Vinod Kumar Jain vs School Education Department
2025 Latest Caselaw 9219 MP

Madhya Pradesh High Court

Vinod Kumar Jain vs School Education Department on 13 September, 2025

          NEUTRAL CITATION NO. 2025:MPHC-IND:26565




                                                                 1                              WP-7511-2018
                                  IN     THE      HIGH COURT OF MADHYA PRADESH
                                                         AT INDORE
                                                      BEFORE LOK ADALAT
                                              HON'BLE SHRI JUSTICE GAJENDRA SINGH

& SHRI PEYUSH JAIN ON THE 13th OF SEPTEMBER, 2025 WRIT PETITION No. 7511 of 2018 VINOD KUMAR JAIN Versus SCHOOL EDUCATION DEPARTMENT AND OTHERS Appearance:

Shri Khen Chand Raikwar - Advocate for the petitioner. Shri Mukesh Parwal - GA for the State.

AWARD

The petitioner was appointed on the post of Assistant Teacher on 22.12.1986 and he is on the verge of retirement at the time of filing of the petition and order of recovery relates to recovery of Rs.1,11,543/- including interest.

Matter is covered by Full Bench Judgment dated 06.03.2024 in Writ

Appeal No.815/2017 (State of M.P. and others Vs. Jagdish Prasad Dubey).

Accordingly, order of recovery Annexure-P/1 is hereby set aside.

                             (JUSTICE GAJENDRA SINGH)                                 (PEYUSH JAIN)
                                      MEMBER                                             MEMBER
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