Smt. Usha Agarwal vs The State Of Madhya Pradesh
2024 Latest Caselaw 16258 MP

Madhya Pradesh High Court

Smt. Usha Agarwal vs The State Of Madhya Pradesh on 30 May, 2024

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

                                                          1
                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                                ON THE 30 th OF MAY, 2024
                                            WRIT PETITION No. 14370 of 2024

                          BETWEEN:-
                          SMT. USHA AGARWAL W/O SHRI BHARAT BHUSHAN,
                          AGED ABOUT 66 YEARS, OCCUPATION: RETIRED
                          ASSISTANT PROFESSOR    P.G. GIRLS    COLLEGE
                          CHHATARPUR RESIDENCE OF WARD NO. 29 IN FRONT
                          OF MAHARAJA COLLEGE CHHATARPUR DISTRICT
                          CHHATARPUR (MADHYA PRADESH)

                                                                                     .....PETITIONER
                          (BY SHRI ASHOK KUMAR CHOURASIYA - ADVOCATE )

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

                          2.    COMMISSIONER      HIGHER    EDUCATION
                                DEPARTM ENT B HOPAL 5TH FLOOR SATPUDA
                                BHAWAN ARERA HILLS BHOPAL DISTRICT
                                BHOPAL (MADHYA PRADESH)

                          3.    PRINCIPAL, POST GRADUATE GIRLS COLLAGE
                                C H H A T A R P U R DISTRICT CHHATARPUR
                                (MADHYA PRADESH)

                          4.    DISTRICT PENSION OFFICER, CHHATARPUR
                                DISTRICT CHHATARPUR (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI PRADEEP GUPTA - GOVT. ADVOCATE )

                                T h is petition coming on for orders this day, t h e cou rt 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.

(DINESH KUMAR PALIWAL) JUDGE mrs. mishra