Madhya Pradesh High Court

Dr. Ratna De Roy 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. 11012 of 2024

                           BETWEEN:-
                           DR. RATNA DE ROY W/O SHRI AMAL ROY, AGED
                           ABOUT 70 YEARS, R/O FLAT NO.101, GOLDEN SILICON
                           CITY MALAKHEDI ROAD DISTRICT NARMDAPURAM
                           (MADHYA PRADESH)

                                                                               .....PETITIONER
                           (BY SHRI NEERAJ DUBEY - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 PRINCIPAL SECRETARY HIGHER EDUCATION
                                 DEPARTMENT VALLABH BHAWAN BHOPAL
                                 (MADHYA PRADESH)

                           2.    THE    PRINCIPAL   SECRETARY  HIGHER
                                 EDUCATION DEPARTMENT VALLABH BHAWAN,
                                 BHOPAL (MADHYA PRADESH)

                           3.    THE COMMISSIONER HIGHER EDUCATION
                                 D EPARTM EN T SATPURA BHAWAN, BHOPAL
                                 (MADHYA PRADESH)

                           4.    THE DIVISIONAL PENSION OFFICER DIVISION
                                 BHOPAL DISTRICT BHOPAL (MADHYA PRADESH)

                           5.    THE    DISTRICT    PENSION   OFFICER
                                 NARM ADAPURAM DISTRICT NARMADAPURAM
                                 (MADHYA PRADESH)

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

Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 13-05-2024
17:31:42
                                                                2
                                  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.

T he 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
                           SKM