Madhya Pradesh High Court

Ram Prasad Garg vs The State Of Maharashtra on 9 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 9 th OF MAY, 2024
                                          WRIT PETITION No. 9868 of 2024

                          BETWEEN:-
                          RAM PRASAD GARG S/O NARMADA PRASAD GARG,
                          AGED ABOUT 65 YEARS, OCCUPATION: RETIRED
                          ASSISTANT TEACHER R/O WARD NO. 16, GRAM
                          PIPARTARA, POST LALPUR, BURHAR, PIPARTARA,
                          LALPUR, DISTRICT SHAHDOL (M.P.) (MADHYA
                          PRADESH)

                                                                            .....PETITIONER
                          (BY SHRI SHIVAM MISHRA - ADVOCATE)

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

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

                          3.    THE PRINCIPAL SECRETARY (FINANCE) FINANCE
                                D EPARTM EN T VALLABH BHAWAN, BHOPAL
                                (MADHYA PRADESH)

                          4.    COLLECTOR SHAHDOL DISTRICT      SHAHDOL
                                (M.P.) (MADHYA PRADESH)

                          5.    DEPUTY            COMMISSIONER DISTRICT
                                SHAHDOL(M.P.) (MADHYA PRADESH)

                          6.    ASSISTANT COMMISSIONER DISTRICT SHAHDOL
Signature Not Verified
Signed by: JULIE SINGH
Signing time: 5/14/2024
6:59:58 PM
                                                             2
                                 (M.P.) (MADHYA PRADESH)

                          7.     DISTRICT   EDUCATION     OFFICER DISTRICT
                                 SHAHDOL (M.P.) (MADHYA PRADESH)

                          8.     DISTRICT PENSION OFFICER DISTRICT SHAHDOL
                                 (M.P.) (MADHYA PRADESH)

                          9.     DISTRICT    TREASURY     OFFICER DISTRICT
                                 SHAHDOL (M.P.) (MADHYA PRADESH)

                          10.    BLOCK      EDUCATION      OFFICER SHAHDOL
                                 DISTIRCT (M.P.) (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                          (SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE FOR RESPONDENT
                          NOS.2 TO 10)

                                 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.

                                (RAVI MALIMATH)                                     (VISHAL MISHRA)
                                  CHIEF JUSTICE                                          JUDGE
                          j.s