DAYARAM BAHROLIYA S/O SUNDER LAL, AGED
ABOUT 69 YEARS, OCCUPATION: RETIRED
ASSISTANT TEACHER R/O KUSHABHAU THAKRE
WARD BEHIND DPC SCHOOL KHURAI DISTRICT
(MADHYA PRADESH)
12. HARI SHANKAR NAMDEO S/O BHAIYA LAL
NAMDEO, AGED ABOUT 64 YEARS, OCCUPATION:
RETIRED ASSISTANT TEACHER R/O KHIMLASA
TEHSIL KHURAI DISTRICT (MADHYA PRADESH)
13. SATYA NARAYAN CHOUBEY S/O LAXMI
NARAYAN, AGED ABOUT 66 YEARS, OCCUPATION:
RETIRED ASSISTANT TEACHER R/O SHUBHADRA
BAI RAI WARD NEAR GANESH VINDHYA MANDIR
KHURAI DISTRICT (MADHYA PRADESH)
14. BHAWANI PRASAD PARIHAR S/O RAMNATH
PARIHAR, AGED ABOUT 68 YEARS, OCCUPATION:
RETIRED HEAD MASTER R/O VILLAGE RAM
CHHAPRI POST BAMHNORA TEHSIL MALTHONE
DISTRICT (MADHYA PRADESH)
.....PETITIONER
(BY SHRI AJAY MISHRA - ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH
PRINCIPAL SECRETARY SCHOOL EDUCATION
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 5/17/2024
5:00:35 PM
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DEPARTMENT MANTRALAYA VALLABH BHAWAN
BHOPAL (MADHYA PRADESH)
2. THE PRINCIPAL SECRETARY FINANCE
DEPARTMENT MANTRALAY VALLABH BHAWAN
BHOPAL (MADHYA PRADESH)
3. COMMISSIONER PUBLIC INSTRUCTIONS
GAUTAM NAGAR, BHOPAL (MADHYA PRADESH)
4. DISTRICT EDUCATION OFFICER SAGAR
DISTRICT SAGAR (MADHYA PRADESH)
5. DISTRICT PENSION OFFICER S AGAR DISTRICT
SAGAR (MADHYA PRADESH)
6. DISTRICT TREASURY OFFICER SAGAR DISTRICT
SAGAR (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
