Longjam Ramesh Singh vs Union Of India & Ors
2026 Latest Caselaw 149 Mani

Manipur High Court

Longjam Ramesh Singh vs Union Of India & Ors on 2 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

                                                                     IN. 37 & 38
SHOUGRAKPAM       Digitally signed by
                  SHOUGRAKPAM DEVANANDA
DEVANANDA         SINGH
                  Date: 2026.02.02 18:03:40
SINGH             +05'30'


                            IN THE HIGH COURT OF MANIPUR
                                              AT IMPHAL
      MC(WP(C)) No. 782 of 2025
      Longjam Ramesh Singh                                 ... Applicant
            Vs.
      Union of India & ors.                                ... Respondents
            With
      WP(C) No. 281 of 2025

                             B E F O R E
               HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

                                              O R D E R

02-02-2026

Heard Mr. M. Devananda, learned senior counsel assisted by Ms. N. Jyotsana, learned counsel appearing for the petitioner and Mr. Boboy Potsangbam, learned CGSC appearing for the respondents.

The main dispute raised in this writ petition is about entering or recording the wife of the present petitioner viz., Smt. L. Mema Devi as his nominee in his PPO/ Pension Books. It has been submitted by the learned senior counsel appearing for the petitioner that the petitioner retired from service w.e.f. 31-01-2025 on attaining the age of superannuation and since his retirement, he has not received his pensionary and other retiral benefits till today and as such, he is facing a lot of hardship. The learned senior counsel, accordingly, submitted that a simple direction be issued to the respondents to release all his pensioanry and other retiral benefits due payable to him in terms of the relevant rules and the issue about entering or recording his wife in his PPO/ Pension Books be decided later on.

MC(WP(C)) No. 782 of 2025 & anr. Contd.../-

Mr. Boboy Potsangbam, learned CGSC appearing for the respondents fairly submitted that the authorities are not disputing about the entitlement of the pensionary and other retiral benefits of the petitioner and that the petitioner's pensionary benefits can be released as and when the petitioner submitted necessary documents in this regard. The learned CGSC further submitted that the main issue raised in this writ petition may be decided in due course.

In view of the submission made above, this court is of the considered view that it will be in the interest of justice to issue the following directions as an interim measure:-

(i) The petitioner is directed to co-operate fully with the authorities with regard to payment of his pensionary and other retiral benefits by submitting necessary documents in this regard; and

(ii) The respondents are directed to release all the pensionary and other retiral benefits due payable to the petitioner within a period of three months from the date the petitioner make such claim along with all the necessary documents.

As prayed for, list these cases again on 06-04-2026.

                                                          JUDGE
Devananda




 MC(WP(C)) No. 782 of 2025 & anr.                                    Contd.../-