Sheshmani Kori vs The State Of Madhya Pradesh
2024 Latest Caselaw 14862 MP

Madhya Pradesh High Court

Sheshmani Kori vs The State Of Madhya Pradesh on 17 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 17 th OF MAY, 2024
                                           WRIT PETITION No. 13424 of 2024

                          BETWEEN:-
                          SHESHMANI KORI S/O SHRI TEERATH KORI, AGED
                          ABOUT 64 YEARS, OCCUPATION: RETIRED HEAD
                          MASTER, SHASKIYA POORVA MADHYAMIK VIDYALAY
                          PADKHURI NO.02 SIDHI VILLAGE TENDUA, POST
                          PADKHURI NO.2 DISTRICT SIDHI (MADHYA PRADESH)

                                                                                .....PETITIONER
                          (BY SHRI NEETESH SINGH - ADVOCATE)

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

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

                          3.    THE COMMISSIONER PUBLIC INSTRUCTIONS
                                LOK SHIKSHAN BHOPAL (MADHYA PRADESH)

                          4.    THE JOINT DIRECTOR TREASURY ACCOUNT AND
                                PENSION    REWA DIVISION REWA (MADHYA
                                PRADESH)

                          5.    THE DISTRICT EDUCATION         OFFICER SIDHI
                                (MADHYA PRADESH)

                          6.    TREASURY   OFFICER S I D H I DISTRICT   SIDHI
                                (MADHYA PRADESH)

Signature Not Verified
Signed by: SHALINI
LANDGE
Signing time: 5/21/2024
12:41:09 PM
                                                         2
                          7.     THE DISTRICT PENSION           OFFICER DISTRICT
                                 SIDHI (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                          (BY SHRI S.S. CHAUHAN - 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.

                                (RAVI MALIMATH)                                     (VISHAL MISHRA)
                                  CHIEF JUSTICE                                          JUDGE
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