Vidyut Pensioners Hit Rakshak Sangh vs The State Of Madhya Pradesh
2024 Latest Caselaw 14874 MP

Madhya Pradesh High Court

Vidyut Pensioners Hit Rakshak Sangh 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. 13521 of 2024

                          BETWEEN:-
                          1.    VIDYUT PENSIONERS HIT RAKSHAK SANGH
                                THROUGH ITS STATE PRESIDENT SHRI ASHOK
                                KUMAR GUPTA S/O LATE SHRI BHADRI PRASAD
                                GUPTA AGED 66 YEARS, OCCUPATION: STATE
                                PRESIDENT VIDYUT PENSIONERS HIT RAKSHAK
                                SANGH, R/O HOUSE NO. C-20 VARDHMAN GREEN
                                PARK COLONY 80 FEET ROAD ASHOKA GARDEN
                                BHOPAL (MADHYA PRADESH)

                          2.    RAJARAM SHARMA S/O RAM SUJAN SHARMA,
                                AGED ABOUT 72 YEARS, OCCUPATION: RETIRED
                                LA GR II R/O VILLAGE BIJOURI, MANPUR
                                DISTRICT UMARIA (MADHYA PRADESH)

                                                                            .....PETITIONERS
                           (SHRI RAMBIHARI GAUTAM - ADVOCATE )

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

                          2.    MADHYA PRADESH         POWER   GENERATING
                                COMPANY LTD. THROUGH ITS MANAGING
                                D I R E C T O R SHAKTI  BHAWAN   JABALPUR
                                (MADHYA PRADESH)

                          3.    MADHYA PRADESH PURV KSHETRA VIDYUT
                                VITRAN   COMPANY LTD.     THROUGH  ITS
                                MANAGING     DIRECTOR SHAKTI   BHAWAN,
                                JABALPUR (MADHYA PRADESH)
Signature Not Verified
Signed by: NAVEEN KUMAR
SARATHE
Signing time: 5/22/2024
4:47:34 PM
                                                               2

                                                                                        .....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 petitioners 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