Uma Rajput vs The State Of Madhya Rpadesh
2024 Latest Caselaw 15365 MP

Madhya Pradesh High Court

Uma Rajput vs The State Of Madhya Rpadesh 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. 13939 of 2024

BETWEEN:-
UMA RAJPUT D/O SHRI DEVI SINGH RAJPUT, AGED
ABOUT 64 YEARS, OCCUPATION: RETIRED PANCHAYAT
CORDINATION OFFICER PANCHAYAT AND RURAL
DEVELOPMENT OF DEPARTMENT HARAI GRADUATE
(NON DYING CADRE) O/O ADDITIONAL ASSISTANT
DEVELOPMENT COMMISSIONER (TRIBAL AFFAIRS
DEPARTMENT) HARAI DISTRICT CHHINDWARA R/O
WARD NO. 14 NEAREST SHARDA MATH MAIN ROAD
AMARWARA DISTRICT CHHINDWARA (MADHYA
PRADESH)

                                                  .....PETITIONER
(BY SHRI S.K. SONI - ADVOCATE)

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

2.    ASSISTANT DEVELOPMENT COMMISSIONER
      PANCHAYAT AND     RURAL DEVELOPMENT
      DEPARTMENT (TRIBAL AFFAIRS DEPARTMENT)
      SATPURA BHAWAN BHOPAL (MADHYA PRADESH)

3.    THE ADDITIONAL ASSISTANT DEVELOPMENT
      COMMISSIONER PANCHAYAT AND RURAL
      DEVELOPMENT DEPARTMENT (TRIBAL AFFAIRS
      DEPARTMENT) HARAI DISTRICT CHHINDWARA
      (MADHYA PRADESH)

4.    DISTRICT   PENSION  OFFICER CHHINDWARA
      DISTRICT CHHINDWARA (MADHYA PRADESH)
                                                                   2
                                                                                            .....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 13:59:56 +05'30'