Dilip Rajak vs The State Of Bihar
2021 Latest Caselaw 6195 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.19404 of 2021
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Dilip Rajak S/o Yugal Rajak R/o Behind Civil Court Nawada, Ram Nagar East, Near Idea Tower, Nawada, At present posted as Circle Inspector Cum Revenue Karmchari, Anchal- ROH, District- Nawada.

... ... Petitioner/s Versus

1. The State of Bihar through the Director Revenue Administration, Department of Revenue, Patna, Bihar.

2. The Principal Secretary, Department of Revenue And Land Reform, Government of Bihar, Patna.

3. The Additional Collector Revenue Division, Nawada.

4. The Deputy Collector Land Reform Rajauli, Nawada.

5. The Circle Officer, Anchal ROH, Nawada.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Sanjay Kumar Sharma For the Respondent/s : Mr.Md. Khurshid Alam ( Aag12 ) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 16-12-2021

Heard the learned counsels for the parties.

2. In the instant petition, petitioner has prayed for

following reliefs:

"1. That the instant application for issuance of writ/writs, order/orders, direction/directions in the nature of Mandamus commanding the respondents authority for making immediate payment of the his dues salary of the month of December, 2018, and January 2019 to February 2019 along with three ACP benefit with admissible interest and for that there is order from the office of District Service Grievance Redressal Officer, District- Nawada on 15.09.2021 to make sure for payment of dues salary along with dues arrear ACP amount as soon as the fund Patna High Court CWJC No.19404 of 2021 dt.16-12-2021

available but in spite of the fund was made available vide Memo No. 1479/Ra dated - 10.09.2021, the respondents authority have withheld the petitioner dues salary and arrear of his ACP illegally, arbitrary having the mala-fide intention toward the petitioner and the respondents have no regard to the order passed by the Service Grievance Redressal Officer, Nawada."

3. Perusal of grievance read with the representation

it is not addressed to the competent authority. Therefore,

petitioner has not made out a case. Accordingly, the instant

petition stands dismissed reserving liberty to the petitioner to

make necessary representation to a competent authority within a

period of eight weeks from the date of receipt of this order. On

receipt of petitioner's representation, the competent authority is

hereby directed to redress the grievance of the petitioner within

a period of three months from the date of receipt of

representation.

(P. B. Bajanthri, J) rakhi/-

AFR/NAFR
CAV DATE
Uploading Date          22.12.2021
Transmission Date