Vimla Sahu vs The State Of Madhya Pradesh
2024 Latest Caselaw 15368 MP

Madhya Pradesh High Court

Vimla Sahu 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. 13920 of 2024

                          BETWEEN:-
                          1.    VIMLA SAHU D/O GHYANSHYAM SAHU W/O
                                HARKIRPAL SAHU, AGED ABOUT 67 YEARS,
                                OCCUPATION:  RETIRED    UPPER  DIVISION
                                TEACHER / HOSTEL SUPERINTENDENT BEO
                                SHAPURA DINDORI R/O WARDE NO.3 VILLAGE
                                SHAPURA   DISTRICT   DINDORI  (MADHYA
                                PRADESH)

                          2.    HARKIRPAL SAHU S/O NIRANKAR SAHU, AGED
                                ABOUT    69 YEARS, OCCUPATION: RETIRED
                                HEADMASTER BEO SHAPURA DINDORI R/O
                                WARD NO.3 VILLAGE SHAHPURA DISTRICT
                                DINDORI (MADHYA PRADESH)

                                                                             .....PETITIONERS
                          (BY SHRI SUDEEP SINGH SAINI - ADVOCATE)

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

                          2.    T H E SCHOOL AND EDUCATION DEPARTMENT
                                VALLABH BHAWAN, DISTRICT BHOPAL (MADHYA
                                PRADESH)

                          3.    THE COMMISSIONER TRIBAL DEPARTMENT
                                VALLABH BHAWAN DISTRICT BHOPAL (MADHYA
                                PRADESH)

                          4.    THE ASSISTANT COMMISSIONER SCHEDULED
                                J A B A L P U R DIVISION DISTRICT JABALPUR
                                (MADHYA PRADESH)
Signature Not Verified
Signed by: CHRISTOPHER
PHILIP
Signing time: 5/30/2024
6:49:29 PM
                                                               2

                          5.    T H E ASSISTANT   COMMISSIONER TRIBAL
                                WELFARE DEPARTMENT DINDORI M.P.

                          6.    THE DISTRICT ADMINISTRATOR                  DINDORI
                                (MADHYA PRADESH)

                          7.    THE BLOCK EDUCATION OFFICER VILLAGE
                                SHAHPURA DISTRICT DINDORI  (MADHYA
                                PRADESH)

                          8.    DISTRICT PENSION OFFICER DINDORI (MADHYA
                                PRADESH)

                                                                                       .....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 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
                          C