Patna High Court
Most. Chandrakala Devi vs The State Of Bihar on 27 April, 2026
Author: Anshuman
Bench: Anshuman
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8684 of 2025
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Most. Chandrakala Devi W/o Late Ram Jivan Singh, R/o Vill- Vyaschak, P.O.
and P.S. - Goraul, District- Vaishali at Hajipur.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Department of Revenue,
Govt. of Bihar at Patna.
2. The Commissioner, Tirhut Division, Muzaffarpur, Bihar.
3. The District Magistrate, Vaishali at Hajipur.
4. The Circle Officer, Block - Goraul, Dist. - Vaishali at Hajipur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Praveen Ranjan, Advocate
For the Respondent/s : Mr.Standing Counsel (23)
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CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
ORAL JUDGMENT
Date : 27-04-2026
Heard learned counsel appearing for the petitioner and
learned counsel appearing for the State.
2. Learned counsel for the petitioner submits that the
present writ petition has been filed for grant of ACP/MACP. In
this regard, the petitioners have filed a representation dated
16.04.2026, as contained in Annexure P/4 to the writ petition.
5. Learned counsel for the State has raised a preliminary objection and submits that the grievance of the petitioner is well covered under the Bihar Government Servant Patna High Court CWJC No.8684 of 2025 dt.27-04-2026 2/4 Grievance Redressal Rules, 2019 (hereinafter referred to as the 'Rules of 2019').
6. In light of the submissions made by the parties and upon perusal of the said Rule, it transpires to this Court under Rule 2(C) of the Rule of 2019 the word 'complaint' has been defined as follows :-
"(c) 'Complaint' refers to all matters relating to the service and service benefits of serving and retired personnel of State Government as - (1) related to appointment (2) Service confirmation related (3) related to salary payment and increment (4) promotion, A.C.P., M.A.C.P. related (5) priority/preference assessment related (6) related to the approval of leaves other than casual leave (7) related to salary during leave (8) related to approval and payment of allowances (9) Medical reimbursements (10) related to payment of retirement benefits such as pension, gratuity, group insurance, encashment of the unavailed leaves and payment of General Provident Fund.
However, if any of the above related matter is under any Court's consideration then it will not be considered as a complaint under this system.
But further, matters relating to disciplinary & departmental action, and transfer / posting / deputation will not be included as complaints under this. Any case, under the Right to Information Act, 2005 will also not be considered as a complaint under Patna High Court CWJC No.8684 of 2025 dt.27-04-2026 3/4 this system.
and procedure for filing complaint has also been prescribed under Rule 3 of the said Rule of 2019 as under :
3. Procedure for filing a complaint:
Procedure for registering complaints related to service matters and retirement benefits will be as follows -
(a) Any employee of the Bihar State Government, serving or retired, of any group can file any complaint related to their service matters and/or retirement benefits, through online mode. In the event of death of a Government Personnel, complaint can be lodged by his/her dependent, The applicant will have to mention the details of the office / officer, his/her complaint is related to. Other relevant details will also have to be provided in the online application.
(b) In one application, complaint related to only one subject can be filed.
Since no fee is required for registering a complaint, therefore, if a complainant wants relief in more than one subject then he/she has to register a separate application for it. In spite of this, if in the same application relief on more than one subject is being sought for, then in that case, the first issue mentioned in the complaint application will be considered as the complaint and further action will be taken on the same.
7. In this background, the petitioner is granted liberty Patna High Court CWJC No.8684 of 2025 dt.27-04-2026 4/4 to file a complaint under the provisions of the Rules of 2019 within 30 days from today. Upon filing of the said complaint, the authority concerned shall pass orders within the time specified in the said Rules of 2019.
8. It is made clear that if the petitioner seeks to rely upon the Full Bench decision rendered in Kamlanand Thakur vs. State of Bihar & Ors. in CWJC No. 18727 of 2017, the authority concerned shall, at the time of passing the final order, duly consider the said Full Bench judgment.
9. With the aforesaid observation and direction, the present writ petition stands disposed off.
(Dr. Anshuman, J) Ashwini/-
AFR/NAFR CAV DATE NA Uploading Date 28.04.2026 Transmission Date NA