Prawin Kumar vs The State Of Bihar
2026 Latest Caselaw 282 Patna

Patna High Court

Prawin Kumar vs The State Of Bihar on 3 February, 2026

Author: Anshuman

Bench: Anshuman

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.1218 of 2026
     ======================================================
     Prawin Kumar Son of Gajadhar Prasad Yadav, Resident of village-
     Maraniyatri, P.S.- Kowakol, District- Nawada.

                                                               ... ... Petitioner/s
                                       Versus
1.   The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2.   Director General of Police, Bihar, Patna.
3.   D.I.G. of Police, Bihar Special Armed Police, Northern Zone, Muzaffarpur.
4.   Commandant, BSAP, 7, Katihar.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr.Ram Hriday Prasad, Advocate
     For the Respondent/s   :      Mr.Additional Advocate General (7)
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
     ORAL JUDGMENT

Date : 03-02-2026 Heard learned counsel for the petitioner and learned

counsel for the State.

2. The petitioner has filed the present writ petition

challenging the order dated 20.07.2025 (Annexure P/13) passed

by respondent no. 4, namely, the Commandant, BSAP-7,

Katihar.

3. Learned counsel for the petitioner fairly submits

that against the said order of dismissal from service, the

petitioner has preferred an appeal before the Appellate

Authority, i.e., respondent no. 3, namely, the Deputy Inspector

General of Police, Bihar Special Armed Police, Northern Zone,

Muzaffarpur, but no order has been passed thereon till date.

Patna High Court CWJC No.1218 of 2026 dt.03-02-2026

4. Learned counsel for the State submits that the

present writ petition is not maintainable on the ground that the

petitioner has already availed the alternative remedy before the

Appellate Authority; however, he fairly accepts that, to the best

of his knowledge, no order has yet been passed on the

petitioner's appeal.

5. In view of the above, the present writ petition is

disposed of with a direction to the Appellate Authority, i.e.,

respondent no. 3, namely, the Deputy Inspector General of

Police, Bihar Special Armed Police, Northern Zone,

Muzaffarpur, to pass a reasoned order on the petitioner's appeal

within a period of 90 days from the date of receipt/production of

a copy of this order.

6. With the aforesaid observation and direction, the

present writ petition stands disposed of.

(Dr. Anshuman, J)

Ashwini/-

AFR/NAFR
CAV DATE                NA
Uploading Date          04/2/2026
Transmission Date       NA