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Suresh Nikaju vs The State Of Madhya Pradesh
2024 Latest Caselaw 13521 MP

Citation : 2024 Latest Caselaw 13521 MP
Judgement Date : 9 May, 2024

Madhya Pradesh High Court

Suresh Nikaju 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. 11992 of 2024

                          BETWEEN:-
                          SURESH NIKAJU S/O SHRI RAJARAM NIKAJU, AGED
                          ABOUT 69 YEARS, OCCUPATION: RETIRED UPPER
                          DIVISION TEACHER GOVERNMENT MIDDLE SCHOOL
                          RAJANA,     TAHSIL   PANDHURNA,    DISTRICT
                          CHHINDWARA (MADHYA PRADESH)

                                                                              .....PETITIONER
                          (BY SHRI JITENDRA ARYA - ADVOCATE)

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

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

                          3.    JOINT DIRECTOR, TREASURY , ACCOUNT AND
                                P E N S I O N DIVISION JABALPUR, DISTRICT
                                JABALPUR (MADHYA PRADESH)

                          4.    DISTRICT PENSION   OFFICER, CHHINDWARA
                                DISTRICT CHHINDWARA (MADHYA PRADESH)

                          5.    DISTRICT EDUCATION OFFICER, CHHINDWARA
                                DISTRICT CHHINDWARA (MADHYA PRADESH)

                                                                            .....RESPONDENTS
                          (BY 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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