Ranjit Kumar vs The State Of Bihar
2026 Latest Caselaw 95 Patna

Patna High Court

Ranjit Kumar vs The State Of Bihar on 19 January, 2026

Author: Harish Kumar

Bench: Harish Kumar

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.17031 of 2025
     ======================================================
     Ranjit Kumar Son Late Ashok Kumar, Resident of C/o Thakur Prasad at
     Mohalla Purani Kankarbagh, Gate No.- 16, Near College of Commerce,
     Patna, P.S.- Patrakar Nager, District- Patna 20, at presently posted as Clerk, in
     Nalanda Mahila College, Bihar Sharif, Nalanda.

                                                                   ... ... Petitioner/s
                                          Versus
1.   The State of Bihar Bihar.
2.   The Principal Secretary, Department of Education, Government of Bihar,
     Patna.
3.   The Vice Chancellor, Patliputra University, Patna.
4.   The Registrar, Patliputra University, Patna.
5.   The Finance Officer, Patliputra University, Patna.
6.   The Vice Chancellor, Magadh University, Bodh Gaya.
7.   The Registrar, Magadh University, Bodh Gaya.
8.   The Finance Officer, Magadh University, Bodh Gaya.
9.   The Principal, Nalanda Mahila College, Bihar Sharif, Nalanda.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :        Mr.Anil Kumar No.1, Adv.
     For the Respondent/s   :        Mr.Standing Counsel (12)
     For the PPU            :        Mr. Rana Vikram Singh, Adv.
                                     Ms. Risika, Adv.
     For the MU             :        Mr. Sriram Krishna, Adv.
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
                         ORAL JUDGMENT
     Date : 19-01-2026
              Heard the parties.

                  2. The grievance of the petitioner is in a limited bound,

      whereby the petitioner is said to have been deprived from

      arrears of difference of salary consequent upon grant of

      ACP/MACP which comes to Rs.1,99,096/- as per the

      calculation.

                  3. Learned Advocate for the petitioner submitted that
 Patna High Court CWJC No.17031 of 2025 dt.19-01-2026
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         the father of the petitioner died in harness on 18.05.2011 leaving

         behind his four sons including the petitioner. The mother of the

         petitioner also predeceased the erstwhile employee on

         15.04.2011

. When the petitioner has not been extended the

rightful entitlement of his father, he moved before this Court in

CWJC No. 2028 of 2018 for payment of due amount and all the

death cum-terminal benefits, besides arrears of salary and

difference thereof. The writ petition came to be disposed of vide

order dated 11.10.2018. The petitioner filed CWJC No. 7585 of

2020 seeking extension of benefit under ACP/MACP scheme.

The petitioner has also been compelled to file MJC No. 203 of

2022 for non compliance of the order of this Court. However,

despite pursuing unwanted forced litigation by the petitioner, till

date he has been deprived from arrears of salary even on

account of extending benefit of ACP/MACP to the tune of

Rs.1,99,096/-. For redressal of such grievance, the petitioner

also filed a representation before the Registrar of the Magadh

University, Bodh Gaya on 07.11.2025, copy of which is placed

on record as Annexure-P/10 to the supplementary affidavit.

4. Mr. Sriram Krishna, learned Advocate for the

Magadh University submitted at the Bar that the petitioner has

already approached before the Registrar of the University, who Patna High Court CWJC No.17031 of 2025 dt.19-01-2026

is the competent authority to look into the matter and pass

appropriate order, in accordance with law.

5. Having considered the submissions advanced by the

learned Advocates for the respective parties and taking note of

the limited grievance of the petitioner, this Court deems it apt

and proper to dispose of the writ petition with a direction to the

Registrar of the Magadh University, Bodh Gaya to consider the

representation of the petitioner as contained in Annexure-P/10

dated 07.11.2025 and bring to its logical conclusion by passing

appropriate order, preferably within a period of eight weeks

from the date of receipt/production of a copy of this order.

Suffice it to observe that if the claim of the petitioner finds

favour, necessary monetary benefit must be accorded to him

within the period stipulated.

6. The writ petition stands disposed.

(Harish Kumar, J) Anjani/-

AFR/NAFR
CAV DATE
Uploading Date           20 .01.2026
Transmission Date