Madan Rao Mali vs The State Of Madhya Pradesh
2024 Latest Caselaw 15362 MP

Madhya Pradesh High Court

Madan Rao Mali 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. 13956 of 2024

                          BETWEEN:-
                          MADAN RAO MALI S/O LATE SHRI HARIBHAO MALI,
                          AGED ABOUT 63 YEARS, OCCUPATION: RETIRED
                          FOREST GUARD CIRCLE FOREST RANGE SOHAGPUR
                          DISTRICT NARMADAPURAM R/O POST MOHGAON
                          (BAGRATAVA) DISTRICT NARMADAPURAM (MADHYA
                          PRADESH)

                                                                           .....PETITIONER
                          (BY SHRI JITENDRA ARYA - ADVOCATE)

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

                          2.    THE STATE OF MADHYA PRADESH THROUGH
                                THE   SECRETARY FINANCE   DEPARTMENT
                                VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

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

                          4.    DISTRICT PENSION OFFICER, NARMADAPURAM
                                DISTRICT     NARMADAPURAM      (MADHYA
                                PRADESH)

                          5.    DISTRICT   DIVISION  FOREST  OFFICER,
                                NARM ADAPURAM DISTRICT NARAMDAPURAM
                                (MADHYA PRADESH)

                          6.    BLOCK MEDICAL OFFICER, HEALTH CENTRE
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 5/27/2024
1:03:35 PM
                                                         2
                                 B AB AI, DISTRICT NARMADAPURAM (MADHYA
                                 PRADESH)

                          7.     FOREST RANGE OFFICER, SOHAGPUR, DISTRICT
                                 NARMADAPURAM (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                          (BY SHRI JITENDRA ARYA - 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