Jayendra vs The State Of Madhya Pradesh
2024 Latest Caselaw 15352 MP

Madhya Pradesh High Court

Jayendra vs The State Of Madhya Pradesh on 22 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 22 nd OF MAY, 2024
                                          WRIT PETITION No. 14073 of 2024

                          BETWEEN:-
                          1.    JAYENDRA S/O SHRI PRATIPAL SINGH, AGED
                                ABOUT 62 YEARS, OCCUPATION: RTD. ASSISTANT
                                TEACHER GOVT PRIMARY SCHOOL CHANDLA
                                NO. 1 DISTRICT CHHATARPUR WARD NO. 2
                                CHANDLA DISTRICT CHHATARPUR (MADHYA
                                PRADESH)

                          2.    KEDAR PRASAD KORI S/O SHRI RANJOL PRASAD
                                ANURAGI, AGED ABOUT 62 YEARS, OCCUPATION:
                                RTD ASSISTANT TEACHER GOVT PRIMARY
                                SCHOOL KORINPURVA DISTRICT CHHATARPUR
                                R/O WARD     NO 3     CHANDLA DISTRICT
                                CHHATARPUR (MADHYA PRADESH)

                                                                             .....PETITIONERS
                          (BY SHRI M.K. MISHRA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                THE SECRETARY MANTRALAYA, VALLABH
                                BHAWAN, BHOPAL (MADHYA PRADESH)

                          2.    THE STATE OF MP THROUGH THE SECRETARY
                                FINANCE   DEPARTMENT VALLABH BHAWAN
                                BHOPAL (MADHYA PRADESH)

                          3.    THE COMMISSIONER PUBLIC INSTRUCTION
                                SCHOOL EDUCATION DEPARTMENT BHOPAL
                                GAUTAM NAGAR BHOPAL (MADHYA PRADESH)

                          4.    THE       DISTRICT EDUCATION    OFFICER
                                CHHATARPUR          CHHATARPUR DISTRICT
                                CHHATARPUR (MADHYA PRADESH)
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 5/27/2024
1:03:35 PM
                                                               2

                          5.    THE PRINCIPAL GIRLS HIGHER SECONDARY
                                SCHOOL CHANDLA CHHATARPUR CHHATARPUR
                                CHHATARPUR (MADHYA PRADESH)

                          6.    THE BLOCK EDUCATION OFFICER LAVKUSH
                                N A G A R DISTRICT CHHATARPUR (MADHYA
                                PRADESH)

                          7.    THE JOINT DIRECTOR TREASURY ACCOUNT AND
                                PENSION    SAGAR   SAGAR DIVISION SAGAR
                                (MADHYA PRADESH)

                          8.    DISTRICT TREASURY OFFICER,                  DISTRICT
                                PENSION  OFFICER, CHHATARPUR                DISTRICT
                                CHHATARPUR (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
                          MSP