840. Submission of memorials, representation, etc., to higher Authority.
- A Government servant should, in the first instance, address his immediate superior for redress of grievances. If the immediate superior unduly delays passing orders on the petition, the Government servant may address a petition to the next higher authority, but this petition should be submitted through the proper channel, i.e., through the immediate superior officer. In such a case, the Government servant may submit an advance copy of his petition to the higher authority, but the higher authority will take no action on the advance copy (except if he deems fit) to call for the papers from the lower authority. A decision will be taken by the higher authority only after receiving the papers through the proper channel.(Government (Apptt.) no. II/R1-2017/57-A-A-3213, dated the 21st March, 1957.)
