Chandrika Ram vs The State Of Bihar
2025 Latest Caselaw 538 Patna

Patna High Court

Chandrika Ram vs The State Of Bihar on 10 July, 2025

Author: Anshuman

Bench: Anshuman

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10533 of 2025
     ======================================================
     Chandrika Ram S/o Late Ram Charitra Ram R/o Mohalla-Raghunath Tola,
     P.S.- Gardanibagh, District-Patna,800002.

                                                                 ... ... Petitioner/s
                                       Versus

1.   The State of Bihar through the Director General of Police, Sardar Patel
     Bhawan, Nehru Path, Patna, Bihar.
2.   The Director General of Police, Sardar Patel Bhawan, Nehru path, Patna,
     Bihar.
3.   The Inspector General of Police, Gaya.
4.   The Deputy Inspector General of Police (Personnel) Patna, Bihar.
5.   The Superintendent of Police, Jehanabad.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :     Ms. Shivani Mishra, Advocate
     For the Respondent/s   :     Ms. Binita Singh, SC-28
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN

                                ORAL JUDGMENT

      Date : 10-07-2025
               Heard learned counsel for the petitioner and learned

      counsel for the State.

                  2. The petitioner has filed the present writ petition for

      quashing Letter No. P-1/04/09-16-2025/159, Patna, dated

      17.04.2025

, issued under the signature of the Deputy Inspector

General of Police (Personnel), Patna, Bihar, whereby the benefit

of 2nd MACP has been erroneously granted to the petitioner

w.e.f. 25.02.2016 instead of 25.02.2011.

3. Learned counsel for the State raises a preliminary Patna High Court CWJC No.10533 of 2025 dt.10-07-2025

objection and submits that the State Government has already

framed the Bihar Government Servant Grievances Redressal

Rules, 2019, and the grievance of the petitioner squarely falls

within the definition of "complaint" under the said Rules.

4. Accordingly, the present writ petition stands

disposed of with liberty to the petitioner to raise his grievance

before the competent authority under the aforesaid Rules. The

authority concerned is directed to consider and dispose of the

grievance of the petitioner strictly in accordance with the

provisions of the Bihar Government Servant Grievances

Redressal Rules, 2019, expeditiously and preferably within a

period of three months from the date of filing of such complaint.

(Dr. Anshuman, J) Ashwini/-

AFR/NAFR
CAV DATE                NA
Uploading Date          11/07/2025
Transmission Date       NA