Gaya Prasad Raghuwanshi vs The State Of Madhya Pradesh
2024 Latest Caselaw 15381 MP

Madhya Pradesh High Court

Gaya Prasad Raghuwanshi 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. 13793 of 2024

                          BETWEEN:-
                          1.    GAYA PRASAD RAGHUWANSHI S/O GULAB SINGH
                                RAGHUWANSHI, AGED ABOUT 67 YEARS,
                                OCCUPATION: RETIRED DRIVER WARD NO.04
                                MAHESHPURAM COLONY BARELI, DISTRICT
                                RAISEN (MADHYA PRADESH)

                          2.    ABDUL RAQEEB KHAN S/O ABDUL MAZEED
                                KHAN OCCUPATION: EX JAMADAR OFFICE OF
                                TEHSILDAR BARELI (GEN ADMN) DISTRICT
                                RAISEN R/O SHAHID COLONY BARELI DISTRICT
                                RAISEN (MADHYA PRADESH)

                                                                            .....PETITIONERS
                          (BY SHRI SHAKTI KUMAR SONI - ADVOCATE)

                          AND
                          1.    STATE OF MADHYA PRADESH THROUGH ITS
                                SECRETARY VALLABH   BHAWAN  BHOPAL
                                (MADHYA PRADESH)

                          2.    THE COLLECTOR, RAISEN DISTRICT RAISEN
                                (MADHYA PRADESH)

                          3.    THE SUB     DIVISIONAL OFFICER,    RAISEN
                                DISTRICT RAISEN (MADHYA PRADESH)

                          4.    TEHSILDAR, BARELI DISTRICT RAISEN (MADHYA
                                PRADESH)

                          5.    DISTRICT PENSION OFFICER, RAISEN DISTRICT
                                RAISEN (MADHYA PRADESH)

Signature Not Verified
Signed by: SUSHEEL
KUMAR JHARIYA
Signing time: 5/31/2024
10:58:13 AM
                                                               2
                                                                                        .....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 petitioners 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