Mahendra Kumar Tiwari vs Chairman Cum Managing Director
2024 Latest Caselaw 14679 MP

Madhya Pradesh High Court

Mahendra Kumar Tiwari vs Chairman Cum Managing Director 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. 13394 of 2024

                          BETWEEN:-
                          MAHENDRA KUMAR TIWARI S/O LATE SHRI HARI
                          SHANKAR TIWARI, AGED ABOUT 68 YEARS,
                          OCCUPATION: RETIRED EMPLOYEE R/O ASHOK VIHAR
                          SHAKTI BHAWAN MARG, RAMPUR,         JABALPUR
                          (MADHYA PRADESH)

                                                                           .....PETITIONER
                          (BY SHRI AMIT KUMAR TIWARI - ADVOCATE)

                          AND
                          1.    CHAIRMAN    CUM   MANAGING   DIRECTOR
                                MADHYA PRADESH POORVA KHESTRA VIDYUT
                                VITRAN    COMPANY   JABALPUR  DISTRICT
                                JABALPUR (MADHYA PRADESH)

                          2.    CHIEF ENGINEER MADHYA PRADESH POWER
                                TRANSMISSION COMPANY LIMITED JABALPUR
                                DISTRICT JABALPUR (MADHYA PRADESH)

                          3.    JOINT   DIRECTOR   (ACCOUNT),   MADHYA
                                PRADESH POORVA KSHESTRA VIDYUT VITRAN
                                COMPANY REWA DISTRICT JABALPUR (MADHYA
                                PRADESH)

                          4.    PENSION OFFICER MADHYA PRADESH POORVA
                                KSHETRA VIDYUT VITRAN COMPANY JABALPUR
                                (MADHYA PRADESH)

                          5.    SENIOR ACCOUNT OFFICER MADHYA PRADESH
                                POORVA KSHETRA VIDYUT VITRAN COMPANY
                                JABALPUR (MADHYA PRADESH)

Signature Not Verified
Signed by: VAISHALI
TRIPATHI
Signing time: 5/28/2024
2:20:07 PM
                                                       2
                          6.     REASONAL    ACCOUNT    OFFICER MADHYA
                                 PRADESH POORVA KSHETRA VIDYUT VITRAN
                                 COMPANY JABALPUR (MADHYA PRADESH)

                                                                                        .....RESPONDENTS


                                 This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                          Malimath, Chief Justice passed the following:
                                                               ORDER

Learned counsel for the petitioner submits 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, he pleads 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