Gokul Prasad Rai vs The State Of Madhya Pradesh
2024 Latest Caselaw 14983 MP

Madhya Pradesh High Court

Gokul Prasad Rai vs The State Of Madhya Pradesh on 20 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 20 th OF MAY, 2024
                                         WRIT PETITION No. 13657 of 2024

                         BETWEEN:-
                         GOKUL PRASAD RAI S/O LATE SHRI BHAGWAN DAS
                         RAI, AGED ABOUT 63 YEARS, OCCUPATION: RETIRED
                         HEAD CONSTABLE PURANI TEHRI, NEAR BADI DEVI JI,
                         DISTRICT TIKAMGARH (MADHYA PRADESH)

                                                                           .....PETITIONER
                         (BY SHRI ANIL KUMAR TIWARI - ADVOCATE )

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                               SECRETARY,     MINISTRY    OF    HOME,
                               MANTRALAYA, VALLABH BHAWAN, BHOPAL
                               (MADHYA PRADESH)

                         2.    DIRECTOR GENERAL OF POLICE, DEPARTMENT
                               OF POLICE, PHQ BHOPAL (MADHYA PRADESH)

                         3.    SUPDT. OF POLICE, DEPARTMENT OF POLICE,
                               DISTRICT TIKAMGARH (MADHYA PRADESH)

                         4.    ASSISTANT  COMMISSIONER    OF   POLICE,
                               DEPARTMENT     OF      POLICE, DISTRICT
                               TIKAMGARH (MADHYA PRADESH)

                         5.    DIVISIONAL PENSION     OFFICER,  DIVISION
                               SAGAR, DISTRICT SAGAR (MADHYA PRADESH)

                         6.    DISTRICT PENSION OFFICER, DEPARTMENT OF
                               DISTRICT    PENSION, DISTRICT TIKAMGARH
                               (MADHYA PRADESH)

                         7.    DISTRICT TREASURY OFFICER, DEPARTMENT OF
Signature Not Verified
Signed by: MANJU
Signing time:
6/1/2024 12:21:40 PM
                                                    2
                               TREASURY    AND     ACCOUNTS, DISTRICT
                               TIKAMGARH (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
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