Patna High Court
Sri Lakshmi Narayan Prasad vs The State Of Bihar on 5 August, 2025
Author: Anshuman
Bench: Anshuman
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11850 of 2025
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Sri Lakshmi Narayan Prasad Son of Late Ramchandra Prasad, Resident of
School Road, Ramjichak, Post Office- Bataganj, Police Station- Digha,
District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Secretary, Department of
Road Construction, Bihar, Patna.
2. The Principal Secretary, Department of Road Construction, Government of
Bihar, Patna.
3. The Additional Chief Secretary, Department of Road Construction,
Government of Bihar, Patna.
4. The Joint Secretary, Department of Road Construction, Government of
Bihar, Patna.
5. The Deputy Secretary, Department of Road Construction, Government of
Bihar, Patna.
6. The Principal Secretary, Finance Department, Government of Bihar, Old
Secretariat Building, Patna.
7. The Incharge Authority, Finance Department, Government of Bihar, Old
Secretariat Building, Patna.
8. The Accountant General, Bihar, Patna.
9. The Principal Secretary, Department of Rural Works Department,
Government of Bihar, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Mahendra Prasad Bhartee, Advocate
For the Respondent/s : Mr. Government Advocate (7)
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CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
ORAL JUDGMENT
Date : 05-08-2025
Heard learned counsel for the petitioner and learned
counsel for the State.
2. Learned counsel for the petitioner submits that the
petitioner has filed the present writ petition seeking grant of
annual increment.
Patna High Court CWJC No.11850 of 2025 dt.05-08-2025
2/3
3. It is further submitted that for redressal of his
grievance, the petitioner had filed a representation dated
17.09.2024
before the Principal Secretary, Department of Rural
Works, Government of Bihar, Patna, as contained in Annexure
P-7. However, no action has been taken on the said
representation till date. Learned counsel also submits that the
petitioner is entitled to the said relief in light of the judgment
dated 11.04.2023 passed by the Hon'ble Supreme Court in Civil
Appeal No. 2471 of 2023 arising out of SLP (C) No. 6185 of
2020 (The Director (Admn. and HR), KPTCL and Ors. vs. C. P.
Mundinamani and Ors.).
4. Learned counsel for the State has raised a
preliminary objection by submitting that in such matters, the
State Government has framed the Bihar Government Servants
Grievance Redressal Rules, 2016 (hereinafter referred to as the
"Rules, 2016"), which provides a statutory mechanism for
redressal of such grievances.
5. In the aforesaid background, this Court directs the
petitioner to file a complaint before the competent authority
under the Rules, 2016, within 30 days from today. Upon receipt
of such complaint, the concerned authority shall consider and
dispose of the same in accordance with law, within the time
Patna High Court CWJC No.11850 of 2025 dt.05-08-2025
prescribed under the said Rules.
6. With the aforesaid observation and direction, the
writ petition stands disposed of.
(Dr. Anshuman, J)
Ashwini/-
AFR/NAFR
CAV DATE NA
Uploading Date 05/08/2025
Transmission Date NA
