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Ram Mohan Saxena vs The State Of Madhya Pradesh
2024 Latest Caselaw 13536 MP

Citation : 2024 Latest Caselaw 13536 MP
Judgement Date : 9 May, 2024

Madhya Pradesh High Court

Ram Mohan Saxena 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. 12377 of 2024

                          BETWEEN:-
                          RAM MOHAN SAXENA S/O LATE SHRI RAMSEVAK
                          SAXENA, AGED ABOUT 72 YEARS, OCCUPATION:
                          RETIRED EMPLOYEE R/O CHEITGIRI COLONY KOLARI
                          RATAN MARG NEAR JAIN S.T.D. CHHATARPUR
                          (MADHYA PRADESH)

                                                                             .....PETITIONER
                          (BY MS. SUDHA GAUTAM - ADVOCATE )

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

                          2.    THE STATE OF MADHYA PRADESH, THROUGH
                                PRINCIPAL SECRETARY, FINANCE DEPARTMENT
                                (RULES) BRANCH VALLABH BHAWAN, BHOPAL
                                (MADHYA PRADESH)

                          3.    THE    ENGINEER-IN-CHIEF, PUBLIC WORKS
                                D EPARTM EN T, NIRMAN BHAWAN BHOPAL
                                (MADHYA PRADESH)

                          4.    EXECUTIVE      ENGINEER, PUBLIC    WORKS
                                D EPARTM EN T NIRMAN BHAWAN       BHOPAL
                                (MADHYA PRADESH)

                          5.    JOINT         DIRECTOR, TREASURY   OFFICER
                                C H H A T A R P U R DISTRICT   CHHATARPUR
                                (MADHYA PRADESH)

Signature Not Verified
Signed by: NAVEEN KUMAR
SARATHE
Signing time: 5/22/2024
4:47:34 PM
                                                        2
                          6.     DISTRICT TREASURY OFFICER, CHHATARPUR
                                 DISTRICT CHHATARPUR (MADHYA PRADESH)

                          7.     DISTRICT   PENSION   OFFICER, CHHATARPUR
                                 DISTRICT CHHATARPUR (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








 
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