Madhya Pradesh High Court

Mohd. Azim Khan vs The State Of Madhya Pradesh on 9 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 9 th OF MAY, 2024
                                            WRIT PETITION No. 11855 of 2024

                          BETWEEN:-
                          MOHD. AZIM KHAN S/O LATE SHRI SAKUR KHAN,
                          AGED ABOUT 65 YEARS, OCCUPATION: RETIRED
                          ASSISTANT JANTA COLONY, TEH. AND DIST.
                          CHHINDWARA (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI VITTAL RAO - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                COMMISSIONER DIRECTORATE OF PUBLIC
                                INSTRUCTION BHOPAL DISTRICT BHOPAL
                                (MADHYA PRADESH)

                          2.    COLLECTOR , DISTRICT CHHINDWARA (MADHYA
                                PRADESH)

                          3.    DISTRICT TREASURY OFFICER, CHHINDWARA
                                DISTRICT CHHINDWARA (MADHYA PRADESH)

                          4.    DISTRICT EDUCATION OFFICER, CHHINDWARA
                                (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
                          MSP