Madhya Pradesh High Court

Dukhiram Jhariya vs Registrar General on 10 May, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

          NEUTRAL CITATION NO. 2025:MPHC-JBP:22595




                                                                 1                          WP-4748-2018
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                  BEFORE LOK ADALAT
                                         HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                          &
                                       SHRI SANJAY RAM TAMRAKAR, SR. ADVOCATE
                                                     ON THE 10th OF MAY, 2025
                                                  WRIT PETITION No. 4748 of 2018
                                                    DUKHIRAM JHARIYA
                                                          Versus
                                              REGISTRAR GENERAL AND OTHERS
                           Appearance:
                              Shri Vijay Kumar Pandey, Advocate for the petitioner.
                              Shri G.S. Thakur, Govt. Advocate for respondents-State.

                                                                     ORDER

Learned counsel for the petitioner submits that this case is squarely covered with the judgment of Apex Court in State of Punjab and others Vs. Rafiq Masih [2015(1) M.P.H.T. 130 (SC)], and the Full Bench decision in W.A. No.815 of 2017 (The State of Madhya Pradesh and others Vs. Jagdish Prasad Dubey and Jagdish Prasad Dubey Vs. The State of Madhya Pradesh and others), decided on 06.03.2024.

Prayer is not opposed by Shri G.S. Thakur, learned Govt. Advocate.

Accordingly, this petition can be disposed of with a direction that in case the petitioner submits a fresh representation before the competent authority, within a period of fifteen days along with certified copy of this order being passed today, raising his grievance raised herein, then the said competent authority shall consider and decide the same, if not already decided, within a further period of sixty days, in the light of judgment of

NEUTRAL CITATION NO. 2025:MPHC-JBP:22595

2 WP-4748-2018

Supreme Court in State of Punjab and others Vs. Rafiq Masih [2015(1) M.P.H.T. 130 (SC)], and the Full Bench decision in W.A. No.815 of 2017 (The State of Madhya Pradesh and others Vs. Jagdish Prasad Dubey and Jagdish Prasad Dubey Vs. The State of Madhya Pradesh and others), decided on 06.03.2024., which shall apply mutatis mutandis to the facts and circumstances of the present case also, through a speaking order under communication to the petitioner.

In above terms, this petition is disposed of.

(VIVEK AGARWAL) (SANJAY RAM TAMRAKAR) MEMBER MEMBER A.Praj.