Har Govind Pathak vs The State Of Madhya Pradesh
2024 Latest Caselaw 14630 MP

Madhya Pradesh High Court

Har Govind Pathak 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. 12338 of 2024

                          BETWEEN:-
                          1.    HAR GOVIND PATHAK S/O SHRI SHRIRAM
                                PATHAK, AGED ABOUT 69 YEARS, OCCUPATION:
                                RETD. HEAD MASTER GOVT. MIDDLE SCHOOL
                                JHIKMAU VILLAGE DHIGPURA MARG BHARGAV
                                MOHALLA DHIGPURA CHHATARPUR (MADHYA
                                PRADESH)

                          2.    DHARAMPAL NAMDEO S/O SHRI JANKI PRASAD
                                NAMDEO, AGED ABOUT 70 YEARS, OCCUPATION:
                                RETD. HEAD MASTER GOVT. PRIMARY SCHOOL
                                VIKORA   KALIMATA   MANDIR     KE  PASS
                                MAHARAJPUR (MADHYA PRADESH)

                          3.    LALBAHADUR MISHRA S/O SHRI MATHURA PD
                                MISHRA, AGED ABOUT 70 YEARS, OCCUPATION:
                                UDT MIDDLE SCHOOL DHIGPURA R/O HOUSE
                                NO.633LOVEKUSHNAGAR ROAD MAHARAJPUR
                                (MADHYA PRADESH)

                                                                            .....PETITIONERS
                          (BY SHRI PRAVEEN KUMAR VERMA - ADVOCATE)

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

                          2.    DISTRICT  EDUCATION    OFFICER DISTRICT
                                CHHATARPUR (MADHYA PRADESH)

                          3.    DISTRICT    PENSION    OFFICER DISTRICT
                                CHHATARPUR (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