Md. Zaheruddin vs State Of Manipur & Ors
2026 Latest Caselaw 1737 Mani

Manipur High Court

Md. Zaheruddin vs State Of Manipur & Ors on 17 March, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHOUGRAKPAM Digitally signed by
            SHOUGRAKPAM
                                                                               IN. 39
DEVANANDA   DEVANANDA SINGH
            Date: 2026.03.17 17:15:17
SINGH       +05'30'

                             IN THE HIGH COURT OF MANIPUR
                                         AT IMPHAL
          WP(C) No. 139 of 2024
          Md. Zaheruddin                                      ... Petitioner
                 Vs.
          State of Manipur & ors.                             ... Respondents

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

                                        O R D E R

17-03-2026

Mr. M. Ibotombi, learned counsel appeared for the petitioner; Mr. Shyam Sharma, learned GA appeared on behalf of the respondents No. 1 to 3 and Mr. S. Suresh, learned counsel appeared on behalf of the respondent No. 4.

The case of the petitioner is that he retired from service on attaining the age of superannuation w.e.f. 01-02-2020 while he was serving as a Head Constable in the Office of the Superintendent of Police, Tamenglong District. After his retirement, the authorities have not released the retiral and pensionary benefits due payable to the petitioner upon his retirement without any reason and the family dependants are suffering due to non-release of his due retiral and pensionary benefits.

The present writ petition has been filed with the prayer for directing the authorities to release the retiral and pensionary benefits due payable to the petitioner upon his retirement from service on attaining the age of superannuation.

WP(C) No. 139 of 2024 Contd.../-

Mr. Shyam Sharma, learned GA appearing for the respondents No. 1 to 3 submitted that during the pendency of this writ petition, he has received a copy of a letter bearing No. 33/3/2019- PC (SP/TML) dated 15-07-2025 addressed to the Accountant General (A & E), Manipur, furnishing all the required documents pertaining to payment of the petitioner's retiral and pensionary benefits (altogether 16 in number). It has been submitted by the learned GA that it is for the respondent No. 4 to take up necessary action for payment of retiral and pensionary benefits of the petitioner.

Mr. S. Suresh, learned counsel appearing for the respondent No. 4 submitted that he may be given a few days' time to get instruction from the respondent No. 4 as to whether the aforesaid letter from the Under Secretary (Pension Cell), Government of Manipur, enclosing therein all the required documents pertaining to the payment of the petitioner's retiral and pensionary benefits has been received by the Office of the Accountant General or not.

As prayed for by the learned counsel appearing for the respondent No. 4, list this case again on 20-03-2026 on which date, the respondent No. 4 should place before this court the required information through the learned counsel.

A copy of this order be furnished to all the counsel appearing for the parties through their WhatsApp/e-mail during the course of the day for doing the needful.

                                                       JUDGE
Devananda


 WP(C) No. 139 of 2024                                          Contd.../-