Dinesh Prasad Dwivedi vs The State Of Madhya Pradesh
2024 Latest Caselaw 15379 MP

Madhya Pradesh High Court

Dinesh Prasad Dwivedi 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. 13795 of 2024

                          BETWEEN:-
                          DINESH PRASAD DWIVEDI S/O RAMANAND DWIVEDI,
                          AGED ABOUT 68 YEARS, OCCUPATION: RETIRED
                          GOVERNMENT EMPLOYEE URRAHAT HAZUR DISTRICT
                          REWA (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI RAJESH KUMAR TIWARI - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                PRINCIPAL SECRETARY MANTRALYA VALLABH
                                BHAWAN BHOPAL (MADHYA PRADESH)

                          2.    CHIEF ENGINEER GANGA KACCHAR              (WRD)
                                REWA (MADHYA PRADESH)

                          3.    EXECUTIVE ENGINEER ROCKFILL DAM DIVISION
                                NO.3 BANSAGAR DEVLOND DISTRICT SHAHDOL
                                (MADHYA PRADESH)

                          4.    DIVISIONAL PENSION OFFICER REWA DISTRICT
                                REWA (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI SUYASH THAKUR - 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
                          LR