KOK SINGH Vs. STATE OF MP AND OTHERS

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution challenges the order dated 30.9.2010 (Annexure P-1) passed by Additional Commissioner, Gwalior Division, by which the order dated 31.8.1998 was affirmed by the said authority.

(2.) A preliminary objection is raised by Shri Ankur Maheshwari on the strength of Division Bench judgment Fulla v. Narendra Singh and others,,2012 RN 256. It is contended that a revision is maintainable against the order, Annexure P-1.

(3.) I have heard learned counsel for the parties on this aspect.