Dharam Singh Khati vs The State Of Madhya Pradesh
2024 Latest Caselaw 14631 MP

Madhya Pradesh High Court

Dharam Singh Khati 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. 11064 of 2024

                          BETWEEN:-
                          DHARAM SINGH KHATI S/O SHRI HIRALAL KHATI,
                          AGED ABOUT 74 YEARS, OCCUPATION: RETIRED HEAD
                          MASTER     R/O    VILLAGE NANDGAON      TEHSIL
                          NASRULLAGANJ (BHERUNDA) DISTRICT SEHORE
                          (MADHYA PRADESH)

                                                                             .....PETITIONER
                          (BY SHRI ASHISH SHROTI - ADVOCATE)

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

                          2.    DEPUTY SECRETARY FINANCE DEPARTMENT
                                VALLABH BHAWAN MANTRALAYA, BHOPAL
                                (MADHYA PRADESH)

                          3.    COMMISSIONER OF PENSION DIRECTORATE OF
                                TREASURY AND ACCOUNTS 26 KISAN BHAWAN
                                MANDI BOARD PARISAR JAIL ROAD ARERA
                                HILLS BHOPAL (MADHYA PRADESH)

                          4.    P R I N C I PA L GOVERNMENT HIGH SCHOOL
                                VILLAGE PANCHOR TEHSIL NASRULLAGANJ
                                (BHERUNDA) DISTRICT SEHORE (MADHYA
                                PRADESH)

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

Signature Not Verified
Signed by: PARITOSH
KUMAR
Signing time: 5/20/2024
7:14:35 PM
                                                             2
                                This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                          Malimath, Chief Justice passed the following:
                                                             ORDER

Defaults as pointed out by the Registry are overruled. 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