Hari Charan Shukla vs The State Of Madhya Pradesh
2024 Latest Caselaw 15359 MP

Madhya Pradesh High Court

Hari Charan Shukla 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. 13967 of 2024

BETWEEN:-
HARI CHARAN SHUKLA S/O RAMDULARE SHUKLA,
AGED ABOUT 64 YEARS, OCCUPATION: RETIRED GOVT.
EMPLOYEE R/O WARD NO. 19 BADI HARDEE GRAM
POST HARDEE REWA (MADHYA PRADESH)

                                                            .....PETITIONER
(BY SHRI ASHISH VISHWAKARMA - ADVOCATE)

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

2.    THE   COLLECTOR S A T N A DISTRICT        SATNA
      (MADHYA PRADESH)

3.    THE DISTRICT TREASURY OFFICER DISTRICT
      SATNA (MADHYA PRADESH)

4.    THE DISTRICT PENSIONER OFFICER            SATNA
      DISTRICT SATNA (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
                             MSP




Date: 2024.05.31 13:58:39 +05'30'