Phool Singh Vishwakarma vs The State Of Madhya Pradesh
2024 Latest Caselaw 13409 MP

Madhya Pradesh High Court

Phool Singh Vishwakarma 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. 12178 of 2024

                         BETWEEN:-
                         PHOOL SINGH VISHWAKARMA S/O LATE SHRI
                         SHITARAM VISHWAKARMA, AGED ABOUT 65 YEARS,
                         OCCUPATION: RET. UPPER DIVISION TEACHER
                         OFFICER GOVT. MIDDLE SCHOOL NUNKHAN SANKUL
                         GIRLS HIGH SCHOOL VIKRAMPUR DINDORI, DISTRICT
                         DINDORI, R/O B/1 14/1 RAJHARS COLONY DISTRICT
                         BHOPAL (MADHYA PRADESH)

                                                                           .....PETITIONER
                         (BY SHRI SACHINDRA RAGHUWANSHI - ADVOCATE)

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

                         2.    THE COMMISSIONER TRIBAL SATPURA BHAWAN
                               BHOPAL (MADHYA PRADESH)

                         3.    THE   ASSISTANT    COMMISSIONER TRIBAL
                               DINDORI (MADHYA PRADESH)

                         4.    THE DISTRICT TREASURY OFFICER DINDORI
                               DISTRICT DINDORI (MADHYA PRADESH)

                         5.    THE DISTRICT EDUCATION OFFICER DINDORI
                               DISTRICT DINDORI (MADHYA PRADESH)

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

Signature Not Verified
Signed by: VAISHALI
TRIPATHI
Signing time: 6/3/2024
1:13:10 PM
                                                              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 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
                         VPA