Smt. Geeta Devi Pateriya vs The State Of Madhya Pradesh
2024 Latest Caselaw 13479 MP

Madhya Pradesh High Court

Smt. Geeta Devi Pateriya vs The State Of Madhya Pradesh 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. 12353 of 2024

                          BETWEEN:-
                          SMT.   GEETA  DEVI   PATERIYA  W/O    SHRI
                          CHANDRABHAN PATERIYA, AGED ABOUT 72 YEARS,
                          OCCUPATION: RETD. PRADHYAPAK R/O SHARDA
                          COLONY WARD NO. 1 MAHARAJPUR DISTRICT
                          CHHATARPUR (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI P.K. VERMA - ADVOCATE)

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

                          2.    PRINCIPAL GOVT.        CHATRASAL MAHARAJA
                                C O L L E G E DISTT.   CHHATARPUR (MADHYA
                                PRADESH)

                          3.    DISTRICT   PENSION   OFFICER CHHATARPUR
                                DISTT. CHHATARPUR (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.

                               (RAVI MALIMATH)                                     (VISHAL MISHRA)
                                 CHIEF JUSTICE                                          JUDGE
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