Manipur High Court
Gurumayum Bimola Devi vs State Of Manipur & Ors on 29 May, 2025
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
IN. 65 to 67
SHOUGRAKPAM Digitally signed by
SHOUGRAKPAM DEVANANDA
DEVANANDA SINGH
Date: 2025.05.29 16:49:14
SINGH +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
MC(WP(C)) No. 408 of 2025
(Ref:- WP(C) No. 5 of 2025)
Gurumayum Bimola Devi ... Applicant
Vs.
State of Manipur & ors. ... Respondents
With
MC(WP(C)) No. 5 of 2025 &
WP(C) No. 5 of 2025
B E F O R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
O R D E R
29-05-2025
Heard Mr. S. Lokhendro, learned counsel appearing for the
petitioner and Mr. Shyam Sharma, learned GA appearing for the
respondents No. 1 to 3 and Mk. Azir, learned counsel appearing for the
respondent No. 4.
The case of the petitioner is that her husband viz., namely
Gurumayum Amitkumar Sharma retired from service w.e.f. 28-02-2021
while serving as Junior Accounts Assistant in the Imphal Treasury of the
Director of Treasuries & Accounts, Government of Manipur. It has been
submitted that a criminal case viz., Special Trial Case No. 1 of 2018 was
pending against the husband of the petitioner during his lifetime and
because of the pendency of the said criminal case, all the pensionary
and other retiral benefits due payable to the husband of the petitioner
was withhold by the authorities. It is also the case of the petitioner that
the aforesaid criminal case was disposed of by the Court of Special
Judge (PC), Thoubal, Manipur, by a judgment dated 12-04-2021 by
discharging all the accused persons in the said case including the
MC(WP(C)) No. 408 of 2025 Contd.../-
husband of the petitioner from the liability of the criminal charges made
against them. Subsequently, the husband of the petitioner expired on
17-08-2024 without receiving the pension and other retiral benefits due
payable to him. Since the criminal case pending against the husband of
the petitioner had already been disposed of by discharging all the
accused from the liability of the case and as there is no Departmental
Enquiry pending against the husband of the petitioner, the petitioner is
entitled to get the pensionary and other retiral benefits including the
family pension due payable to the husband of the petitioner on account
of his expiry. The learned counsel, accordingly, prays for disposing of
this writ petition by directing the respondents to release the pensioinary
and other retiral benefits due payable to her husband and also for
directing the authorities to release the family pension due payable to her
on account of the death of her husband.
Mr. Shyam Sharma, learned GA appearing for the
respondents No. 1 to 3 prays for granting a few days' time to get
instruction from the authorities as to the reason for non-releasing of the
pensionary and other retiral benefits due payable to the husband of the
petitioner.
As prayed for by the learned GA, list these cases again on
02-06-2025.
A copy of this order be furnished to the learned GA through his
WhatsApp/ e-mail during the course of the day for doing the needful.
JUDGE
Devananda
MC(WP(C)) No. 408 of 2025 Contd.../-
