Purushottam Lal Patel vs The State Of Madhya Pradesh
2024 Latest Caselaw 14638 MP

Madhya Pradesh High Court

Purushottam Lal Patel 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. 12602 of 2024

                          BETWEEN:-
                          1.    PURUSHOTTAM      LAL    PATEL   S/O SHRI
                                JAGANNATH PRASAD PATEL, AGED ABOUT 70
                                Y E A R S , OCCUPATION:     RETIRED   AS
                                HEADMASTER GOVT. MIDDLE SCHOOL KUMRAI,
                                SANKUL GOVT. BOYS H.S.S GARHAKOTA, BLOCK
                                RAHALI, DISTRICT SAGAR (MADHYA PRADESH)

                          2.    JAMUNA PRASAD RAI S/O LATE CHHOTELAL RAI,
                                AGED ABOUT 67 YEARS, OCCUPATION: RETIRED
                                AS ASSISTANT TEACHER, GOVT PRIMARY
                                SCHOOL, PIPARIYA DEGREE, SANKUL GOVT.
                                GIRLS H.S.S. GARHAKOTA BLOCK RAHALI
                                DISTRICT SAGAR (MADHYA PRADESH)

                                                                             .....PETITIONERS
                          (BY SHRI U.S.JAYASWAL - ADVOCATE)

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

                          2.    THE JOINT DIRECTOR, PUBLIC INSTRUCTION,
                                SAGAR DIVISION SAGAR, (MADHYA PRADESH)

                          3.    THE DISTRICT EDUCATION OFFICER, SAGAR,
                                DISTRICT SAGAR, (MADHYA PRADESH)

                          4.    THE DISTRICT PENSION OFFICER,       SAGAR,
                                DISTRICT SAGAR, (MADHYA PRADESH)


Signature Not Verified
                          5.    THE   BLOCK   EDUCATION   OFFICER   BLOCK
Signed by: VAISHALI
TRIPATHI
Signing time: 5/22/2024
6:22:04 PM
                                                          2
                                 RAHALI, DISTRICT SAGAR, (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:
                                                               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.

However, it is noticed that there are various defaults as pointed out by the Registry including non-payment of deficit court fees. In the larger interest of justice, the defaults except court fee are overruled.

The petitioners to submit the deficit court fees, as demanded by the Registry. Only after the deficit court fees has been paid, the certified copy be issued and the order will be uploaded and not until then.

                                (RAVI MALIMATH)                                        (VISHAL MISHRA)
                                  CHIEF JUSTICE                                             JUDGE
                          VPA