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Hari Shankar Dubey vs The State Of Madhya Pradesh
2024 Latest Caselaw 13516 MP

Citation : 2024 Latest Caselaw 13516 MP
Judgement Date : 9 May, 2024

Madhya Pradesh High Court

Hari Shankar Dubey 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. 12046 of 2024

                          BETWEEN:-
                          1.    HARI SHANKAR DUBEY S/O LATE SHRI S. N.
                                DUBEY, AGED ABOUT 66 YEARS, OCCUPATION:
                                RETIRED ASSISTANT TEACHER, R/O HOUSE NO.
                                1191  SHANKARACHARYA NAGAR       BHOPAL
                                (MADHYA PRADESH)

                          2.    VIJENDRA KUMAR SINGH S/O SHRI S.P. SINGH,
                                AGED ABOUT 62 YEARS, OCCUPATION: RETIRED
                                PRINCIPAL, R/O 177 BHARAT NAGAR B.H.E.L.
                                BHOPAL (MADHYA PRADESH)

                                                                             .....PETITIONERS
                          (BY SHRI RAMESH KUMAR TIWARI - ADVOCATE)

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

                          2.    THE  COMMISSIONER PUBLIC INSTRUCTIONS
                                NEAR CHETAK BRIDGE GOUTAM NAGAR
                                BHOPAL (MADHYA PRADESH)

                          3.    DISTRICT   EDUCATION    OFFICER DISTRICT
                                BHOPAL (MADHYA PRADESH)

                          4.    T H E DISTRICT   PENSION  OFFICER BHOPAL
                                DISTRICT BHOPAL (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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