STATE OF M P & OTHERS Vs. SHIVDAYAL

JUDGEMENT

(1.) This petition is directed against the order passed by the Board of Revenue dated 25.3.2003 whereby the Board has interfered in the punishment order and remanded the matter back to impose a particular punishment.

(2.) Shri Praveen Newaskar, learned Dy. G.A. for the petitioners/State, by taking this Court to the record and the impugned order submits that the findings given by the Board of Revenue is palpably perverse and runs contrary to record.

(3.) Per contra, Shri Lahoti supported the order and submits that adequate opportunity of defence was not provided to the respondent in the enquiry. The enquiry officer's report was not made available to the respondent. The notice for 31.3.2001 was not given to him by the enquiry officer.