Nandlal Rana vs The State Of Madhya Pradesh
2024 Latest Caselaw 15039 MP

Madhya Pradesh High Court

Nandlal Rana 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. 13731 of 2024

                         BETWEEN:-
                         NANDLAL RANA S/O SHRI MANAK LAL RANA, AGED
                         ABOUT 64 YEARS, OCCUPATION: RETIRED AS AN
                         ASSISTANT VETERINARY FIELD OFFICER, SEONI,
                         DISTRICT SEONI (MADHYA PRADESH)

                                                                                     .....PETITIONER
                         (BY SHRI RAHUL MISHRA - ADVOCATE )

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

                         2.    DEPUTY DIRECTOR, VETERINARY SERVICES
                               SEONI, DISTRICT SEONI (MADHYA PRADESH)

                         3.    THE DISTRICT PENSION OFFICER,             SEONI,
                               DISTRICT SEONI (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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