Akhilesh Saxena vs The State Of Madhya Pradesh
2024 Latest Caselaw 15477 MP

Madhya Pradesh High Court

Akhilesh Saxena 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. 13926 of 2024

                         BETWEEN:-
                         AKHILESH SAXENA S/O LATE SHRI KBL SAXENA, AGED
                         ABOUT 64 YEARS, OCCUPATION: RETIRED AS DISTRICT
                         AUDITOR IN THE OFFICE OF JOINT DIRECTOR, LOCAL
                         FUND AND AUDIT, AGRICULTURE BHAWAN, ARERA
                         HILLS BHOPAL (MADHYA PRADESH)

                                                                             .....PETITIONER
                         (BY SHRI RAHUL MISHRA - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                               PRINCIPAL SECRETARY DEPARTMENT OF
                               FINANCE MANTRALAYA, VALLABH BHAWAN,
                               BHOPAL (MADHYA PRADESH)

                         2.    THE COMMISSIONER, LOCAL FUND AND AUDIT,
                               SATPURA BHAWAN BHOPAL (MADHYA PRADESH)

                         3.    JOINT DIRECTOR, LOCAL FUND AND AUDIT
                               AGRICULTURE BHAWAN AREA HILLS, BHOPAL
                               (MADHYA PRADESH)

                         4.    THE DEPUTY DIRECTOR, LOCAL AND FUND AND
                               AUDIT AGRICULTURE BHAWAN ARERA HILLS,
                               BHOPAL (MADHYA PRADESH)

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

                                                                           .....RESPONDENTS
                         (BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL)

Signature Not Verified
Signed by: CHRISTOPHER
PHILIP
Signing time: 6/7/2024
4:57:21 PM
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                               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
                         C