[Cites 1, Cited by 0]
Madhya Pradesh High Court
Smt. Laxmi Raidas vs The State Of Madhya Pradesh on 24 March, 2026
Author: Vishal Dhagat
Bench: Vishal Dhagat
NEUTRAL CITATION NO. 2026:MPHC-JBP:24381
1 WP-29070-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL DHAGAT
ON THE 24th OF MARCH, 2026
WRIT PETITION No. 29070 of 2025
SMT. LAXMI RAIDAS
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Brindavan Tiwari - Advocate for petitioner.
Ms. Swati Aseem George - Government Advocate for State.
None appears for respondent No.8.
ORDER
Petitioner has filed this petition under Article 226 of Constitution of
India making following prayer :-
(i) That, this Hon'ble court may kindly be pleased to issue writ in
the nature of mandamus directing the respondents to give joining
to the petitioner without any delay with all consequential benefit
in respondent No. 6 school as Guest Teacher-I (Economics), in
the interest of justice.
(ii) That, this Hon'ble court may kindly be pleased to issue writ
in the nature of Mandamus directing the respondent No. 2 to
decide representation of the petitioner within stipulated time on
merit, in the interest of justice.
(iii) That, this Hon'ble court may kindly be pleased to hold that
respondent No. 8 was wrongly given appointment in place of the
petitioner, in the interest of justice.
(iv) That, this Hon'ble court may kindly be pleased to issue writ
in the nature of mandamus directing the respondent No. 7 to make
payment of arrears of salary from 2023-2024 and till date of
joining with own pocket, in the interest of justice.
NEUTRAL CITATION NO. 2026:MPHC-JBP:24381
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(v) That, any other writ, order or directions as this Hon'ble Court
deems fit.
(vi) Cost of the petition be also awarded.
2. Counsel appearing for petitioner submitted that respondents had
passed order dated 26/11/2025 on representation of petitioner. Operating part
of order is quoted as under :-
उ आदे श का अनुपालन म त कालीन जला िश ा अिधकार जला
उम रया ारा काया० का प क० /सतकता/2024/3078/ उम रया दनांक
30/01/2024 के मा यम से संबंिधत यािचकाकता को ीमती ल मी रै दास
को वषय-अथशास ् वग 1, GHSS Dhamokhar म काय करने हे तु
आमं त कये जाने का िनदिशत कया गया था। क तु ीमती शोभा कोल
भार ाचाय, ारा उ प ो का पालन नह ं कये जाने व व ा० म व र
िश क ी ववेक िम ा (उ० मा० िश क) क पद थापना हो जाने के कारण
कायालय का प ०/ था0/2024/6272 उम रया दनांक 21.11.2024 के
मा यम से व ालय का भार ीमती शोभा कोल के थान पर ी ववेक
िम ा को स पा गया था। जसके अनुपालन म आज दनांक तक भार
ीमती शोभा कोल ारा आंत रत नह ं कया गया।
यािचकाकता ारा माननीय उ च यायालय म यािचका
क0/wp/29003/2023 दायर क गई जस पर माननीय यायालय जबलपुर
ारा 06.12.2023 को िनणय दया गया जसका अपरे टव पैरा इस कार है
-
The writ petition sans merit and is accordingly dismissed. No
order as to costs.
जस पर यािचकाकता ारा उ िनणय के व माननीय उ च
यायालय जबलपुर म RP/29/2024 दायर कया गया उ RP case पर
सुनवाई उपरा त माननीय यायालय ारा 28.02.2025 को िनणय दया
गया जसका अपरे टव पैरा इस कार है -
Under these circumstances, the order under review is modified to
the extent that the observation made in the order dated 06.12.2023 that
the petitioner's result was less than 30% is modified. The said
observation will not come in the way of reengagement of petitioner as
a Guest Faculty in future, if the department takes a decision to
reengage her as a Guest Faculty. 5. In above terms, the review petition
stands disposed of finally.
उ आदे श के मा यम से प कया गया है क य द भ व य म
NEUTRAL CITATION NO. 2026:MPHC-JBP:24381
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यािचकाकता क अितथी संकाय के प म पुनः वभाग ारा िनयु करने
का िनणय िलया जाता है तो उ ट पणी 30% से कम पर ा प रणाम वाली
अितथी िनयु के प म आडे नह ं आवेगी। अथात उनक िनयु पुनः क
जा सकती है ।
उपरो त य के आधार पर तथा माननीय यायालय के िनणय के
अनुपालन म ीमती ल मी रै दास ारा तुत अ यावेदन दनांक
07/07/2025 अितिथ िश क वषय अथशा वग 1,GHSS Dhamokhar के
प म आमं त कये जाने हे तु मा य कया जाता है ।
3. Counsel appearing for petitioner submitted that in view of said
order passed by District Education officer, petitioner is to be given offer
letter for Guest Faculty. Instead of giving offer letter to petitioner to work as
Guest Faculty appointment of respondent No.8 has wrongly been made.
Order passed by District Education व ्fficer has not been challenged and same
is final in nature. In view of same, Writ Petition be disposed off.
4. Government Advocate prays for sometime to file additional reply.
5. None appears for respondent No.8 despite service of notice.
Respondent No.8 was served notice on 30/08/2025. Despite service of notice
neither respondent No.8 nor any counsel appears for respondent No.8,
therefore, respondent No.8 is proceeded ex-parte.
6. Heard counsel for the parties.
7. Respondents had already filed their return and alongwith their
return order of District Education Officer is placed on record. Said order is
passed in favour of petitioner, therefore, benefits which are accruing to
petitioner from said order is to be given to her. Order dated 26/11/2025 is
not challenged in any other Court of law. In view of same, Writ Petition is
disposed off directing District Education Officer to comply with its order
dated 26/11/2025 and respondent No.8 cannot be given appointment contrary
NEUTRAL CITATION NO. 2026:MPHC-JBP:24381
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to order dated 26/11/2025. Order be complied with within period of 30 days
from the date of receipt of certified copy of order passed today.
8. Writ petition is disposed off.
(VISHAL DHAGAT)
JUDGE
as
