Nanda Kumari Pandey vs Vineet Joshi
2026 Latest Caselaw 317 Mani

Citation : 2026 Latest Caselaw 317 Mani
Judgement Date : 4 February, 2026

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Manipur High Court

Nanda Kumari Pandey vs Vineet Joshi on 4 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                                  Item No. 111


                                   IN THE HIGH COURT OF MANIPUR
                                             AT IMPHAL

                                          Cont.Cas(C) No. 22 of 2024

                           Nanda Kumari Pandey
                                                                          .....Petitioner/s

                                                      - Versus -

                           Vineet Joshi, IAS Chief Secretary (Home), Government of
                           Manipur & 2 Ors.
                                                                       .... Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order

04.02.2026

[1] Present Ms. Hestina, learned counsel for the petitioner, Mr. S. Jasobanta, learned counsel for respondent No. 3, Mrs. I. Bimola, learned counsel for respondent No. 4 and Mr. L. Raju, learned counsel for respondent No. 5.

[2] Mr. L. Raju, learned counsel for respondent No. 5, has pointed out that in the order dated 30.11.2023 passed by this Court in WP(C) No. 38 of 2022, it was recorded in para 8 that if the State respondents ask for any other documents, the petitioner may furnish the same for expediting preparation of the pension paper. Thereafter, the office of respondent No. 5 has intimated the petitioner for bringing declaration from the competent Court that she is the sole surviving legal heir of the deceased employee i.e. Kumar Pandey, Ex-Rfn. 11th MR (1st IRB) for entitlement of family pension. [3] It is submitted that the said document has not been submitted and contempt case has not been made out. [4] The petitioner prays for some time to take instruction in this regard.

                    [5]             List this case on 25.03.2026.

KH.    Digitally signed
       by KH. JOSHUA
JOSHUA MARING                                                                    JUDGE
       Date: 2026.02.05

MARING 17:06:05 +05'30' Kh. Joshua Maring