Mahesh Prasad Dixit vs The State Of Madhya Pradesh
2024 Latest Caselaw 14684 MP

Madhya Pradesh High Court

Mahesh Prasad Dixit 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. 12990 of 2024

                          BETWEEN:-
                          MAHESH PRASAD DIXIT S/O SHRI KALKA PRASAD
                          DIXIT, AGED ABOUT 81 YEARS, OCCUPATION: RETIRED
                          SUPERVISOR COMMUNITY HEALTH CENTER KURAI
                          DISTRICT SEONI R/O BAJAR CHOUK KURAI, DISTRICT
                          SEONI (MADHYA PRADESH)

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

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                SECRETARY PUBLIC HEALTH AND FAMILY
                                WELFAR E DEPARTMENT VALLABH BHAWAN
                                BHOPAL (MADHYA PRADESH)

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

                          3.    THE DIRECTOR HEALTH SERVICES SATPURA
                                BHAVAN, BHOPAL (MADHYA PRADESH)

                          4.    THE CHIEF MEDICAL AND HEALTH OFFICER
                                HEALTH SERVICES SEONI, DISTRICT SEONI
                                (MADHYA PRADESH)

                          5.    THE BLOCK MEDICAL OFFICER COMMUNITY
                                HEALTH   CENTER  KURAI DISTRICT SEONI
                                (MADHYA PRADESH)

                          6.    JOINT DIRECTOR TREASURY ACCOUNT AND
                                PENSION    JABALPUR DIVISION JABALPUR
Signature Not Verified
Signed by: NAVEEN KUMAR
SARATHE
Signing time: 5/27/2024
1:33:52 PM
                                                               2
                                 (MADHYA PRADESH)

                          7.     DISTRICT       TREASURY OFFICER/    DISTRICT
                                 P E N S I O N OFFICER  SEONI DISTRICT SEONI
                                 (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