Smt. Annapurna Shrivastava vs The State Of Madhya Pradesh
2024 Latest Caselaw 15357 MP

Madhya Pradesh High Court

Smt. Annapurna Shrivastava 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. 14018 of 2024

BETWEEN:-
SMT. ANNAPURNA SHRIVASTAVA W/O LATE SHRI J.P.
SHRIVASTAVA, AGED ABOUT 70 YEARS, OCCUPATION:
RETIRED CLERK (LEKHAPAL) CIVIL SARJAN OFFICE
COME MAIN HOSPITAL JABALPUR M.P. R/O 4723/75 C,
JAWAHAR NAGAR ADHARTAL JABALPUR (MADHYA
PRADESH)

                                                            .....PETITIONER
(BY SHRI R.N. MISHRA - ADVOCATE)

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

2.    T O DIRECTOR HEALTH SERVICES M.P. BHOPAL
      (MADHYA PRADESH)

3.    TO CIVIL SARJAN OFFICER CIVIL SARJAN
      O FFI C E, COME MAIN HOSPITAL JABALPUR
      (MADHYA PRADESH)

4.    TO     THE      DISTRICT   TREASURY     OFFICER
      J A B A L P U R DISTRICT   JABALPUR    (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:
                                                                   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 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 13:48:14 +05'30'