Komal Chand Sonekar vs The State Of Madhya Pradesh
2024 Latest Caselaw 15367 MP

Madhya Pradesh High Court

Komal Chand Sonekar 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. 13931 of 2024

                          BETWEEN:-
                          KOMAL CHAND SONEKAR S/O SHRI MOOL CHAND
                          SONEKAR, AGED ABOUT 64 YEARS, OCCUPATION:
                          RETIRED AS AN UPPER DIVISION TEACHER, GOVT.
                          MIDDLE SCHOOL, DEORI, BLOCK BALAGHAT,
                          DISTRICT BALAGHAT (MADHYA PRADESH)

                                                                           .....PETITIONER
                          (BY SHRI RAHUL MISHRA - ADVOCATE)

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

                          2.    THE COMMISSIONER, PUBLIC INSTRUCTION
                                NEAR CHETAK BRIDGE GOUTAN NAGAR BHOPAL
                                (MADHYA PRADESH)

                          3.    DISTRICT EDUCATION OFFICER, BALAGHAT,
                                DISTRICT BALAGHAT, (MADHYA PRADESH)

                          4.    BLOCK    EDUCATION      OFFICER, BLOCK
                                B ALAGHAT, DISTRICT   BALAGHAT (MADHYA
                                PRADESH)

                          5.    THE DISTRICT PENSION OFFICER, BALAGHAT
                                DISTRICT BALAGHAT (MADHYA PRADESH)

                          6.    THE PRINCIPAL, GOVT HIGHER SECODNARY
                                SCHOOL LINGA DISTRICT BALAGHAT (MADHYA
                                PRADESH)
Signature Not Verified
Signed by: CHRISTOPHER
PHILIP
Signing time: 5/30/2024
6:49:29 PM
                                                               2
                                                                                       .....RESPONDENTS
                          (BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL)

                                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 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
                          C