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Chingangbam Pateshori Devi vs State Of Manipur & 2 Ors
2023 Latest Caselaw 254 Mani

Citation : 2023 Latest Caselaw 254 Mani
Judgement Date : 5 October, 2023

Manipur High Court
Chingangbam Pateshori Devi vs State Of Manipur & 2 Ors on 5 October, 2023
                                                            Item No. 14

              IN THE HIGH COURT OF MANIPUR
                        AT IMPHAL

                      WP(C) No. 951 of 2022

       Chingangbam Pateshori Devi
                                                   .....Petitioner/s

                               - Versus -

       State of Manipur & 2 Ors.
                                                   .... Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order

05.10.2023

[1] Heard Mr. Kh. Tarunkumar, learned senior counsel

assisted by Ms. Nirmala, learned counsel for the petitioner, Ms. Ch.

Sundari, learned G.A. for the State respondent and Mr. S. Suresh,

learned counsel for respondent No. 3.

[2] Mr. Kh. Tarunkumar, learned senior counsel, submits that

the present case is squarely covered by a judgment and order dated

10.08.2016 passed by this Court in WP(C) No. 369 of 2015 where it

was held that confirmation of the work-charged service is not required

for calculating pensionary benefit. It is also submitted that the said

judgment and order is upheld by a Division Bench of this Court vide

order dated 03.05.2023 in WA No. 48 of 2018. On 21.09.2023, Ms. Ch.

Sundari, learned G.A., seeks some time whether SLP has been

preferred against the Division Bench order or not. Learned G.A. submits that she has no further instruction regarding the matter of filing

SLP. Learned G.A. has pointed out that in the Single Bench as well as

Division Bench order, the O.M. dated 22.01.2021 regarding

confirmation of work-charged employee has not been considered.

Hence, the earlier judgment and order can be precedent in the subject

matter.

[3] Mr. S. Suresh, learned counsel for respondent No. 3,

submits that respondent No. 3 has not received any relevant document

from the administrative department for calculating family pension of the

petitioner.

[4] Hearing concluded. Order reserved.





                                                                       JUDGE
          joshua


                      KH.       Digitally signed by
                                KH. JOSHUA
                      JOSHUA    MARING
                                Date: 2023.10.07
                      MARING    10:17:06 +05'30'
 

 
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