Nathuram Dubey vs The State Of Madhya Pradesh on 28 February, 2024

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Madhya Pradesh High Court

Nathuram Dubey vs The State Of Madhya Pradesh on 28 February, 2024

Bench: Vivek Agarwal

                                                            1
                            IN    THE       HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                             ON THE 28 th OF FEBRUARY, 2024
                                             WRIT PETITION No. 12020 of 2016

                           BETWEEN:-
                           NATHURAM DUBEY S/O SHRI VIDHYADHAR DUBEY,
                           AGED ABOUT 61 YEARS, OCCUPATION: SUB AUDITOR
                           SHRI UPHAR, WARD NO. 12, PATEL NAGAR, GHAROULA
                           MOHALLA SHAHDOL (MADHYA PRADESH)

                                                                                       .....PETITIONER
                           (BY SHRI VIJAY KUMAR SHUKLA - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 PRINCIPAL SECRETARY LOCAL FUND AUDIT
                                 DEPARTMENT SATPURA BHAWAN BHOPAL
                                 (MADHYA PRADESH)

                           2.    THE DIRECTOR, DIRECTORATE OF LOCAL FUND
                                 AUDIT DEPARTMENT, SATPURA BHAWAN,
                                 BHOPAL (MADHYA PRADESH)

                           3.    DEPUTY DIRECTOR, LOCAL FUND AUDIT
                                 DEPARTMENT REWA (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                           (BY SHRI T.K. KHADKA - PANEL LAWYER)

                                 This petition coming on for admission this day, th e court passed the
                           following:
                                                             ORDER

Heard on I.A. No. 18130/2023, an application for amendment under Order 6 Rule 17 C.P.C.

Shri T.K. Khadka does not oppose the application. Accordingly, the same is allowed.

Signature Not Verified Signed by: VAIBHAV YEOLEKAR Signing time: 29-02-2024 11:09:18 2

Let necessary corrections be carried out. Petitioner is seeking parity with the order dated 5/04/2023 passed by this court in W.P. No. 7691/2017 Arjun Prasad Dwivedi Vs. State of M.P. and others. It is submitted that the said order shall apply to the facts of the present case also.

This proposition is not disputed by Shri T. K. Khadka, learned Panel Lawyer.

Accordingly, this petition is disposed of in the same terms and it is directed that order passed by this court in Arjun Prasad Dwivedi (supra), shall apply mutatis mutandis to the facts and circumstances of the present case also.

In above terms, the petition is disposed of.

(VIVEK AGARWAL) JUDGE vy Signature Not Verified Signed by: VAIBHAV YEOLEKAR Signing time: 29-02-2024 11:09:18

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