Dr. Sant Kumar Dwivedi vs The State Of Madhya Pradesh
2024 Latest Caselaw 12612 MP

Madhya Pradesh High Court

Dr. Sant Kumar Dwivedi 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. 11144 of 2024

                          BETWEEN:-
                          DR. SANT KUMAR DWIVEDI S/O SHRI INDRABHAN
                          PRASAD   DWIVEDI, AGED ABOUT 68 YEARS,
                          OCCUPATION:    RETIRED   AYURVED    CHIKITSA
                          ADHIKARI (ASSISTANT DIRECTOR) AYUSH F-1 JYOTI
                          APARTMENT SARVDHARM KOLAR ROAD BHOPAL
                          REWA (MADHYA PRADESH)

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

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                THE PRINCIPAL SECRETARY VALLABH BHAWAN,
                                BHOPAL (MADHYA PRADESH)

                          2.    COMMISSIONER AYUSH DEPARTMENT SATPUDA
                                BHAWAN BHOPAL (MADHYA PRADESH)

                          3.    DISTRICT PENSION OFFICER BHOPAL DISTRICT
                                BHOPAL (MADHYA PRADESH)

                                                                                   .....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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