Padam Singh vs The State Of Madhya Pradesh
2024 Latest Caselaw 16056 MP

Madhya Pradesh High Court

Padam Singh vs The State Of Madhya Pradesh on 29 May, 2024

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

                                                       1
                           IN    THE     HIGH COURT OF MADHYA PRADESH
                                               AT INDORE
                                                   BEFORE
                                   HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                              ON THE 29 th OF MAY, 2024
                                          WRIT PETITION No. 20490 of 2021

                          BETWEEN:-
                          PADAM SINGH S/O SHRI JASWANT SINGH, AGED
                          ABOUT 50 YEARS, OCCUPATION: SERVICE VILLAGE
                          UJJANIYA, POST UJJANIYA DISTRICT UJJAIN (MADHYA
                          PRADESH)

                                                                                .....PETITIONER
                          (BY SHRI ANAND SINGH BAHRAWAT, ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH PRINCIPAL
                                SECRETARY GOVT OF M.P.SCHOOL EDUCATION
                                DEPARTMENT VALLABH BHAWAN (MADHYA
                                PRADESH)

                          2.    COMMISSIONER/DIRECTOR          OF    PUBLIC
                                I N S T R U C T I O N S SCHOOL    EDUCATION
                                D EPARTM EN T OFFICE OF COMMISSIONER,
                                PUBLIC INSTRUCTIONS BHOPAL (MADHYA
                                PRADESH)

                          3.    COLLECTOR    /    DISTRICT  MAGISTRATE
                                COLLECTOR UJJAIN (MADHYA PRADESH)

                          4.    DISTRICT    EDUCATION       OFFICER UJJAIN
                                (MADHYA PRADESH)

                          5.    JILA PANCHAYAT UJJAIN      THR   CEO UJJAIN
                                (MADHYA PRADESH)

                          6.    PRINCIPAL SUBHASH CHANDRA BOSE HIGHER
                                SECONDARY SCHOOL NIPANIYA GOYAL TEHSIL
                                GHATIYA DIST UJJAIN (MADHYA PRADESH)

                                                                              .....RESPONDENTS
                          (SHRI MUKESH PARWAL - G.A. FOR STATE)

Signature Not Verified
Signed by: MUKTA
KOUSHAL
Signing time: 5/29/2024
5:21:51 PM
                                                              2
                                T h is petition coming on for orders this day, t h e cou rt passed the
                          following:
                                                              ORDER

Counsel for the petitioner submits that issue involved in the present case is squarely covered by the judgment passed by co-ordinate Bench on 16.4.2024 in W.P.No. 20345/2021 (Dilip Goud Vs. State of Madhya Pradesh and others).

Counsel for the State does not dispute the aforesaid contentions. In view of aforesaid, the present petition is allowed. The order passed in the case of Dilip Goud (supra) shall apply mutatis mutandis in the present case also. All the benefits which had been given to the teaching staff be also given to

the petitioner. Let the aforesaid exercise be completed within a period of 90 days from the date of communication of the order passed today.

(VIJAY KUMAR SHUKLA) JUDGE MK