Radheshyam Mishra vs The State Of Madhya Pradesh
2024 Latest Caselaw 14986 MP

Madhya Pradesh High Court

Radheshyam Mishra 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. 13328 of 2024

                         BETWEEN:-
                         RADHESHYAM MISHRA S/O SHARDA PRASAD MISHRA,
                         AGED ABOUT 64 YEARS, OCCUPATION: RETIRED GOVT.
                         EMPLOYEE, R/O GAYTRI VIDYA MANDIR, SHOBHAPUR
                         ROAD, HANSH PIPARIYA, NARMADAPURAM DISTRICT
                         NARMADAPURAM (MADHYA PRADESH)

                                                                               .....PETITIONER
                         (BY SHRI RAJESH SHARMA - ADVOCATE )

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                               PRINCIPAL SECRETARY, DEPARTMENT O W.R.D.
                               MANTRALAYA, VALLABH BHAWAN, BHOPAL,
                               DISTRICT BHOPAL (MADHYA PRADESH)

                         2.    THE STATE OF MADHYA PRADESH THROUGH ITS
                               PRINCIPAL     SECRETARY, DEPARTMENT OF
                               FINANCE MANTRALYA, VALLABH BHAWAN
                               BHOPAL (MADHYA PRADESH)

                         3.    ENGINEER IN CHIEF W.R.D. BHOPAL, DISTRICT
                               BHOPAL (MADHYA PRADESH)

                         4.    E X E C U T I V E ENGINEER W.R.D. PIPARIYA,
                               DIVISION         SHOAGPUR   NARMADAPURAM,
                               DISTRICT NARMADAPUAM (MADHYA PRADESH)

                         5.    DISTRICT PENSION OFFICER, NARMADAPURAM,
                               DISTRICT     NARMADAPURAM       (MADHYA
                               PRADESH)

                                                                             .....RESPONDENTS
Signature Not Verified
Signed by: MANJU
Signing time:
6/1/2024 12:21:40 PM
                                                        2
                         (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
                         mc