Madhya Pradesh High Court
Umesh Bisen 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. 13415 of 2024
BETWEEN:-
1. UMESH BISEN S/O KRAPARAM BISEN, AGED
ABOUT 67 YEARS, OCCUPATION: RETIRED
ASSISTANT TEACHER, GOVT. PRIMARY SCHOOL,
BAKOOTI, DIST. BALAGHAT R/O WARD NO.03,
MOHGAON KHURD, TH. WARASEONI DIST.
BALAGHAT (MADHYA PRADESH)
2. BAJIRAO DAHAKE S/O SHRI FAKCHAND DAHAKE,
AGED ABOUT 65 YEARS, OCCUPATION: RETIRED
HEAD MASTER, GOVT PRIMARY SCHOOL,
PAWARITOLA, BLOCK WARASEONI DISTRICT
BALAGHAT R/O WARD NO-19 SHIV DAM
WARASEONI, DISTRICT BALAGHAT (MADHYA
PRADESH)
3. RAM DAS MARTHE S/O SHRI MADGHUJI
MARTHE, AGED ABOUT 68 YEARS, OCCUPATION:
RETIRED ASST TEACHER, GOVT NAVEEN
PRIMARY SCHOOL KANJAI, BLOCK LALBARRA
DISTRICT BALAGHAT R/O WARD NO 4,
MOHGAON KHURD, WARASEONI, DISTRICT
BALAGHAT (MADHYA PRADESH)
4. MAHESH KUMAR BISEN S/O SHRI BHARAT LAL
BISEN, AGED ABOUT 66 YEARS, OCCUPATION:
RETIRED ASST. TEACHER, GOVT H.S.S. SCHOOL,
GARRA (RAM) BLOCK WARASEONI, DISTRICT
BALAGHAT R/O H/N 152 RAMPYALI ROAD, WARD
NO 1, NEAR SHIV MANDIR WARASEONI,
DISTRICT BALAGHAT (MADHYA PRADESH)
.....PETITIONER
(BY SHRI SHAKTI KUMAR SONI - ADVOCATE)
Signature Not Verified
Signed by: MANJU
Signing time:
5/22/2024 6:39:29 PM
2
AND
1. THE STATE OF MADHYA PRADESH THROUGH
PRINCIPAL SECRETARY, SCHOOL EDUCATION
DEPARTMENT, MINISTRY, VALLABH BHAWAN,
BHOPAL BHOPAL (MADHYA PRADESH)
2. THE STATE OF MADHYA PRADESH THROUGH
PRINCIPAL SECRETARY, TRIBAL WELFARE
DEPARTMENT MINISTRY, VALLABH BHAWAN,
BHOPAL (MADHYA PRADESH)
3. COMMISSIONER, PUBLIC INSTRUCTIONS,
MADHYA PRADESH DIRECTORATE, BHOPAL
(MADHYA PRADESH)
4. COLLECTOR BALAGHAT, DISTRICT BALAGHAT
(MADHYA PRADESH)
5. DISTRICT EDUCATION OFFICER, BALAGHAT,
DISTRICT BALAGHAT (MADHYA PRADESH)
6. ASSISTANT COMMISSIONER, TRIBAL WELFARE
DEPARTMENT, DISTRICT BALAGHAT (MADHYA
PRADESH)
7. DISTRICT TREASURY OFFICER/ PENSION
OFFICER, BALAGHAT DISTRICT BALAGHAT
(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
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