Akoijam Chingkheinganbi Devi vs Vineet Joshi & 8 Ors
2026 Latest Caselaw 1512 Mani

Manipur High Court

Akoijam Chingkheinganbi Devi vs Vineet Joshi & 8 Ors on 11 March, 2026

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                                                                    Sl. No.4

                    IN THE HIGH COURT OF MANIPUR
                              AT IMPHAL
                        Cont.Cas(C)No.113 of 2024

          Akoijam Chingkheinganbi Devi
                                                                Petitioner
                                  Vs.

          Vineet Joshi & 8 Ors.
                                                             Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH (ORDER)

(Order of the Court was made by Mr. Ahanthem Bimol, J)

11.03.2026

[1] Mr. L. Anand, learned senior counsel assisted by Mr. B.

Kirankumar, learned counsel appeared on behalf of the petitioner; Mr. M.

Hemchandra, learned senior counsel assisted by Mr. Juno Rahman,

learned counsel appeared on behalf of respondent Nos. 1,2,3,8 & 9; Mr.

S. Suresh, learned counsel appeared on behalf of respondent No.4; Mr.

W. Niranjit, learned Deputy Government Advocate appeared on behalf of

respondent No.6 and Ms. N. Savitri, learned counsel appeared on behalf

of respondent No.7.

[2] This order has to be read in conjunction with and in

continuation of the earlier proceedings of this Court.

[3] When this matter is taken up today, Mr. W. Niranjit, learned

Deputy Government Advocate representing respondent No.6 submitted

that after receiving all the documents relating to payment of pensionary

benefits to the petitioner, the same have been furnished to the office of

the Accountant General , Manipur under covered of a letter dated

09.03.2026.

[4] Mr. S. Suresh, learned counsel appearing for respondent

No.4, i.e., Principal Accountant General (A & E), Manipur, submitted that

all the required documents for payment of pensionary benefits to the

petitioner were received by the office of respondent No.4 on 10.03.2026.

Learned counsel submitted that as per order dated 16.04.2025 passed by

this Court, it has been made clear that the office of the Accountant General

shall complete the process of payment of the pensionary benefits payable

to the petitioner within a period of two weeks from the date of receipt of all

required documents. The learned counsel accordingly submitted that if

two weeks' time is given to the respondent No.4, necessary compliance

report will be submitted before this Court.

[5] Recording the submissions made by the learned counsel

appearing for the parties, let this case be listed again on 24.03.2026 for

submitting compliance report.

                    JUDGE                              CHIEF JUSTICE


John Kom