Madhya Pradesh High Court

Ram Surat Shukla 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. 11810 of 2024

                          BETWEEN:-
                          1.    RAM SURAT SHUKLA S/O RAMPRATAP SHUKLA,
                                AGED ABOUT 68 YEARS, OCCUPATION: RETIRED
                                EMPLOYEE R/O WARD NO. 2 SHASTRI WARD
                                (OLD T.H.P. GATE) DABHAURA ROAD NAGAR
                                PRISHAD SIRMOUR DISTRICT REWA (MADHYA
                                PRADESH)

                          2.    TEEKAM SINGH BAGHEL S/O SHRI MUDI SINGH
                                BAGHEL, AGED ABOUT 63 YEARS, OCCUPATION:
                                RETIRED EMPLOYEE R/O E-26, T.H.P. PARISAR
                                SIRMOUR, DISTRICT REWA (MADHYA PRADESH)

                          3.    CHANDRA SHEKHAR        MISHRA S/O SHRI
                                RAMSUNDAR MISHRA, AGED ABOUT 64 YEARS,
                                OCCUPATION: RETIRED EMPLOYEE R/O VILLAGE
                                AND POST PANNI, DISTRICT MAUGANJ (MADHYA
                                PRADESH)

                                                                            .....PETITIONERS
                          (BY SHRI RAJNEESH GUPTA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                SECRETARY DEPARTMENT OF ENERGY VALLABH
                                BHAWAN BHOPAL (MADHYA PRADESH)

                          2.    MANAGING     DIRECTOR, MADHYA PARDESH
                                POWER GENERATING LIMITED BLOCK NO. 7,
                                SHAKTI BHAWAN PO VIDYUT NAGAR RAMPUR
                                JABALPUR (MADHYA PRADESH)

                          3.    CHIEF ENGINEER(HR AND A), MADHYA PARDESH
                                POWER GENERATING LIMITED BLOCK NO. 7
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 5/17/2024
5:00:35 PM
                                                      2
                                SHAKTI BHAWAN RAMPUR JABALPUR DISTRICT
                                JABALPUR (MADHYA PRADESH)

                          4.    ADDITIONAL CHIEF ENGINEER(THC), MADHYA
                                PARDESH   POWER    GENERATING    LIMITED
                                SIRMOUR, DISTRICT REWA (MADHYA PRADESH)

                          5.    SUPERINTENDING ENGINEER(O/M) MADHYA
                                PARDESH   POWER    GENERATING    LIMITED
                                SIRMOUR, DISTRICT REWA (MADHYA PRADESH)

                          6.    SENIOR ACCOUNT OFFICER, MADHYA PARDESH
                                POWER     GENERATING    LIMITED SIRMOUR,
                                DISTRICT REWA (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 petitioners 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