Ashok Kumar Jain vs The State Of Madhya Pradesh
2024 Latest Caselaw 15345 MP

Madhya Pradesh High Court

Ashok Kumar Jain vs The State Of Madhya Pradesh on 22 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 22 nd OF MAY, 2024
                                             WRIT PETITION No. 14123 of 2024

                           BETWEEN:-
                           ASHOK KUMAR JAIN S/O LATE SHRI KISHORI LAL
                           JAIN, AGED ABOUT 66 YEARS, OCCUPATION: RETIRED
                           DEPUTY DIRECTOR NEAR GIDIYAN COMPOUND LAL
                           SCHOOL SAGAR DISTRICT SAGAR (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI NEERAJ JAIN - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 THE PRINCIPAL SECRETARY DEPARTMENT OF
                                 KISHAN KALYAN AWAM KRASHI BIBHAG
                                 VALLABH    BHAWAN,   BHOPAL   (MADHYA
                                 PRADESH)

                           2.    THE COMMISSIONER CUM DIRECTOR, KISHAN
                                 KALYAN AVAM KRISHI DEVELOPMENT BHOPAL
                                 DISTRICT BHOPAL (MADHYA PRADESH)

                           3.    THE   COLLECTOR, CH H ATAR PUR DISTRICT
                                 CHHATARPUR (MADHYA PRADESH)

                           4.    THE PRINCIPAL, AGRICULTURE, EXTENSION AND
                                 TRAINING       CENTRE NAUGAON,   DISTRICT
                                 CHHATARPUR (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                           (BY SHRI S.S. CHAUAHN - GOVERNMENT ADVOCATE)

                                 This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                           Malimath, Chief Justice passed the following:
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 27-05-2024
13:00:16
                                                                2
                                                                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 & 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.

T he 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
                           SKM