Santosh Kumar Choubey vs The State Of Madhya Pradesh
2024 Latest Caselaw 14682 MP

Madhya Pradesh High Court

Santosh Kumar Choubey 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. 12784 of 2024

                          BETWEEN:-
                          1.    SANTOSH KUMAR CHOUBEY S/O SHRI RAM
                                PRASAD CHOUBEY, AGED ABOUT 63 YEARS,
                                OCCUPATION: RETIRED RURAL AGRICULTURE
                                EXTENSION   OFFICER  R/O KAMTA POST
                                PADARIYA KALA, PANNA, TAHSIL PAWAI,
                                DISTRICT PANNA (MADHYA PRADESH)

                          2.    OM PRAKASH KHARE S/O SHRI RATAN LAL
                                KHARE, AGED ABOUT 68 YEARS, OCCUPATION:
                                RETIRED RURAL AGRICULTURE EXTENSION
                                OFFICER R/O WARD NO.1 NANNHI PAWAI NEAR
                                SCHOOL PAWAI TEHSIL PAWAI DISTRICT
                                (MADHYA PRADESH)

                                                                           .....PETITIONERS
                          (BY SHRI JAYANT PRAKASH PATEL - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                PRINCIPAL SECRETARY DEPARTMENT OF
                                AGRICULTURE  AND   FARMERS    WELFARE
                                VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

                          2.    DIRECTORATE OF AGRICULTURE, THROUGH ITS
                                D IR ECTOR ARERA HILLS BHOPAL (MADHYA
                                PRADESH)

                          3.    DEPUTY DIRECTOR AGRICULTURE       PANNA,
                                DISTRICT PANNA (MADHYA PRADESH)

                          4.    ASSISNATNT SOIL CONSERVATION OFFICER
                                PANNA, DISTRICT PANNA (MADHYA PRADESH)
Signature Not Verified
Signed by: NAVEEN KUMAR
SARATHE
Signing time: 5/31/2024
6:18:38 PM
                                                      2
                          5.    JOINT DIRECTOR TREASURIES AND ACCOUNTS
                                PENSION SAGAR, DISTRICT SAGAR (MADHYA
                                PRADESH)

                          6.    TREASURIES     OFFICER TREASURIES  AND
                                ACCOUNTS PENSION PANNA, DISTRICT PANNA
                                (MADHYA PRADESH)

                          7.    DISTRICT PENSION OFFICER PAN N A DISTRICT
                                PANNA (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