Lakhan Lal vs The State Of Madhya Pradesh
2024 Latest Caselaw 15391 MP

Madhya Pradesh High Court

Lakhan Lal 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. 13759 of 2024

                          BETWEEN:-
                          LAKHAN LAL S/O LATE SHRI KASHIRAM GHARU, AGED
                          ABOUT   68    YEARS, OCCUPATION: RETD. HEAD
                          CONSTABLE IN THE O/O DIRECTOR JAWAHARLAL
                          NEHRU POLICE ACADEMY SAGAR BEHIND DR.
                          ANKLESHWAR DUBEY WARD NO. 3 CIVIL LINE SAGAR
                          (MADHYA PRADESH)

                                                                            .....PETITIONER
                          (BY SHRI ATUL KUMAR RAI - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                SECRETARY HOME POLICE DEPARTMENT
                                VALLABH   BHAWAN,  BHOPAL   (MADHYA
                                PRADESH)

                          2.    DIRECTOR   GENERAL  OF   POLICE, PHQ
                                JAHANGIRABAD   BHOPAL BHOPAL (MADHYA
                                PRADESH)

                          3.    DIRECTOR, JAWAHARLAL NEHRU POLICE
                                ACADEMY SAGAR DISTRICT SAGAR (MADHYA
                                PRADESH)

                          4.    DIVISIONAL/ DISTRICT PENSION    OFFICER
                                ACCOUNT,    TREASURY    AND    PENSION
                                COLLECTORATE   PREMISES SAGAR (MADHYA
                                PRADESH)

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

Signature Not Verified
Signed by: ANINDYA
SUNDAR MUKHOPADHYAY
Signing time: 5/28/2024
3:52:01 PM
                                                               2
                                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
                          AM