Union Of India; & Ors vs Thingujam Prameshwor Singh @ T.P. ...
2024 Latest Caselaw 36 Mani

Manipur High Court

Union Of India; & Ors vs Thingujam Prameshwor Singh @ T.P. ... on 5 February, 2024

             Digitally signed
KABORAMBA by KABORAMBAM
M SANDEEP SANDEEP SINGH
          Date: 2024.02.06
SINGH     16:32:45 +05'30'                                                                     Item No. 3-5
                                             IN THE HIGH COURT OF MANIPUR
                                                       AT IMPHAL
                                                   W.P. (C) No. 801 of 2023
                                Union of India; & Ors.
                                                                                            Petitioners
                                                       Vs.
                                Thingujam Prameshwor Singh @ T.P. Singh; & Anr.
                                                                                          Respondents
                                                               With
                                                   MC [W.P. (C)] No. 370 of 2023
                                                               With
                                                   MC [W.P. (C)] No. 479 of 2023

                                                BEFORE
                          HON'BLE THE CHIEF JUSTICE MR. SIDDHARTH MRIDUL
                          HON'BLE MRS. JUSTICE GOLMEI GAIPHULSHILLU KABUI

        05.02.2024
        Siddharth Mridul, C.J.:

Mr. Kh. Samarjit, learned DSGI, appears on behalf of petitioners. Issue notice to the respondents.

Mr. Kankan Das, learned counsel, appears on behalf of respondent No. 1 and prays for time to file a reply, after providing advance copy thereof to the learned DSGI.

Mr. Kh. Samarjit, learned DSGI, states that they will release the pensionary benefits that Mr. Thingujam Prameshwor Singh @ T.P. Singh is entitled to, after deducting Rs. 17,37,778/- subject to necessary clearance from the Vigilance Department.

In view of the foregoing, the operation of the impugned judgment and order dated 16.08.2023 passed by the Central Administrative Tribunal, Guwahati Bench in O.A. No. 29 of 2022, is stayed till the next date of hearing.

List on 06.03.2024.

                                          JUDGE                              CHIEF JUSTICE
        Sandeep