Raj Narayan Ray vs The State Of Bihar
2026 Latest Caselaw 774 Patna

Patna High Court

Raj Narayan Ray vs The State Of Bihar on 24 March, 2026

Author: Anshuman

Bench: Anshuman

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.7375 of 2025
     ======================================================
     Raj Narayan Ray Son of Ram Janam Ray, retired Panchayat Secretary,
     Resident of Village and P.O.- Tarwan Magarpal, P.S.- Dariyapur, District-
     Saran (Bihar).

                                                               ... ... Petitioner/s
                                        Versus
1.   The State of Bihar through the Additional Chief Secretary, Panchaiyati Raj
     Department, Govt. of Bihar, Patna.
2.   The Additional Chief Secretary, Panchaiyati Raj Department, Govt. of Bihar,
     Patna.
3.   The District Magistrate, Saran (Chapra).
4.   The District Panchaiyat Raj Officer, Saran at Chapara.
5.   The Block Development Officer, Block- Sonpur, District- Saran (Chapra).

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr.Shailendra Kumar, Advocate
     For the Respondent/s   :      Mr. M. N. H. Khan, SC-1
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
                         ORAL JUDGMENT

Date : 24-03-2026 Heard counsel appearing for the petitioner and learned

counsel appearing for the State.

2. The present writ petition has been filed for payment

of due salary and the differential amount arising after grant of

the 1st ACP.

3. Learned counsel for the petitioner submits that the

petitioner has filed several representations for redressal of his

grievance. Lastly, a representation dated 25.03.2025 (as

contained in Annexure P/3) was submitted before respondent

No. 3, namely, the District Magistrate, Saran at Chapra, but no Patna High Court CWJC No.7375 of 2025 dt.24-03-2026

decision has been taken thereon till date.

4. Learned counsel for the State submits that a

direction may be issued for disposal of the petitioner's

representation within a specified period.

5. In the aforesaid background, the petitioner is

directed to file a fresh representation before respondent No.4,

namely, the District Panchaiyat Raj Officer, Saran at Chapra,

along with a copy of this order, within 30 days from today.

Upon receipt of the representation, the respondent No.4, namely,

the District Panchaiyat Raj Officer, Saran at Chapra, is directed

to take a decision on the said representation within 90 days from

the date of its filing, with a reasoned and speaking order.

6. With the aforesaid observation and direction, the

writ petition stands disposed off.

(Dr. Anshuman, J)

Ashwini/-

AFR/NAFR
CAV DATE                NA
Uploading Date          25/03/2026
Transmission Date       NA