Jeevan Limbu vs Vrs
2026 Latest Caselaw 2335 Mani

Citation : 2026 Latest Caselaw 2335 Mani
Judgement Date : 1 April, 2026

[Cites 0, Cited by 0]

Manipur High Court

Jeevan Limbu vs Vrs on 1 April, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

          Digitally
Lucy signed  by Lucy
      Gurumayum
                                                                  Item Nos. 18
Gurum Date:
      2026.04.01       IN THE HIGH COURT OF MANIPUR
ayum 17:21:34
      +05'30'
                                 AT IMPHAL

          WP(C) No. 467 of 2024
          Jeevan Limbu                                           ...Petitioner/s
              Vrs.
          State of Manipur & 3 Ors                            ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

01.04.2026

[1] Heard Mr. S. Lokhendro, learned counsel appearing

for the petitioner; Mr. Shyam Sharma, learned GA appearing for

the respondent nos. 1, 2 & 4; and Mr. S. Jasobanta, learned

counsel appearing for the respondent no. 3.

[2] The present writ petition has been filed with a prayer

for directing the respondents to sanction the gratuity amount due

payable to the petitioner upon his retirement from service on

attaining the age of superannuation w.e.f 01.01.2015. It is the case

of the petitioner that in contemplation of a departmental enquiry

against him, the petitioner was placed under suspension by issuing

an order dated 04.12.2013 by the Secretariat Revenue Department

and that subsequently while the petitioner was under suspension,

he retired from service on attaining the age of superannuation.

[3] It has been submitted on behalf of the petitioner that

after the petitioner retired from service, the authorities have Page 1 released all the pensionary benefit due payable to the petitioner

and the petitioner is enjoying his pensionary benefit. However, the

authorities have failed to release the amount of gratuity due

payable to the petitioner till date. Hence the present writ petition.

[4] Mr. Shyam Sharma, learned GA appearing for the

respondent nos. 1, 2 & 4 by drawing attention of this court to the

affidavit-in-opposition file on behalf of the respondent no.2, more

particularly at para 3 of the said affidavit-in-opposition submitted

that the authorities have initiated necessary procedure for granting

gratuity to the petitioner.

Para 3 of the said affidavit-in-opposition of respondent

no. 2 are reproduced here under:-

"3. That, the answering deponent beg to submit subsequent development that the Land Resources Department has reviewed the Case matter and has reached the following conclusion that since there is no Disciplinary Proceeding initiated so far by this Department and non-Registration of FIR against Jeevan Limbu as per the records furnished by the office of the Deputy Commissioner, Kangpokpi, Gratuity amount due to the petitioner Jeevan Limbu may be paid considering the fact that other pension benefits have already been released.

Further, the respondent No. 4/the Deputy Commissioner, Kangpokpi was directed to initiate the necessary procedure for granting gratuity to the petitioner vide letter dated 11.02.2026 issued by the Government of Manipur."

Page 2 [5] Mr. S. Jasobanta, learned counsel appearing for the

Accountant General submitted that as no intimation or document

has been forwarded from the Administrative Department, the

respondent no. 3 is not in a position to release the gratuity due

payable to the petitioner and that as and when an intimation or

necessary document is furnished from the Administrative

Department, the gratuity due payable to the petitioner will be

released as soon as possible.

[6] In view of the undisputed position recorded

hereinabove, this Court is of the considered view that the present

writ petition can be disposed of by issuing the following directions:-

The respondents are hereby directed to