Citation : 2024 Latest Caselaw 14652 MP
Judgement Date : 16 May, 2024
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. 13141 of 2024
BETWEEN:-
1. SMT. SUMAN LATA CHOUBEY W/O SHRI SHYAM
BABU CHOUBEY, AGED ABOUT 64 YEARS,
OCCUPATION: RETIRED GOVERNMENT
EMPLOYEE, DATE OF RETIREMENT 30.06.2021,
R/O MELA GROUND, WARD NO. 12, BERASIA
BHOPAL (MADHYA PRADESH) 463106
2. PARVAT GIRI GOSWAMI S/O SHRI SORAN GIRI,
AGED ABOUT 68 YEARS, OCCUPATION: RETIRED
GOVERNMENT EMPLOYEE, DATE OF
RETIREMENT 30.06.2017, R/O SHEETAL NAGAR,
H.NO. 94 NEAR WATER TANK, BERASIA BHOPAL
(MADHYA PRADESH) 463106
.....PETITIONERS
(BY SHRI AKASH CHOUDHARY - ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH ITS
SECRETARY SCHOOL EDUCATION DEPARTMENT
MANTRALAYA VALLABH BHAWAN BHOPAL
(MADHYA PRADESH)
2. THE COMMISSIONER, PUBLIC INSTRUCTIONS,
GAUTAM NAGAR, BHOPAL (MADHYA PRADESH)
3. THE DISTRICT EDUCATION OFFICER , DISTRICT
BHOPAL (MADHYA PRADESH)
4. THE DISTRICT PENSION OFFICER , BHOPAL
(MADHYA PRADESH)
Signature Not Verified
Signed by: VAISHALI
TRIPATHI
Signing time: 5/24/2024
5:15:09 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 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
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