Madhya Pradesh High Court

Krishan Kumar Dubey 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. 12296 of 2024

                          BETWEEN:-
                          KRISHAN KUMAR DUBEY S/O LATE SHRI D.R. DUBEY,
                          AGED ABOUT 62 YEARS, OCCUPATION: RETIRED
                          ASSISTANT SUB INSPECTOR R/O 1203 JAY PRAKASH
                          NAGAR NEAR SAI MANDIR ADHARTAL JABALPUR
                          (MADHYA PRADESH)

                                                                                    .....PETITIONER
                          (BY SHRI BRIJESH KUMAR CHOUBEY - ADVOCATE)

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

                          2.    DIRECTOR GENERAL OF POLICE, M.P. POLICE
                                H E A D Q U A R T E R JAHANGIRABAD BHOPAL
                                (MADHYA PRADESH)

                          3.    SUPERINTENDENT      OF  POLICE, JABALPUR
                                DISTRICT JABALPUR (MADHYA PRADESH)

                          4.    DIVISIONAL         PENSION    OFFICER, JABALPUR
                                D I V I S I O N DISTRICT   JABALPUR     (MADHYA
                                PRADESH)

                          5.    DISTRICT    TREASURY   OFFICER, JABALPUR
                                DISTRICT JABALPUR (MADHYA PRADESH)

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

Signature Not Verified
Signed by: JULIE SINGH
Signing time: 5/14/2024
7:02:30 PM
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                                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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