Madhya Pradesh High Court

Ramvishwas Mishra 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. 12001 of 2024

                          BETWEEN:-
                          RAMVISHWAS MISHRA S/O LATE URMILA PRASAD
                          MISHRA, AGED ABOUT 68 YEARS, OCCUPATION:
                          RETIRED SENIOR PERSONAL ASSISTANT (VARISHT NIJ
                          SAHAYAK) R/O PAURANIK TOLA KOTHI ROAD CIVIL
                          LINE SATNA WARD NO 4 RAGHURAJ NAGAR DISTRICT
                          SATNA (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI AMIT KUMAR PANDEY - ADVOCATE)

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

                          2.    DISTRICT AND SESSION JUDGE SATNA DISTRICT
                                SATNA (MADHYA PRADESH)

                          3.    DISTRICT TREASURY / PENSION OFFICER SATNA
                                DISTRICT SATNA (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE FOR RESPONDENT
                          NOS.1 AND 3)

                                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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