Smt.Pushpa Trivedi vs The State Of Madhya Pradesh
2025 Latest Caselaw 9222 MP

Madhya Pradesh High Court

Smt.Pushpa Trivedi vs The State Of Madhya Pradesh on 13 September, 2025

          NEUTRAL CITATION NO. 2025:MPHC-IND:26561




                                                                 1                              WP-4265-2014
                                  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. 4265 of 2014 SMT.PUSHPA TRIVEDI Versus THE STATE OF MADHYA PRADESH 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 LDT in the year 1989- 1990 and she retired on 30.11.2014 from the post of UDT at Higher Secondary School, Bilank, District Ratalm and order of recovery relates to the period of 30 years ago.

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.

                                   (GAJENDRA SINGH)                                   (PEYUSH JAIN)
                                       MEMBER                                            MEMBER
                           ajit