Devraj Singh Rathore vs The State Of Madhya Pradesh
2024 Latest Caselaw 16448 MP

Madhya Pradesh High Court

Devraj Singh Rathore vs The State Of Madhya Pradesh on 31 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 31 st OF MAY, 2024
                                            WRIT PETITION No. 14368 of 2024

                          BETWEEN:-
                          DEVRAJ SINGH RATHORE S/O SHRI LATE SHRI
                          RAGHUNATH SINGH RATHORE, AGED ABOUT 67
                          Y E A R S , OCCUPATION:   RETIRED   ASSISTANT
                          SUPERINTENDENT      DIRECTORATE   OF   PUBLIC
                          INSTRUCTIONS GAUTAM NAGAR BHOPAL P-82
                          PRIYANKA NAGAR KOLAR OAD BHOPAL (MADHYA
                          PRADESH)

                                                                                     .....PETITIONER
                          (BY SHRI SANDEEP SINGH BAGHEL - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY DIRECTORATE OF
                                PUBLIC INSTRUCTIONS MANTRALAYA, VALLABH
                                BHAWAN, BHOPAL (MADHYA PRADESH)

                          2.    DEPUTY DIRECTOR DIRECTORATE OF PUBLIC
                                INSTRUCTION BHOPAL (MADHYA PRADESH)

                          3.    THE DIVISIONAL PENSION OFFICER SATPURA
                                BHAVAN, BHOPAL (MADHYA PRADESH)

                          4.    T H E DISTRICT PENSION         OFFICER BHOPAL
                                BHOPAL (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.

Respondents are directed to consider the claim of petitioner within a period of five months from the date of receipt of certified copy of this order.

(DINESH KUMAR PALIWAL) JUDGE mrs. mishra