Karan Singh Dangi vs The State Of Madhya Pradesh
2024 Latest Caselaw 14516 MP

Madhya Pradesh High Court

Karan Singh Dangi 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. 13007 of 2024

                           BETWEEN:-
                           KARAN SINGH DANGI S/O SHRI HUKUM SINGH DANGI,
                           AGED ABOUT 63 YEARS, OCCUPATION: RETIRED HEAD
                           MASTER R/O VILLAGE AND POST MADIYA KHAS
                           TEHSIL PRATHVIPUR 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 INSTRUCTIONS BHOPAL
                                 (MADHYA PRADESH)

                           3.    DISTRICT   EDUCATION    OFFICER DISTRICT
                                 NIWARI (MADHYA PRADESH)

                           4.    DISTRICT PENSION OFFICER DISTRICT NIWARI
                                 (MADHYA PRADESH)

                           5.    PRINCIPAL GOVT. EX. H.S. SCHOOL PRATHVIPUR
                                 DISTRICT NIWARI (MADHYA PRADESH)

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

                                 This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 18-05-2024
13:54:50
                                                              2
                           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
                           SKM