Ramvilash Shukla vs The State Of Madhya Pradesh
2024 Latest Caselaw 14686 MP

Madhya Pradesh High Court

Ramvilash Shukla 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. 13091 of 2024

                          BETWEEN:-
                          RAMVILASH SHUKLA S/O SHRI KANCHEDILAL
                          SHUKLA, AGED ABOUT 65 YEARS, OCCUPATION: RETD.
                          TEACHER R/O SANICHIRI WARD, SINNI KA PED KE
                          PASS SAGAR, DISTRICT SAGAR (MADHYA PRADESH)

                                                                                  .....PETITIONER
                          (BY SHRI SHYAM YADAV - ADVOCATE)

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

                          2.    C O M M I S S I O N E R , PUBLIC INSTRUCTION,
                                GAUTAM NAGAR SECTOR-B BHOPAL (MADHYA
                                PRADESH) 462023

                          3.    COLLECTOR SAGAR DISTRICT SAGAR (MADHYA
                                PRADESH)

                          4.    ADDITIONAL COMMISSIONER, TRIBAL WELFARE
                                D E PA R T M E N T, SAGAR DIVISION SAGAR
                                (MADHYA PRADESH)

                          5.    SANKUL PRACHARYA GOVERNMENT HIGHER
                                SECONDARY SCHOOL VIDYAPURAM, DISTRICT
                                SAGAR (MADHYA PRADESH)

                                                                                .....RESPONDENTS
                          (BY SHRI S.S.CHOUHAN - GOVERNMENT ADVOCATE)

Signature Not Verified
Signed by: VAISHALI
TRIPATHI
Signing time: 5/28/2024
2:20:07 PM
                                                               2
                                 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