Rakesh Nigam vs The State Of Madhya Pradesh
2024 Latest Caselaw 15403 MP

Madhya Pradesh High Court

Rakesh Nigam vs The State Of Madhya Pradesh on 22 May, 2024

Author: Sanjay Dwivedi

Bench: Sanjay Dwivedi

                                                            1
                               IN THE HIGH COURT OF MADHYA PRADESH
                                            AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE SANJAY DWIVEDI
                                                 ON THE 22 nd OF MAY, 2024
                                             WRIT PETITION No. 13384 of 2024

                          BETWEEN:-
                          RAKESH NIGAM S/O SHRI RAJENDRA KUMAR NIGAM,
                          AGED ABOUT 48 YEARS, OCCUPATION: EX. PART TIME
                          TEACHER NEAR MAHARSHI SCHOOL DWARIKA
                          NAGAR REWA DISTRICT REWA (MADHYA PRADESH)

                                                                                         .....PETITIONER
                          (BY SHRI DILEEP PANDEY - ADVOCATE)

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

                          2.    THE  COMMISSIONER PUBLIC INSTRUCTIONS
                                BHOPAL (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                          (BY SHRI NAVEEN DUBEY - GOVERNMENT ADVOCATE)

                                This petition coming on for admission this day, th e court passed the

                          following:
                                                             ORDER

The petitioner's contention is that his case is squarely covered by the Division Bench Judgment of this High Court in Writ Appeal No.1187/2013 (Mahesh Gunjele versus State of Madhya Pradesh & Another) decided on 26.11.2015.

2. The aforesaid fact could not be disputed by the State Government.

3. Accordingly, this writ petition can be disposed of in terms of the Division

Bench Judgment of this High Court in Writ Appeal No.1187/2013 (Mahesh Gunjele versus State of Madhya Pradesh & Another) decided on 26.11.2015. It is directed that if there is no other legal hindrance, the petitioner be given the same benefit as has been extended by the Hon'ble Division Bench of this High Court in Writ Appeal No.1187/2013 (Mahesh Gunjele versus State of Madhya Pradesh & Another) decided on 26.11.2015, within a period of 60 days from the date of receipt of copy this order.

4. In above terms, the petition is disposed of.

(SANJAY DWIVEDI) JUDGE ac/-