Visw Deepak Kulshtrestha vs The State Of Madhya Pradesh
2024 Latest Caselaw 14876 MP

Madhya Pradesh High Court

Visw Deepak Kulshtrestha 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. 13417 of 2024

                          BETWEEN:-
                          VISW DEEPAK KULSHTRESTHA S/O LATE SHRI H.L.
                          KULSHTRESTHA OCCUPATION: RETIRED ASSISTANT
                          VETERINARY FIELD OFFICER, DEPARTMENT OF
                          HUSBANDARY AND DAIRYING DEPARTMENT O/O
                          DEPUTY DIRECTOR VETERINARY SERVICES RAISEN
                          R/O 152 WARD NO.12, ASHOK NAGAR RAISEN (MADHYA
                          PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI SHAKTI KUMAR SONI - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                DIRECTOR    PASHU   PALAN   AND  DAIRY
                                VETERINARY DEPARTMENT VAISHALI NAGAR
                                BHOPAL (MADHYA PRADESH)

                          2.    THE DEPUTY DIRECTOR, VETERINARY SERVICES
                                PASHU PALAN AND DAIRY DEPTT. RAISEN
                                DISTRICT RAISEN (MADHYA PRADESH)

                          3.    DISTRICT TREASURY AND ACCOUNT (PENSION)
                                OFFICER RAISEN DISTRICT RAISEN (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