Madhya Pradesh High Court
Dr. Ratna De Roy vs The State Of Madhya Pradesh on 3 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 3 rd OF MAY, 2024
WRIT PETITION No. 11012 of 2024
BETWEEN:-
DR. RATNA DE ROY W/O SHRI AMAL ROY, AGED
ABOUT 70 YEARS, R/O FLAT NO.101, GOLDEN SILICON
CITY MALAKHEDI ROAD DISTRICT NARMDAPURAM
(MADHYA PRADESH)
.....PETITIONER
(BY SHRI NEERAJ DUBEY - ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH ITS
PRINCIPAL SECRETARY HIGHER EDUCATION
DEPARTMENT VALLABH BHAWAN BHOPAL
(MADHYA PRADESH)
2. THE PRINCIPAL SECRETARY HIGHER
EDUCATION DEPARTMENT VALLABH BHAWAN,
BHOPAL (MADHYA PRADESH)
3. THE COMMISSIONER HIGHER EDUCATION
D EPARTM EN T SATPURA BHAWAN, BHOPAL
(MADHYA PRADESH)
4. THE DIVISIONAL PENSION OFFICER DIVISION
BHOPAL DISTRICT BHOPAL (MADHYA PRADESH)
5. THE DISTRICT PENSION OFFICER
NARM ADAPURAM DISTRICT NARMADAPURAM
(MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE)
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 13-05-2024
17:31:42
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 & 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.
T he 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
SKM
Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 13-05-2024
17:31:42