Madhya Pradesh High Court

Om Prakash Singh 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. 11380 of 2024

                          BETWEEN:-
                          OM PRAKASH SINGH S/O SHRI BHAGWANDAS, AGED
                          ABOUT      66    YEARS, OCCUPATION: RETIRED
                          GOVERNMENT EMPLOYEE R/O A-08 RAMAYAN
                          SOUTH/HEIGHTS PHASE 2 KATRA HILLS BHOPAL
                          DISTRICT BHOPAL (MADHYA PRADESH)

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

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                P R I N C I PA L SECRETARY DEPARTMENT OF
                                FOREST MANTRALAYA VALLABH BHAWAN
                                BHOPAL (MADHYA PRADESH)

                          2.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY DEPARTMENT OF
                                FI N A N C E MANTRALAYA VALLABH BHAWAN
                                BHOPAL (MADHYA PRADESH)

                          3.    PRINCIPAL CHIEF CONSERVATOR OF FOREST
                                SATPURA BHAWAN BHOPAL DISTRICT BHOPAL
                                (MADHYA PRADESH)

                          4.    ADDITIONAL PRINCIPAL CHIEF CONSERVATOR
                                OF FOREST (COORDINATION) FOREST BHAWAN
                                TULSI NAGAR BHOPAL DISTRICT (MADHYA
                                PRADESH)

                          5.    THE DIVISIONAL / DISTRICT PENSION OFFICER
                                BHOPAL DISTRICT BHOPAL (MADHYA PRADESH)

Signature Not Verified
Signed by: JULIE SINGH
Signing time: 5/14/2024
6:59:58 PM
                                                               2
                                                                                        .....RESPONDENTS
                          (BY SHRI S.S. CHAUHAN - 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 & 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
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