Service-benefit arrears must be pursued through Bihar’s grievance mechanism, with payment verified and a decision issued within 90 days.

The petitioner challenged Memo No. 2364 dated 16 August 2018, which addressed his salary claims for various periods.

He pressed his claim that arrears remained unpaid following Memo No. 169(E) dated 8 January 2018, which granted him assured career progression benefits and provided for consequential pay fixation and payment of arrears by the Executive Engineer, Rural Works Department, Works Division, Gaya.

The State submitted that payment had been made.

The petitioner did not pursue his other claims.

The Court considered the relevant part of the 2018 memo and directed the petitioner to use the grievance-redressal procedure under the Bihar Government Servant Grievance Redressal Rules, 2019.