Daphne Ramteke vs The State Of Madhya Pradesh
2024 Latest Caselaw 14498 MP

Madhya Pradesh High Court

Daphne Ramteke vs The State Of Madhya Pradesh on 16 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 16 th OF MAY, 2024
                                          WRIT PETITION No. 12587 of 2024

                          BETWEEN:-
                          DAPHNE RAMTEKE W/O SHRI ANIL RAMTEKE, AGED
                          ABOUT 62 YEARS, OCCUPATION: HEAD MASTER GOVT.
                          JANJATIYA MIDDLE SCHOOL KANYA ASHRAM
                          CHURNA,      BLOCK       KESHLA,     DISTRICT
                          NARMADAPURAM (MADHYA PRADESH)

                                                                                 .....PETITIONER
                          (BY SHRI SUBHASH PATEL - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL   SECRETARY TRIBAL AFFAIRS
                                DEPARTMENT VALLABH BHAWAN, BHOPAL
                                (MADHYA PRADESH)

                          2.    THE   COMMISSIONER,          TRIBAL    AFFAIRS
                                D EPARTM EN T, SATPURA       BHAWAN,   BHOPAL
                                (MADHYA PRADESH)

                          3.    ASSISTANT COMMISSIONER, TRIBAL AFFAIRS
                                D EPA R TM EN T, NARMADAPURAM DISTRICT
                                NARMADAPURAM (MADHYA PRADESH)

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

                          5.    DISTRICT       TREASURY      OFFICER,
                                NARM ADAPURAM DISTRICT NARMADAPURAM
                                (MADHYA PRADESH)

                          6.    BLOCK EDUCATION OFFICER, KESHLA DISTRICT
Signature Not Verified
Signed by: CHRISTOPHER
PHILIP
Signing time: 5/20/2024
6:59:22 PM
                                                    2
                                NARMADAPURAM (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 & 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
                          C