Chingangbam Ushakiran Devi vs Vrs
2026 Latest Caselaw 718 Mani

Citation : 2026 Latest Caselaw 718 Mani
Judgement Date : 16 February, 2026

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Manipur High Court

Chingangbam Ushakiran Devi vs Vrs on 16 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

KABOR
AMBAM Digitally
      by
                signed
                                                                                       Item Nos. 3-4
SAPAN KABORAMBAM
                                        IN THE HIGH COURT OF MANIPUR
      SAPANA CHANU
      Date: 2026.02.17
A     15:45:49 +05'30'

CHANU
                                                  AT IMPHAL

                         WP(C) No. 123 of 2026 With MC(WP(C)) No. 126 of 2026
                         Chingangbam Ushakiran Devi                   ...Petitioner/s
                             Vrs.
                         Union of India & Anr                      ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

16.02.2026

Heard Mr. N. Jotendro, learned senior counsel assisted by Syed Murtaza, learned counsel appearing for the petitioner.

It has been submitted by the learned senior counsel that without giving any notice or without giving any opportunity of being heard, the respondents have deducted the pay of the petitioner and also recovered some amount in the name of excess recovery. The learned senior counsel submitted that this act of the respondents is in violation of the office memorandum dated 06.02.2014 issued by the Ministry of Personnel, PG and Pension, Department of Personnel and Training, Government of India. The learned senior counsel accordingly prays for passing an interim order directing the authorities not to recover any excess amount or to deduct the monthly emoluments of the petitioner.

Mr. Kh. Samarjit, learned DSGI assisted by Mr. Nongdamba, learned counsel appeared for the respondents and seeks 2 days' time to get instruction in this regard and to revert back to this Court.

In view of the submission made by the learned DSGI, let these cases be listed again on 18.02.2026 in the motion column.

JUDGE Sapana Page 1