Namya Deshmukh vs The State Of Madhya Pradesh
2024 Latest Caselaw 14674 MP

Madhya Pradesh High Court

Namya Deshmukh 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. 12650 of 2024

                           BETWEEN:-
                           NAMYA DESHMUKH S/O SHRI DAMDIYA DESHMUKH,
                           AGED   ABOUT   74   YEARS, OCCUPATION: RTD
                           AGRICULTURE DEVELOPMENT OFFICER, OFFICE AT
                           SUB DIVISION OFFICER FARMER WELFARE AND
                           AGRICULTURE    DEVELOPMENT      DEPARTMENT
                           CHHINDWARA    DISTRICT   CHHINDWARA      R/O
                           CHOUKSEY   COLONY    CHHINDWARA,    DISTRICT
                           CHHINDWARA (MADHYA PRADESH)

                                                                            .....PETITIONER
                           (BY SHRI MANOJ KUMAR MISHRA - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 THE SECRETARY FARMER WELFARE AND
                                 AGR ICULTUR E DEVELOPMENT DEPARTMENT
                                 VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

                           2.    THE STATE OF MP THROUGH THE SECRETARY
                                 FINANCE    DEPARTMENT VALLABH BHAWAN
                                 BHOPAL (MADHYA PRADESH)

                           3.    THE DIRECTOR FARMER WELFARE AND
                                 AGRICULTURE DEVELOPMENT DEPARTMENT
                                 VINDHYACHAL BHAWAN BHOPAL (MADHYA
                                 PRADESH)

                           4.    THE DEPUTY DIRECTOR FARMER WELFARE AND
                                 AGRICULTURE DEPARTMENT CHHINDWARA
                                 DISTRICT CHHINDWARA (MADHYA PRADESH)

                           5.    THE SUB DIVISION OFFICER FARMER WELFARE
                                 AND       AGRICULTURE        DEPARTMENT
Signature Not Verified
Signed by: VAISHALI
TRIPATHI
Signing time: 30-05-2024
18:00:03
                                                        2
                                 CHHINDWARA       DISTRICT             CHHINDWARA
                                 (MADHYA PRADESH)

                           6.    THE JOINT DIRECTOR, TREASURY ACCOUNT
                                 AND PENSION JABALPUR DIVISION JABALPUR
                                 (MADHYA PRADESH)

                           7.    DISTRICT TREASURY AND ACCOUNT OFFICER
                                 AND PENSION OFFICER CHHINDWARA DISRICT
                                 CHINDWARA (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
                           VPA