Madhya Pradesh High Court
Sampat Singh Thakur 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. 12782 of 2024
BETWEEN:-
1. SAMPAT SINGH THAKUR S/O LATE SHRI
CHANDRA BHAN SINGH, AGED ABOUT 70 YEARS,
OCCUPATION: RETIRED FORESTER FROM THE
OFFICE OF DIVISIONAL FOREST OFFICER EAST
(GENERAL) FOREST RANGE MANDLA, DISTRICT
MANDLA MP R/O VILLAGE AND POST ANJANIYA,
DISTRICT MANDLA (MADHYA PRADESH)
2. DEVEE LAL YADAV S/O LATE SHRI KEHARI LAL,
AGED ABOUT 68 YEARS, OCCUPATION: RETIRED
FORESTER FROM THE OFFICE OF DIVISIONAL
FOREST OFFICER EAST(GENERAL), FOREST
CIRCLE MANDLA, DISTRICT MANDLA R/O WARD
NO. 12, LAKHNADON, DISTRICT SEONI (MADHYA
PRADESH)
3. SHARAD KUMAR PATEL S/O LATE SHRI ARJUN
LAL PATEL, AGED ABOUT 63 YEARS,
OCCUPATION: RETIRED FORESTER FROM THE
OFFICE OF DIVISIONAL FOREST OFFICER
WEST(TERRITORIAL) FOREST DIVISION
MANDLA, DISTRICT MANDLA R/O VILLAGE BADI
KHAIRI, DISTRICT MANDLA (MADHYA PRADESH)
.....PETITIONERS
(BY SHRI AJEET SINGH - ADVOCATE )
AND
1. THE STATE OF MADHYA PRADESH THROUGH
SECRETARY FOREST DEPARTMENT VALLABH
BHAWAN, BHOPAL (MADHYA PRADESH)
2. PR IN CIPAL CONSERVATOR OF FOREST AND
Signature Not Verified
Signed by: NAVEEN KUMAR
SARATHE
Signing time: 5/31/2024
6:18:38 PM
2
HOFF, FOREST BHAWAN TULSI NAGAR, LINK
R O A D NO. 2, BHOPAL, DISTRICT BHOPAL
(MADHYA PRADESH)
3. CHIEF CONSERVATOR OF FOREST, JABALPUR
REGION NEAR RAILWAY STATION SOUTH CIVIL
LINE JABALPUR DISTRICT JABALPUR (MADHYA
PRADESH)
4. DIVISIONAL FOREST OFFICER, FOREST EAST
GENERAL RANGE MANDLA DISTRICT MANDLA
(MADHYA PRADESH)
5. DIVISIONAL FOREST OFFICER, FOREST WEST
TERRITORIAL DIVISION, MANDLA DISTRICT
MANDLA (MADHYA PRADESH)
6. DISTRICT TREASURY OFFICER, MANDLA
DISTRICT MANDLA (MADHYA PRADESH)
7. DISTRICT PENSION OFFICER, MANDLA DISTRICT
MANDLA (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
