Vijay Bahadur Shrivastava vs The State Of Madhya Pradesh
2024 Latest Caselaw 12605 MP

Madhya Pradesh High Court

Vijay Bahadur Shrivastava 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. 11896 of 2024

                          BETWEEN:-
                          VIJAY    BAHADUR    SHRIVASTAVA  S/O   SHRI
                          R.P.SHRIVASTAVA,  AGED   ABOUT  66   YEARS,
                          OCCUPATION: RETIRED ASSISTANT GRADE II FROM
                          OFFICE OF SAHAYAK BHUMI SANRAKSHAN ADHIKARI
                          SIHORA R/O 637 MALAIYA BHAWAN, GARHA ROAD
                          LABOUR CHOUK KAMLA NEHRU WARD JABALPUR
                          (MADHYA PRADESH)

                                                                            .....PETITIONER
                          (BY SHRI SACHIN PANDEY - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                PRINCIPAL SECRETARY FARMER WELFARE AND
                                AGRICULTURE DEPARTMENT R/O VALLABH
                                BHAWAN BHOPAL (MADHYA PRADESH)

                          2.    THE STATE OF MADHYA PRADESH FINANCE
                                DEPARTMENT THROUGH ITS SECRETARY OF THE
                                FINANCE   DEPARTMENT VALLABH BHAWAN
                                BHOPAL (MADHYA PRADESH)

                          3.    JOINT DIRECTOR, TREASURY AND ACCOUNTS
                                CIVIL LINE JABALPUR (MADHYA PRADESH)

                          4.    DISTRICT PENSION OFFICER DISTRICT PENSION
                                OFFICE      JABALPUR DISTRICT   JABALPUR
                                (MADHYA PRADESH)

                          5.    DIRECTOR,     FARMER    WELFARE     AND
                                AGRICULTURE     DEVELOPMENT    JABALPUR
                                DISTRICT JABALPUR (MADHYA PRADESH)
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 5/17/2024
5:00:35 PM
                                                               2
                                                                                        .....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
                          MSP