Madhya Pradesh High Court

Keshav Kumar Dubey vs The State Of Madhya Pradesh on 3 May, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAVI MALIMATH,
CHIEF JUSTICE
&
HON'BLE SHRI JUSTICE VISHAL MISHRA
ON THE 3 rd OF MAY, 2024
WRIT PETITION No. 11485 of 2024

BETWEEN:-
KESHAV KUMAR DUBEY S/O SHRI J.P. DUBEY, AGED
ABOUT 66 YEARS, OCCUPATION: RETIRED GOVT.
EMPLOYEE H.NO.39 NEAR HOTEL KONARK ZONE-2 M.P.
NAGAR DIST. BHOPAL (MADHYA PRADESH)

.....PETITIONER
(BY SHRI ANSHUL TIWARI - ADVOCATE)

AND
1. THE STATE OF MADHYA PRADESH THROUGH ITS
PRINCIPAL SECRETARY DEPT. OF ENERGY
MANTRALAYA VALLABH BHAWAN BHOPAL
(MADHYA PRADESH)

2. THE MADHYA PRADESH MADHYA KSHETRA
VIDYUT VITRAN CO. LTD. THROUGH ITS CHIEF
GENERAL MANAGER (BR) NISHTHA PARISAR,
GOVINDPURA, BHOPAL (MADHYA PRADESH)

3. THE GENERAL MANAGER OFFICE OF M.D. CITY
ZONE, MADHYA PRADESH MADHYA KSHETRA
VIDYUT VITRAN CO. LTD. BHOPAL (MADHYA
PRADESH)

4. THE DEPUTY MANAGER (ESTT.) OFFICE OF CHIEF
GENERAL MANAGER (BR), MADHYA PRADESH
MADHYA KSHETRA VIDYUT VITRAN CO. LTD.
BHOPAL (MADHYA PRADESH)

.....RESPONDENTS
(SHRI S.S. CHOUHAN - GOVERNMENT ADVOCATE FOR RESPONDENT
NO.1)
Signature Not Verified
Signed by: PREMSHANKAR
MISHRA
Signing time: 5/6/2024
2:09:24 PM
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This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Malimath, Chief Justice 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.

However, it is noticed that there are various defaults as pointed out by the Registry including non-payment of deficit court fees. In the larger interest of justice, the defaults except court fee are overruled.

The petitioner to submit the deficit Court fees, as demanded by the Registry. Only after the deficit court fees has been paid, the certified copy be issued and the order will be uploaded and not until then.

                               (RAVI MALIMATH)                                        (VISHAL MISHRA)
                                 CHIEF JUSTICE                                             JUDGE
                         psm