[Cites 1, Cited by 0]
Madhya Pradesh High Court
Harendra Pandey vs The State Of Madhya Pradesh on 15 January, 2026
Author: Vishal Mishra
Bench: Vishal Mishra
NEUTRAL CITATION NO. 2026:MPHC-JBP:4006
1 RP-2536-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL MISHRA
ON THE 15th OF JANUARY, 2026
REVIEW PETITION No. 2536 of 2025
HARENDRA PANDEY
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Awadhesh Kumar Singh - Advocate for the petitioner.
Shri A.S. Baghel - Government Advocate for the respondents/State.
ORDER
Heard on I.A. No.27032/2025, an application for condonation of delay
in filing this Review Petition.
For the reasons mentioned in the application and not being opposed by
the respondents counsel, I.A. No.27032/2025 i s allowed and delay in filing
this Review Petition is condoned.
This Review Petition has been filed seeking modification of order
dated 03/07/2024 passed by this Court in W.P. No.17216/2024.
It is fairly submitted by learned counsel for the petitioner that the
aforesaid petition was disposed of by this Court vide order dated 03/07/2024
in terms of the judgment passed by 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. However,
due to typographical error in the cause title of the petition, respondents No.1
NEUTRAL CITATION NO. 2026:MPHC-JBP:4006
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and 2 have wrongly been mentioned as "1. The State of Madhya Pradesh
through its Principal Secretary, Jail Department, Mantralaya, Vallabh
Bhawan, Bhopal (M.P.) PIN - 462004 and 2. The Director General Jail and
Correctional Services, Department of Jail, Arera Hills, Bhopal (M.P.) PIN-
462001" in place of "1. The State of Madhya Pradesh through its Principal
Secretary, Home Guards, Mantralaya, Vallabh Bhawan, Bhopal (M.P.) PIN -
462004 and 2. The Director General (DG) of Home Guards in Madhya
Pradesh address: Noorbagh Camp, Bhopal Camp Office, Bhopal-462004".
Therefore, an innocuous prayer is made by learned counsel for the petitioner
that aforesaid typographical error in the cause title of W.P. No.17216/2024
be corrected.
The aforesaid prayer is not opposed by learned State counsel.
Heard learned counsel for the parties and perused the record.
This Court while deciding the Writ Petition had disposed of the same
vide order dated 03/07/2024 in terms of the judgment passed by the Hon'ble
Supreme Court in the case of S.R. Ramchandran (supra). Therefore, it is
apparent that there is no error in the order dated 03/07/2024 passed in W.P.
No.17216/2024, however, as fairly submitted by learned counsel for the
petitioner, the respondents No.1 and 2 have wrongly been mentioned in the
cause title.
Considering the arguments advanced by learned counsel for the parties
as well as facts and circumstances of the case, it is directed that the cause
title of order 03/07/2024 passed in W.P. No.17216/2024 be corrected and in
the array of respondents, respondents No.1 and 2 be read as "1. The State of
NEUTRAL CITATION NO. 2026:MPHC-JBP:4006
3 RP-2536-2025
Madhya Pradesh through its Principal Secretary, Home Guards, Mantralaya,
Vallabh Bhawan, Bhopal (M.P.) PIN - 462004 and 2. The Director General
(DG) of Home Guards in Madhya Pradesh address: Noorbagh Camp, Bhopal
Camp Office, Bhopal-462004".
Accordingly, the review petition stands disposed of.
This order be read conjointly with the order dated 03/07/2024 passed
by this Court in W.P. No.17216/2024.
A copy of this order be kept in the record of W.P. No.17216/2024 for
ready reference.
Certified copy as per rules.
(VISHAL MISHRA)
JUDGE
Shbhnkr
