Madhya Pradesh High Court

Kishori Lal Patel 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. 12064 of 2024

BETWEEN:-
KISHORI LAL PATEL S/O LATE PARSA RAM PATEL,
AGED ABOUT 66 YEARS, OCCUPATION: RETIRED GOVT.
EMPLOYED R/O H NO 294 / 2B SHUKLA NAGAR
VEERSAVARKAR WARL MALI MOHHAL GARD
JABALPUR DISTRICT JABALPUR (MADHYA PRADESH)

                                                   .....PETITIONER
(BY SHRI SANTOSH SAHU - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH
      COMMISSIONER    SOCIAL   JUSTICE  AND
      DISABLED WELFARE DEPARTMENT PATRAKAR
      COLONY LINK ROAD NO. 3 BHOPAL (MADHYA
      PRADESH)

2.    THE STATE OF MADHYA PRADESH, THROUGH ITS
      PRINCIPAL SECRETARY, DEPARTMENT OF
      F I N A N C E MANTRALAY VALLABH BHAWAN
      BHOPAL (MADHYA PRADESH)

3.    ENGINEER    IN   CHIEF, WATER RESOURCE
      DEPARTMENT,    BHOPAL DISTRICT BHOPAL
      (MADHYA PRADESH)

4.    EXECUTIVE              ENGINEER, NARMADA
      DEVELOPMENT     DIVISION    KATNI DISTRICT
      KATNI (MADHYA PRADESH)

5.    DISTRICT PENSION OFFICER, KATN I DISTRICT
      KATNI (MADHYA PRADESH)
                                                                 2
                                                                                          .....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
                            MSP