Miss Irengbam Purnimashi Devi vs State Of Manipur & 3 Ors
2024 Latest Caselaw 311 Mani

Manipur High Court

Miss Irengbam Purnimashi Devi vs State Of Manipur & 3 Ors on 29 July, 2024

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

JOHN TELEN   Digitally signed by JOHN
             TELEN KOM

KOM          Date: 2024.08.20 07:58:13
             +05'30'



                                                                                           Item No.19
                                               IN THE HIGH COURT OF MANIPUR
                                                         AT IMPHAL

                                                      WP(C)No.964 of 2024
             Miss Irengbam Purnimashi Devi
                                                                                      ...Petitioner
                            - Versus-

             State of Manipur & 3 Ors.
                                                                                       ...Respondents
                                                      BEFORE
                                     HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
                                                      ORDER

29.07.2024.

[1] Heard Mrs. A. Noutuneshwari, learned counsel for the petitioner, Mr. Shyam Sharma, learned GA for the State respondents and Mr. S. Suresh, learned counsel on behalf of AG.

[2] Mrs. A. Noutuneshwari, learned counsel for the petitioner relied on the decision of this Court reported in 2020 Legal Eagle(Manipur)54 in the case of Kangnu Vs. Union of India & ors. where similar issue regarding nomination has been settled.

[3] Mr. Suresh, learned counsel for respondent No.4 submits that without any papers from the administrative department, office of Accountant General cannot issue any finalization of Family Pension.

[4] Mr. Shyam Sharma, learned GA prays that he may be given some time to peruse the judgment & order cited by the learned counsel for the petitioner.

             [5]                         Order reserved.

             [6]                         Parties are permitted to submit short written submission with
             case law, if any, within one week.


                                                                                JUDGE

                            John Kom