MANISHA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The writ petition is filed for the following reliefs:

(2.) At this juncture, the Learned counsel for the respondents contended that Sec. 32(vi) of the Bihar Targeted Public Distribution System (Control) Order, 2016 provides for the provision of revision.

(3.) Admittedly, the present case is filed against the order of District Selection Committee, Biraul Sub-Division, District-Darbhanga in dtd. 25/6/2018.