Banti Rana vs The State Of Madhya Pradesh
2024 Latest Caselaw 16057 MP

Madhya Pradesh High Court

Banti Rana 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. 20347 of 2021

                          BETWEEN:-
                          BANTI RANA S/O SHRI BABULAL RANA, AGED ABOUT
                          38 YEARS, OCCUPATION: SERVICE (PEON) VILLAGE
                          NIPANIYA GOYAL, POST-NAJARPUR, TEHSIL GHATIYA
                          DISTRICT UJJAIN (MADHYA PRADESH)

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

                          AND
                          1.    THE STATE OF MADHYA PRADESH PRINCIPAL
                                SECRETARY VALLABH    BHAWAN   BHOPAL
                                (MADHYA PRADESH)

                          2.    COMMISSIONER/DIRECTOR      OF     PUBLIC
                                INSTRUCTIONS      SCHOOL      EDUCATION
                                D EPARTM EN T OFFICE OF COMMISSIONER,
                                PUBLIC INSTRUCTIONS (MADHYA PRADESH)

                          3.    COLLECTOR COLLECTOR UJJAIN             (MADHYA
                                PRADESH)

                          4.    DISTRICT    EDUCATION           OFFICER UJJAIN
                                (MADHYA PRADESH)

                          5.    JILA PANCHAYAT        THROUGH       CEO UJJAIN
                                (MADHYA PRADESH)

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

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

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