Akoijam Chingkheinganbi Devi vs Vineet Joshi & 8 Ors
2026 Latest Caselaw 1986 Mani

Manipur High Court

Akoijam Chingkheinganbi Devi vs Vineet Joshi & 8 Ors on 24 March, 2026

Author: A. Bimol Singh

Bench: A. Bimol Singh

              Digitally signed by
KHOIROM KHOIROM
BIPINCHAN BIPINCHANDRA
          SINGH                                                                              Item No. 8
DRA SINGH Date: 2026.03.25
          02:05:00 +05'30'                  IN THE HIGH COURT OF MANIPUR
                                                      AT IMPHAL


                                              CONT. CAS(C) No. 113 of 2024

                          Akoijam Chingkheinganbi Devi
                                                                                         ... Petitioner
                                                          - Versus -

                          Vineet Joshi & 8 Ors.
                                                                                      ... Respondents




                                                     B E F O R E
                                       HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                                         HON'BLE MR. JUSTICE A. BIMOL SINGH


                                                       O R D E R

[M. Sundar, CJ]

24.03.2026

Mr. B. Kirankumar, learned counsel on record for petitioner,

Mr. S. Suresh, learned counsel for 'respondent No. 4' ('R-4' for the sake of

convenience) [Shri Athiko Chalai, (IAS), Principal Accountant General

(A&E), Manipur, Babupara, P.O. & P.S. Imphal, District Imphal West,

Manipur - 795001], Mr. W. Niranjit, learned Deputy Government Advocate

for 'respondent No. 6' ('R-6' for the sake of convenience) and Ms. Savitri,

learned counsel for 'respondent No. 7' ('R-7' for the sake of convenience)

are before this Court.

In the hearing today Mr. S. Suresh, learned counsel for R-4

adverting to earlier proceedings, submitted that intimation slips qua

'Pension Payment Order' ('PPO' for the sake of convenience) and 'Gratuity

Page 1|3 Payment Order' ('GPO' for the sake of convenience) have since been issued

by R-4 to the District Treasury Officer, Imphal West. Learned counsel has

placed before us copies of these intimation slips qua PPO, GPO and scanned

reproduction of the same are as follows:

Page 2|3 This Court is informed that afore-referred intimation slips qua

PPO and GPO were issued yesterday namely 23.03.2026 and actual

payment to the payee will take about a fortnight as certain formalities such

as, payee going over to the Treasury Office and photograph/video grab

being taken have to be completed.

In the light of narrative thus far, list captioned matter on

09.04.2026 under the cause list caption 'FOR REPORTING COMPLIANCE'.

List on 09.04.2026.

                           JUDGE                CHIEF JUSTICE

Bipin




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