Phool Chand Sharma vs State Of M.P.
2024 Latest Caselaw 14621 MP

Madhya Pradesh High Court

Phool Chand Sharma vs State Of M.P. 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. 12442 of 2024

                          BETWEEN:-
                          1.    PHOOL CHAND SHARMA S/O KHOOB CHAND
                                SHARMA, AGED ABOUT 68 YEARS, OCCUPATION:
                                RETIRED ASSISTANT TEACHER GOVT. M.L.B.
                                HIGHER SECONDARY SCHOOL DAMOH DISTRICT
                                DAMOH R/O VASUNDRA NAGAR INFRONT OF
                                CENTRAL SCHOOL NEAR DURGA MANDIR
                                DAMOH DISTRICT DAMOH (MADHYA PRADESH)

                          2.    AYODHYA PRASAD PATKAR S/O SHRI SABULAL
                                PATKAR, AGED ABOUT 67 YEARS, OCCUPATION:
                                RETIRED ASSISTANT TEACHER O/O BLOCK
                                EDUCATION OFFICER, TENDUKHEDA, DISTRICT
                                DAMOH M.P.. R/O VILL. HARDUWA HATHIGHAT,
                                POST - HINOTI, TAH - TENDUKHEDA, DISTT.
                                DAMOH (MADHYA PRADESH)

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

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

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

                          3.    THE DISTRICT EDUCATION OFFICER DAMOH
                                DISTRICT DAMOH (MADHYA PRADESH)

                          4.    DISTRICT PENSION OFFICER DAMOH DISTRICT
                                DAMOH (MADHYA PRADESH)
Signature Not Verified
Signed by: PARITOSH
KUMAR
Signing time: 5/20/2024
4:31:28 PM
                                                            2

                                                                                    .....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
                          PK