Raja Bhaiya Thakur vs The State Of Madhya Pradesh
2024 Latest Caselaw 14688 MP

Madhya Pradesh High Court

Raja Bhaiya 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. 13109 of 2024

                         BETWEEN:-
                         RAJA BHAIYA THAKUR S/O LATE SHRI HAKIM SINGH
                         THAKUR, AGED ABOUT 63 YEARS, OCCUPATION: RETD.
                         ADDL. OFFICE ASSISTANT GRADE II O/O CFO, MADHYA
                         PRADESH POWER TRANSMISSION COMPANY LIMITED,
                         BLOCK NO. 1, SHAKTI BHAWAN, RAMPUR, DISTRICT
                         JABALPUR (MADHYA PRADESH)

                                                                           .....PETITIONER
                         (BY SHRI SHARAD VERMA - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH
                               MANAGING DIRECTOR, MADHYA PRADESH
                               POWER TRANSMISSION COMPANY LIMITED,
                               BLOCK NO. 7, SHAKTI BHAWAN, RAMPUR,
                               DISTRICT JABALPUR (MADHYA PRADESH)

                         2.    SECRETARY,   MADHYA   PRADESH  POWER
                               TRANSMISSION   COMPANY LIMITED BLOCK
                               NO.7, SHAKTI BHAWAN, RAMPUR, DISTRICT
                               JABALPUR (MADHYA PRADESH)

                         3.    THE CHIEF ENGINEER (JABALPUR REGION),
                               MADHYA PRADESH POORVA KSHETRA VIDYUT
                               VITARAN    COMPANY     LIMITED DISTRICT
                               JABALPUR (MADHYA PRADESH)

                         4.    CHIEF FINANCIAL OFFICER, MADHYA PRADESH
                               POWER TRANSMISSION COMPANY LIMITED
                               BLOCK NO.7, SHAKTI BHAWAN, RAMPUR,
                               DISTRICT JABALPUR (MADHYA PRADESH)

                         5.    ACCOUNTANT AND PENSION OFFICER, MADHYA
Signature Not Verified
Signed by: VAISHALI
TRIPATHI
Signing time: 6/3/2024
1:13:10 PM
                                                            2
                                PRADESH POWER TRANSMISSION COMPANY
                                L I M I T E D , BLOCK NO.7, SHAKTI BHAWAN,
                                RAMPUR,          DISTRICT JABALPUR (MADHYA
                                PRADESH)

                                                                                       .....RESPONDENTS
                         (SHRI S.S.CHOUHAN - GOVERNMENT ADVOCATE FOR RESPONDENT
                         NO.1)

                                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