Laxman Prasad Updhyay vs The State Of Madhya Pradesh
2024 Latest Caselaw 15354 MP

Madhya Pradesh High Court

Laxman Prasad Updhyay 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. 14037 of 2024

BETWEEN:-
LAXMAN PRASAD UPDHYAY S/O LATE SHRI AMRIT LAL
UPDHAYAY, AGED ABOUT 65 YEARS, OCCUPATION:
RETIRED SERVENT R/O 1479/12-A SAMDARIYA COLONY
KANCHGHAR JABALPUR (MADHYA PRADESH)

                                                       .....PETITIONER
(BY SHRI R.S. YADAV - ADVOCATE)

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

2.    ACCOUNT GENERAL PUBLIC HEALTH GWALIOR
      (MADHYA PRADESH)

3.    COMMISSIONER JABALPUR (MADHYA PRADESH)

4.    THE       COLLECTOR J A B A L P U R DISTRICT
      JABALPUR (MADHYA PRADESH)

5.    CIVIL SURGEON CUM SUPERITENDENT MAIN
      HOSPITAL (VICTORIA DISTRICT HOSPITAL)
      JABALPUR (MADHYA PRADESH)

6.    DIVISIONAL    PENSION   OFFICER JABALPUR
      DIVISION JABALPUR (MADHYA PRADESH)

                                                     .....RESPONDENTS
(BY SHRI S.S. CHOUHAN - GOVERNMENT ADVOCATE)
                                                                   2
                                     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
                          MSP




Date: 2024.05.30 13:46:34 +05'30'