Hare Ram Prasad vs The State Of Madhya Pradesh
2024 Latest Caselaw 14860 MP

Madhya Pradesh High Court

Hare Ram Prasad vs The State Of Madhya Pradesh on 17 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 17 th OF MAY, 2024
                                          WRIT PETITION No. 13444 of 2024

                          BETWEEN:-
                          HARE RAM PRASAD S/O SHRI SITARAM, AGED ABOUT
                          67 YEARS, OCCUPATION: RETD. FROM THE OFFICE OF
                          THE MANAGER (MPN) CITY DIVISION SOUTH M.P.
                          MADHYA KENDRIYA VIDYUT VITRAN CO. LTD. R/O
                          BAGHMOGALIYA LIG-2/236 HOUSING BOARD COLONY
                          HUZUR DISTRICT BHOPAL (MADHYA PRADESH)

                                                                            .....PETITIONER
                          (BY SHRI A.K. SINGH - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY ENERGY DEPARTMENT
                                MANTRALAYA VALLABH BHAWAN BHOPAL
                                (MADHYA PRADESH)

                          2.    MADHYA PRADESH MADHYA KSHETRA VIDYUT
                                VITRAN COMPANY LIMITED THROUGH ITS
                                MANAGING    DIRECTOR, NISHTHA PARISAR,
                                BIJALEE  NAGAR,   GOVINDPURA   BHOPAL
                                (MADHYA PRADESH)

                          3.    THE CHIEF GENERAL MANAGER (BHOPAL
                                REGION) MADHYA PRADESH MADHYA KSHETRA
                                VIDYUT    VITRAN    COMPANY    LIMITED
                                GOVINDPURA BHOPAL (MADHYA PRADESH)

                          4.    THE   GENERAL    MANAGER (CITY CIRCLE)
                                MADHYA PRADESH MADHYA KSHETRA VIDYUT
                                VITRAN COMPANY LIMITED ROYAL MARKET,
                                BHOPAL (MADHYA PRADESH)

                          5.    THE DEPUTY GENERAL MANAGER ( SOUTH
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 5/21/2024
3:04:10 PM
                                                        2
                                 DIVISION) MADHYA PRADESH KSHETRA VIDYUT
                                 VITRAN COMPANY LIMITED 2ND BUS STOP 1250
                                 TULSI NAGAR BHOPAL (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
                          MSP