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Smt Meena Soni vs The State Of Madhya Pradesh
2024 Latest Caselaw 13501 MP

Citation : 2024 Latest Caselaw 13501 MP
Judgement Date : 9 May, 2024

Madhya Pradesh High Court

Smt Meena Soni 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. 11952 of 2024

                          BETWEEN:-
                          SMT MEENA SONI W/O SHRI RAVISHANKAR SONI,
                          AGED ABOUT 66 YEARS, OCCUPATION: RETIRED
                          GOVERNMENT EMPLOYEE, R/O H. NO. 36 AJAD NAGAR,
                          RAMESHWAR WARD, KHANDWA (MADHYA PRADESH)

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

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY DEPARTMENT OF
                                SCHOOL EDUCATION AND SKILL DEVELOPMENT
                                MANTRALYA VALLABH BHAWAN BHOPAL
                                BHOPAL (MADHYA PRADESH)

                          2.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY, DEPARTMENT OF
                                FI N A N C E MANTRALAYA VALLABH BHAWAN
                                BHOPAL (MADHYA PRADESH)

                          3.    DISTRICT EDUCATION OFFICER, KHANDWA
                                DISTRICT KHANDWA (MADHYA PRADESH)

                          4.    BLOCK    EDUCATION  OFFICER,  KHANDWA
                                DISTRICT KHANDWA (MADHYA PRADESH)

                          5.    THE DISTRICT PENSION OFFICER KHANDWA
                                DISTRICT KHANDWA (MADHYA PRADESH)

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

Signature Not Verified
Signed by: JULIE SINGH
Signing time: 5/14/2024
7:02:30 PM
                                                               2
                                   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
                          julie








 
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