SARSWATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the impugned order is in violation of the Sec. 27(ii) of the Bihar Targeted Public Distribution System (Control) Order, 2016 (hereinafter referred to as -the order, 2016), as the copy of the enquiry report was not made available to the petitioner and therefore sufficient opportunity has not been provided.

(2.) This Court has considered the submission of the petitioner. Keeping in view the provisions of Rule 32 of the Order, 2016, an appeal lies against the order passed under Rule 27 of the Rules, 2016. Further, in terms of Rule 32(vi) of Order, 2016, revision also lies against the order passed by the appellate authority to the Divisional Commissioner. Thereafter, in terms of Rule 32(vii) of the Order, 2016 a further appeal would also lie to the Principal Secretary.

(3.) Keeping in view the remedy of appeal available against the impugned order to the petitioner, this Court is of a firm view that the present writ petition would not be maintainable at this stage. All the grounds raised in the present writ petition would be taken in appeal before the appropriate authority.