Madhya Pradesh High Court
Keshav Prasad Patel vs The State Of Madhya Pradesh on 16 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 16 th OF MAY, 2024
WRIT PETITION No. 12789 of 2024
BETWEEN:-
1. KESHAV PRASAD PATEL S/O LATE SHRI LAXMI
PRASAD PATEL, AGED ABOUT 63 YEARS,
OCCUPATION: RETIRED ASSISTANT TEACHER
FROM THE GOVT. MIDDLE SCHOOL VYOUHARI
BLOCK, GHANSOUR, DISTRICT SEONI MP R/O
VILLAGE AND POST VYOUHARI DISTRICT SEONI
(MADHYA PRADESH)
2. SHAKUNTALA DHARYA W/O LATE SHRI
BHAGWAT PRASAD DHARYA, AGED ABOUT 70
YEARS, OCCUPATION: HOUSE WIFE R/O HOUSE
NO.282, WARD NO.19 JAWAHAR WARD BESIDE OF
AERICATION OFFICE KHARI, DISTRICT MANDLA
(MADHYA PRADESH)
3. SHAMBHU KUMAR THAKUR S/O LATE SHRI
SADHU SINGH THAKUR, AGED ABOUT 64 YEARS,
OCCUPATION: RETIRED ASSISTANT TEACHER
FROM THE GOVT. PRIMARY SCHOOL KESLI,
BLOCK GHUGHRI, DISTRICT MANDLA (M.P.) R/O
VILLAGE AND POST MUGDARA, DISTRICT
MANDLA (MADHYA PRADESH)
.....PETITIONERS
(BY SHRI AJEET SINGH - ADVOCATE )
AND
1. THE STATE OF MADHYA PRADESH THROUGH ITS
PRINCIPAL SECRETARY TRIBAL WELFARE
DEPARTMENT R/O VALLABH BHAVAN BHOPAL
(M.P.) (MADHYA PRADESH)
Signature Not Verified
Signed by: NAVEEN KUMAR
SARATHE
Signing time: 5/21/2024
1:07:53 PM
2
2. STATE OF MADHYA PRADESH THROUGH ITS
COMMISSIONER TRIBAL WELFARE
DEPARTMENT, 2ND FLOOR SATPURA BHAWAN
BHOPAL (MADHYA PRADESH)
3. ASSISTANT COMMISSIONER TRIBAL WELFARE
DEPARTMENT NEAR COLLECTORATE BUILDING
MANDLA DISTRICT MANDLA (MADHYA
PRADESH)
4. ASSISTANT COMMISSIONER TRIBAL WELFARE
DEPARTMENT SEONI DISTRICT SEONI (MADHYA
PRADESH)
5. BLOCK DEVELOPMENT OFFICER GHANSOUR,
DISTRICT SEONI (MADHYA PRADESH)
6. BLOCK EDUCATION OFFICER MANDLA DISTRICT
MANDLA (MADHYA PRADESH)
7. BLOCK EDUCATION OFFICER GHUGHRI
DISTRICT MANDLA (MADHYA PRADESH)
8. DISTRICT PENSION OFFICER SEONI DISTRICT
SEONI (MADHYA PRADESH)
9. DISTRICT TREASURY OFFICER SEONI DISTRICT
SEONI (MADHYA PRADESH)
10. DISTRICT PENSION OFFICER MANDLA DISTRICT
MANDLA (MADHYA PRADESH)
11. DISTRICT TREASURY OFFICER MANDLA
DISTRICT MANDLA (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
