Smt Prakash Devi Vishwakarma vs The State Of Madhya Pradesh
2024 Latest Caselaw 14637 MP

Madhya Pradesh High Court

Smt Prakash Devi Vishwakarma vs The State Of Madhya Pradesh on 16 May, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

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                           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. 12783 of 2024

                          BETWEEN:-
                          SMT PRAKASH DEVI VISHWAKARMA W/O SHRI
                          BALRAM PRAAD VISHWAKARMA, AGED ABOUT 65
                          YEARS, OCCUPATION: RETIRED ASSISTANT TEACHER
                          R/O JAI HIND CHOUK IN FRONT OF KAVASJI CHOUK
                          MUDWARA KATNI DISTRICT KATNI (MADHYA
                          PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI S.P. PUNJ - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                PRINCIPAL SECRETARY SCHOOL EDUCATION
                                DEPARTMENT R/O VALLABH BHAVAN BHOPAL
                                (M.P.) (MADHYA PRADESH)

                          2.    THE     COLLECTOR     JABALPUR DISTRICT
                                JABALPUR (MADHYA PRADESH)

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

                          4.    BLOCK    EDUCATION   OFFICER    BADWARA
                                DISTRICT KATNI (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:
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 5/21/2024
3:04:10 PM
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                                                             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 and 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
                          MSP