SARSWATI DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and counsel for the State.

(2.) Without going to the merit of the case, it can be disposed of on the short point on the issue that the order in appeal has been passed by the Deputy Director, Department of Social Welfare, Magadh Division, Gaya in Appeal No. 130 of 2012.

(3.) The present matter relates to the Anganbari Sevika and, at the relevant time, the Commissioner was empowered under the scheme to hear and decide the appeal. The petitioner, being aggrieved by the letter no. 214 dated 28.5.2012, filed appeal before the Commissioner, Magadh Division, Gaya in Appeal No. 130 of 2012 who, instead of hearing and deciding the same, transmitted it to the Deputy Director, Department of Social Welfare, Magadh Division, Gaya to hear and decide the appeal.