Madhya Pradesh High Court

Mohd. Kalim 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. 12006 of 2024

                          BETWEEN:-
                          MOHD. KALIM KHAN S/O SHRI BABU KHAN MURADI,
                          AGED ABOUT 63 YEARS, OCCUPATION: SUB ENGINEER
                          (E/M) (RETD) PUBLIC DIVISION SAGAR H.NO.851 WARD
                          NO.35, VAISHNO NAGAR COLONY SAGAR ROAD
                          CHHATARPUR (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI DHIRENDRA KUMAR KHARE - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL   SECRETARY    PUBLIC  WORKS
                                DEPARTMENT MANTRALYA VALLABH BHAWAN
                                BHOPAL DISTRICT BHOPAL (MADHYA PRADESH)

                          2.    EXECUTIVE  ENGINEER,    PUBLIC  WORKS
                                DEPARTMENT N.H. DAVISON SAGAR (MADHYA
                                PRADESH)

                          3.    DIVISIONAL PENSION OFFICER TREASURY AND
                                A C C O U N T S DISTRICT SAGAR  (MADHYA
                                PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI S.S. CHAUHAN - 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 & 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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