RAJENDRA AHIRWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) CALLING in question tenability of an order dated 28.3.2014 passed by the learned Writ Court in W.P. No. 4773/2014, this writ appeal has been filed.

(2.) EVEN though there is a delay of 18 days in filing of this appeal, we have heard learned counsel for the parties on the question of condonation of delay.

(3.) THEY are also heard on the question of admission.