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Rajbala Chouksey vs The State Of Madhya Pradesh
2024 Latest Caselaw 14499 MP

Citation : 2024 Latest Caselaw 14499 MP
Judgement Date : 16 May, 2024

Madhya Pradesh High Court

Rajbala Chouksey 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. 12613 of 2024

                          BETWEEN:-
                          1.    RAJBALA CHOUKSEY W/O SHRI RAVANDRA
                                KUMAR CHOUKSEY, AGED ABOUT 66 YEARS,
                                OCCUPATION: ASSISTANT TEACHER GOVT GIRLS
                                MIDDLE    SCHOOL     SAIKHEDA   DISTRICT
                                NARSINGHPUR    R/O VILLAGE AND      POST
                                SAIKHEDA DISTRICT NARSINGHPUR (MADHYA
                                PRADESH)

                          2.    SURENDRA    KUMAR    TRIVEDI  S/O   SHRI
                                MORDHWAJ TRIVEDI, AGED ABOUT 67 YEARS,
                                OCCUPATION: RETIRED HEAD MASTER, GOVT.
                                SCHOOL TUMRA (MIDDLE KHAND) TAHSIL
                                GADARWARA, DISTRICT NARSINGHPUR R/O
                                VILLAGE   AND    POST   TUMRA,    TAHSIL
                                GADARWARA,     DISTRICT    NARSINGHPUR
                                (MADHYA PRADESH)

                                                                             .....PETITIONERS
                          (BY SHRI SHAKTI KUMAR SONI - ADVOCATE)

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

                          2.    THE COMMISSIONER, PUBLIC INSTRUCTION
                                SHIVAJI NAGAR, NEAR CHETAK BRIDGE,
                                BHOPAL (MADHYA PRADESH)

                          3.    DISTRICT EDUCATION OFFICER NARSINGHPUR
                                DISTRICT NARSINGHPUR (MADHYA PRADESH)

                          4.    DISTRICT   PENSION   OFFICER   NARSINGHPUR
Signature Not Verified
Signed by: CHRISTOPHER
PHILIP
Signing time: 5/20/2024
6:59:22 PM
                                                       2
                                DISTRICT NARSINGHPUR (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









 
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