Prakash @ Prakash Narayan Thakre vs The State Of Madhya Pradesh
2024 Latest Caselaw 15390 MP

Madhya Pradesh High Court

Prakash @ Prakash Narayan Thakre 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. 13778 of 2024

                          BETWEEN:-
                          PRAKASH @ PRAKASH NARAYAN THAKRE S/O SHRI
                          NARAYAN THAKRE, AGED ABOUT 63 YEARS,
                          OCCUPATION: RETIRED VILLAGE AND POST KALANKA
                          TAHSIL PANDHANA DISTRICT KHANDWA (EAST
                          NIMAR) (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI SANTOSH ANAND - ADVOCATE)

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

                          2.    THE  JOINT   DIRECTOR   TREASURY AND
                                ACCOUN TS INDORE DIVISION INDORE 452001
                                (MADHYA PRADESH)

                          3.    THE CHIEF MEDICAL AND HEALTH OFFICER
                                E A S T NIMAR KHANDWA DISTRICT 450001
                                (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