Madhya Pradesh High Court

Satyanarayan Pandey vs The State Of Madhya Pradesh on 3 May, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

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                          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. 11539 of 2024

                         BETWEEN:-
                         1.    SATYANARAYAN PANDEY S/O LATE SHRI BALA
                               PRASAD PANDEY, AGED ABOUT 64 YEARS,
                               OCCUPATION:    RETIRED      AS     OFFICE
                               SUPERINTENDENT IN THE OFFICE OF MUNICIPAL
                               CORPORATION,      SINGRAULI      DISTRICT
                               SINGRAULI (MADHYA PRADESH)

                         2.    RAM SUSHIL SHUKLA S/O RAVENDRA PRASAD
                               SHUKLA, AGED ABOUT 64 YEARS, RETIRED AS AN
                               ASSISTANT GRADE I, IN THE OFFICE OF
                               MUNICIPAL CORPORTION, SINGRAULI DISTRICT
                               SINGRAULI (MADHYA PRADESH)

                                                                            .....PETITIONERS
                         (BY SHRI RAHUL MISHRA - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                               PRINCIPAL SECRETARY DEPARTMENT OF
                               URBAN     ADMINISTRATION   MANTRALAYA,
                               VALLABH    BHAWAN,    BHOPAL   (MADHYA
                               PRADESH)

                         2.    THE COMMISSIONER, DIRECTORATE OF URBAN
                               ADMINISTRATION AND DEVELOPMENT PALIKA
                               BHAWAN, SHIVAJI NAGAR BHOPAL (MADHYA
                               PRADESH)

                         3.    THE DEPUTY DIRECTOR, DIRECTORATE OF
                               URBAN ADMINISTRATION AND DEVELOPMENT
                               PALIKA BHAWAN, SHIVAJI NAGAR BHOPAL
                               (MADHYA PRADESH)
Signature Not Verified
Signed by: PREMSHANKAR
MISHRA
Signing time: 5/6/2024
2:09:24 PM
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                         4.     THE      COMMISSIONER,        MUNICIPAL
                                CORPORATION SINGRAULI DISTRICT SINGRAULI
                                (MADHYA PRADESH)

                         5.     THE DISTRICT PENSION OFFICER, DISTRICT
                                SINGRAULI (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                         (BY SHRI S.S. CHOUHAN - GOVERNMENT ADVOCATE)

                                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