Madhya Pradesh High Court

Ramesh Chand Raikwar 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. 12218 of 2024

                          BETWEEN:-
                          RAMESH CHAND RAIKWAR S/O SHRI MATADEEN
                          RAIKWAR, AGED ABOUT 63 YEARS, OCCUPATION:
                          RETIRED HEAD MASTER R/O 13 NEAR SBI
                          KANCHANPURA   DISTRICT NIWARI    (MADHYA
                          PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI SHRIKANT SHRIVASTAVA - ADVOCATE)

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

                          2.    COMMISSIONER PUBLIC INSTRUCTION             (DPI)
                                BHOPAL (MADHYA PRADESH)

                          3.    DISTRICT  EDUCATION   OFFICER  SCHOOL
                                EDUCATION          DEPARTMENT DISTRICT
                                TIKAMGARH (MADHYA PRADESH)

                          4.    DISTRICT    PENSION  OFFICER TIKAMGARH
                                DISTRICT TIKAMGARH (MADHYA PRADESH)

                          5.    PRINCIPAL GOVT. H.S SCHOOL DIGORA
                                DISTRICT TIKAMGARH (MADHYA PRADESH)

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

                                This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 5/17/2024
5:00:35 PM
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                          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 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
                          MSP