Smt. Sindhu Sharma vs The State Of Madhya Pradesh
2024 Latest Caselaw 14654 MP

Madhya Pradesh High Court

Smt. Sindhu Sharma 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. 13059 of 2024

                          BETWEEN:-
                          SMT. SINDHU SHARMA W/O SHRI V.P. SHARMA, AGED
                          ABOUT 62 YEARS, OCCUPATION: LAST SERVED AS
                          ASSISTANT    TEACHER    SCHOOL      EDUCATION
                          DEPARTMENT BHOPAL R/O H.NO. 239/B OLD ASHOKA
                          GARDEN, HUZUR, GOVINDPURA BHOPAL (MADHYA
                          PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI A.K. SINGH - ADVOCATE )

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

                          2.    THE COMMISSIONER, PUBLIC INSTRUCTIONS
                                GAUTAM NAGAR BHOPAL DISTRICT BHOPAL
                                (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 petitioner 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
                          nks