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Shiv Kumar Singh vs The State Of Madhya Pradesh
2024 Latest Caselaw 15048 MP

Citation : 2024 Latest Caselaw 15048 MP
Judgement Date : 20 May, 2024

Madhya Pradesh High Court

Shiv Kumar Singh 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. 13532 of 2024

                         BETWEEN:-
                         SHIV KUMAR SINGH S/O SHRI PRADUMAN SINGH,
                         AGED ABOUT 63 YEARS, OCCUPATION: RETIRED
                         UNSKILLED   HELPER   (CONTINGENCY)  (WATER
                         RESOURCE DEPARTMENT) R/O D-386 B-SECTOR
                         SARVADHARM COLONY, KOLAR ROAD, NEAR LAKE
                         CITY HOMES, BHOPAL, HUZUR BHOPAL, DISTRICT
                         BHOPAL (MADHYA PRADESH)

                                                                             .....PETITIONER
                         (BY SHRI PUSHPENDRA DUBEY - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH
                               PRINCIPAL SECRETARY, DEPARTMENT OF
                               WATER RESOURCE DEPARTMENT, VALLABH
                               BHAWAN, BHOPAL, DISTRICT BHOPAL (MADHYA
                               PRADESH)

                         2.    THE    PRINCIPAL    SECRETARY,  FINANCE
                               D EPARTM EN T, VALLABH BHAWAN, BHOPAL,
                               DISTRICT BHOPAL (MADHYA PRADESH)

                         3.    JOINT DIRECTOR, TREASURY AND ACCOUNT
                               DIVISION, BHOPAL, DISTRICT BHOPAL (MADHYA
                               PRADESH)

                         4.    DIVISIONAL / DISTRICT PENSION OFFICER,
                               BHOPAL, DISTRICT BHOPAL (MADHYA PRADESH)

                         5.    SUB DIVISIONAL OFFICER, KALIA SHROT SIRSH
                               KARYA SUB DIVISION NO. 01, BHOPAL, DISTRICT
                               BHOPAL (MADHYA PRADESH)
Signature Not Verified
Signed by: MANJU
Signing time:
5/22/2024 6:39:29 PM
                                                              2
                                                                                      .....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
                         mc








 
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