Madhya Pradesh High Court
Chindhulal Badghaiya 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. 13955 of 2024
BETWEEN:-
1. CHINDHULAL BADGHAIYA S/O SHRI DEENAJI
BADGHAIYA, AGED ABOUT 65 YEARS,
OCCUPATION: RETIRED LECTURER FROM GOVT.
K.N. GIRLS HIGHER SEC. SCHOOL WARASEONI
BLOCK WARASEONI DISTRICT BALAGHAT WARD
NO. 24 SURAVI NAGAR BALAGHAT DISTRICT
BALAGHAT (MADHYA PRADESH)
2. DAMAR SINGH KURVETI S/O LATE SHRI
HANNULAL KURVETI, AGED ABOUT 64 YEARS,
OCCUPATION: RETIRED PRINCIPAL FROM THE
OFFICE OF BLOCK EDUCATION OFFICER
LALBARRA BLOCK LALBARRA DISTRICT
BALAGHAT (M.P.) R/O WARD NO.11 HANUMAN
MANDIR ROAD MARATHE GALI BUDHI
BALAGHAT DISTRICT (MADHYA PRADESH)
3. KUNDAN SINGH SURYAM S/O LATE SHRI
DAYARM SURYAM, AGED ABOUT 64 YEARS,
OCCUPATION: RETIRED ASSISANT PROFESSOR
FROM THE OFFICE OF PRINCIPAL DISTRICT
INSTITUTE OF EDUCATION AND TRAINING
MANDLA DISTRICT MANDLA (M.P.) R/O NO.11
BINEKA KHAIRI MANDLA DISTRICT (MADHYA
PRADESH)
4. DEEPAK MATRE S/O LATE SHRI PYARELAL
MATRE, AGED ABOUT 63 YEARS, OCCUPATION:
RETIRED LECTURER FROM GOVT. BOYS HIGHER
SEC. SCHOOL HATTA SANKUL GOVT. BOYS
HIGHER SECONDARY SCHOOL HATTA BLOCK
BALAGHAT DISTRICT BALAGHAT R/O WARD
NO.25 HOUSING BOARD COLONY PREMNAGAR
BALGHAT DISTRICT (MADHYA PRADESH)
2
.....PETITIONERS
(BY SHRI B.N. SHARMA - ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH ITS
PRINCIPAL SECRETARY DEPARTMENT OF
SCHOOL EDUCATION VALLABH BHAWAN,
BHOPAL (MADHYA PRADESH)
2. THE COMMISSIONER PUBLIC INSTRUCTIONS
(LOK SHIKSHAN) BHOPAL (MADHYA PRADESH)
3. THE DISTRICT TREASURY OFFICER MANDLA
DISTRICT MANDLA (MADHYA PRADESH)
4. THE PRINCIPAL DISTRICT INSTITUTE OF
EDUCATION AND TRAINING MANDLA DISTRICT
MANDLA (MADHYA PRADESH)
5. THE DISTRICT TREASURY OFFICER BALAGHAT
DISTRICT BALAGHAT (MADHYA PRADESH)
6. THE DISTRICT PENSION OFFICER BALAGHAT
DISTRICT BALAGHAT (MADHYA PRADESH)
7. THE JOINT DIRECTOR ACCOUT AND PENSION
O F F I C E R BALAGHAT DISTRICT (MADHYA
PRADESH)
8. THE DISTRICT PENSION OFFICER MANDLA
DISTRICT MANDLA (MADHYA PRADESH)
9. THE DISTRICT EDUCATION OFFICE MANDLA
DISTRICT MANDLA (MADHYA PRADESH)
10. THE DISTRICT EDUCATION 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
MSP
Date: 2024.05.30 13:47:07 +05'30'
