Urmila Tharpal vs The State Of Madhya Pradesh
2024 Latest Caselaw 15043 MP

Madhya Pradesh High Court

Urmila Tharpal vs The State Of Madhya Pradesh on 20 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 20 th OF MAY, 2024
                                           WRIT PETITION No. 13557 of 2024

                         BETWEEN:-
                         URMILA THARPAL W/O SHIV KUMAR THARPAL, AGED
                         ABOUT 63 YEARS, OCCUPATION: RETIRED ASSISTANT
                         TEACHER    O/O   BLOCK   EDUCATION    OFFICER,
                         KHANDWA, DISTRICT KHANDWA (MADHYA PRADESH)
                         R/O 72 BRAJNAGAR, RAMESHWAR WARD NO. 47,
                         KHANDWA, DISTRICT KHANDWA (MP)

                                                                                     .....PETITIONER
                         (BY SHRI SHAKTI KUMAR SONI - ADVOCATE )

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

                         2.    THE   COMMISSIONER, PUBLIC INSTRUCTION,
                               SHIVAJI NAGAR, NEAR CHETAL BRIDGE, BHOPAL
                               (MADHYA PRADESH)

                         3.    THE BLOCK EDUCATION OFFICER, KHANDWA,
                               DISTRICT KHANDWA (MADHYA PRADESH)

                         4.    DISTRICT PENSION OFFICER, EAST NIMAR,
                               K H A N D WA , DISTRICT KHANDWA (MADHYA
                               PRADESH)

                                                                                  .....RESPONDENTS
                         (BY SHRI S. S. CHOUHAN - GOVERNMENT ADVOCATE )

                               This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: MANJU
Signing time:
5/22/2024 6:39:29 PM
                                                              2
                         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
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