Madhya Pradesh High Court

Lps Rajput 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. 12368 of 2024

BETWEEN:-
1. LPS RAJPUT S/O LATE CL RAJPUT, AGED ABOUT
68 YEARS, OCCUPATION: RETIRED PROFESSOR
R/O HOUSE NO. 14/119 GHADI CHOWK VIJAY
NAGAR JABALPUR DISTRICT JABALPUR
(MADHYA PRADESH)

2. DR. B.L. SHARMA S/O LATE B.R. SHARMA, AGED
ABOUT 70 YEARS, OCCUPATION: RETIRED
PROFESSOR R/O FAH 57 NEAR KOTHARI
CHOURAHA DEEN DAYAL NAGAR GWALIOR
(MADHYA PRADESH)

.....PETITIONER
(BY SHRI ANIRUDH PANDEY - ADVOCATE )

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

2. JOINT DIRECTOR LOCAL FUND AUDIT J.N.K.V.V.
J A B A L P U R DISTRICT JABALPUR (MADHYA
PRADESH)

3. REGISTRAR/ASSISTANT REGISTRAR J.N.K.V.V.
J A B A L P U R DISTRICT JABALPUR (MADHYA
PRADESH)

4. THE COMPTROLLER J.N.K.V.V. JABALPUR
DISTRICT JABALPUR (MADHYA PRADESH)

Signature Not Verified
5. ASSISTANT DIRECTOR LOCAL FUND AUDIT
Signed by: NAVEEN KUMAR
SARATHE
Signing time: 5/22/2024
4:47:34 PM
2
J.N.K.V.V. JABALPUR DISTRICT JABALPUR
(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 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
                          nks