RAM LAKHAN RAWAT Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER is aggrieved by the order dated 14.1.1997 passed by the Collector. Morena in revision (Annexure P/6) The revisional Court has set aside the order passed by the Sub -Divisional -officer in appeal and quashed the appointment of the petitioner as Panchayat Karmi.

(2.) LEARNED counsel for the petitioner submitted that the order Annexure P/6 passed by the Collector is without jurisdiction. Under Section 91 of the Madhya Pradesh Panchayat Raj Adhiniyam. 1993 (hereinafter, referred to as the Adhiniyam') remedy of either appeal or revision is available. He submitted that the order of the revisional Court is without jurisdiction.

(3.) COUNSEL for the respondents submitted that in the light of the decision of Division Bench of this Court in the case of Ham Karan Singh Tomar v. Janpod Panchayat, Porsa and others (M.C.C. No. 72/1999 decided on 4.5.1999 at Gwalior) after appeal. revision is maintainable