AMAR SINGH LODHI Vs. STATE OF M.P.

JUDGEMENT

(1.) The instant petition under Article 226 of the Constitution of India is preferred by the petitioner against order dated 6/10/16 whereby services of the petitioner have been placed under suspension on account of certain alleged irregularities.

(2.) Learned counsel for the rival parties are heard on the question of admission.

(3.) This is second round of litigation after the first one in shape of W.P. No. 7922/16 which was dismissed by order dated 11/11/16 whereafter petitioner preferred W.A. No. 423/16 which also suffered dismissal with liberty to the petitioner to file appeal before the appellate authority vide order dated 16/12/16. Thereafter petitioner availed the said liberty by filing an appeal before the Commissioner Gwalior Division which was dismissed by order dated 24/5/17 vide P/3.