Mahendra Kumar Goswami vs The State Of Madhya Pradesh
2024 Latest Caselaw 15376 MP

Madhya Pradesh High Court

Mahendra Kumar Goswami vs The State Of Madhya Pradesh on 22 May, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

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                           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. 13816 of 2024

                          BETWEEN:-
                          MAHENDRA KUMAR GOSWAMI S/O RAMCHARAN
                          GOSWAMI, AGED ABOUT 65 YEARS, OCCUPATION:
                          RETIRED ACCOUNTANT WARD NO. 6 NAGAR
                          PARISHAD SURKHI TEHSIL AND DISTRICT SAGAR
                          (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI SHYAM YADAV - ADVOCATE)

                          AND
                          1.    STATE OF MADHYA PRADESH THROUGH
                                PRINCIPAL SECRETARY MINISTRY OF HEALTH
                                AND FAMILY WELFARE DEPARTMENT VALLABH
                                BHAWAN, BHOPAL (MADHYA PRADESH)

                          2.    C O M M I S S I O N E R , SANCHANALAY BHOPAL
                                DISTRICT BHOPAL (MADHYA PRADESH)

                          3.    DIVISIONAL          COMMISSIONER, AYUSH
                                DEPARTMENT,      SAGAR DISTRICT   SAGAR
                                (MADHYA PRADESH)

                          4.    DISTRICT AYUSH OFFICER, S A G A R DISTRICT
                                SAGAR (MADHYA PRADESH)

                          5.    DIVISIONAL PENSION OFFICER, SAGAR DISTRICT
                                SAGAR (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI SUYASH THAKUR - GOVERNMENT ADVOCATE)

                                This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: SUSHEEL
KUMAR JHARIYA
Signing time: 5/31/2024
10:58:13 AM
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                          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
                          THK