Shri Laitonjam Shyam Singh vs State of Manipur and 3 Ors

LAISHRA
M
DHAKESH
ORI DEVI
Digitally signed
by LAISHRAM
DHAKESHORI
DEVI
Date: 2026.10.22
12:29:19 +05'30'
2026:MNHC :237
Item No. 34
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 563 of 2026
Shri Laitonjam Shyam Singh , UDC, (Retd. & EIN No. 005298), Co-
Operative Department, aged about 65 years , S/o (L) L. Amuba Singh ,
resident of Pukhrambam Awang Leikai , P.O. Nambol , P.S. Wangoi ,
Imphal West District, Manipur-795 009 .
… Petitioner/s
-Versus-
1. The State of Manipur represented by the Commissioner/ Secretary
(Cooperation), Government of Manipur, Secretariat Complex,
Mantripukh ri , P.O. & P.S. Mantripukhri Heingang , Imphal East
District, Manipur-795002.
2. The Registrar, Co-operative Societies, Government of Manipur,
Lamphelpat , P.O. & P.S. Lamphel , Imphal West District, Manipur-
795004.
3. The Accountant General, Government of Manipur, Babupara , P.O
& P.S Imphal, Imphal West District, Manipur 795001.
4. The Treasury Officer, Imphal West, Government of Manipur, Paona
Bazar, Imphal West District, Manipur – 795001.
… Respondent/s
-B E F O R E-
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
For the Petitioner :: Mr. I. Denning, Advocate
For the Respondents :: Mrs. L. Monomala , Government Advocate
Mr. S. Suresh, Advocate
Date of Hearing :: 16 -10-2026
Date of Order :: 16 -10-2026
WP(C) No. 563 of 2026 Page 1 of 4

2026:MNHC :237
O R D E R ( O R A L)
M r. I. Denning , learned counsel appear ed on behalf the
petitioner ; Mr. H. Debendra, learned senior advocate and Deputy AG
assisted by Ms. Sanya Shangari , learned counsel appeared on behalf of
respondent Nos. 1, 2 & 4 and Mr. S. Suresh , learned counsel appear ed
on behalf of respondent No. 3 .
[2] The present writ petition has been filed with a prayer, inter
alia, for directing the respondents to process, sanction and release the
pension, commutation, remaining 10% of the GPF and other retiral
benefits due payable to the petitioner with effect from 01-02-2021 and
all arrears within a stipulated period.
[3] The learned counsel appearing for the petitioner submitted
that the petitioner retired from service with effect from 31-01-2021 on
attaining the age of superannuation. However, the authorities have not
released his pension and other retiral benefits for the last more than
5(five) years. It has also been submitted that because of the non-release

of the pensionary and other retiral benefits due payable to the petitioner,
the petitioner and his family members , who are dependent on him , are
suffering.
[4] Mr. H. Debendra, learned senior advocate and Deputy AG
fairly submitted that the respondent No. 2 viz. the Registrar, Co-
operative Societies, Government of Manipur ha s filed Clarificatory
WP(C) No. 563 of 2026 Page 2 of 4

2026:MNHC :237
Affidavit dated 14-10-2026. In the said affidavit, it has been stated
that due to bonafide mistake, certain statements which are not in
conformity with the established principle of law have been made and
that the respondent No. 2 has tendered unconditional apology for such
bonafide mistake. It has also been stated that the earlier Affidavit-in-
opposition dated 28-09-2026 be allowed to be withdrawn. In the said
clarificatory affidavit, is has also been stated that pension papers of the
petitioner have been processed vide letter No. E-Coop/11(566)/91 dated
12-10-2026 and the same has been sent to the Under Secretary (Pension
Cell), Government of Manipur.
[5] Mr. H. Debendra, learned senior advocate and Deputy AG
submitted that the respondents have already initiated the process for
payment of pensionary benefits to the petitioner and that the
respondents are doing their best to complete the process as early as
possible. Mr. S. Suresh, learned counsel appearing on behalf of the
Accountant General, Manipur also submitted that the Office of the
Accountant General can issue the pension payment order of the
petitioner within one month from the date the Office of the Accountant
General, Manipur receives all the required pension papers of the
petitioner from the Government.
[ 6 ] In view of the fair submissions made by the learned counsel
appearing for the respondents, this Court is of the considered view that
WP(C) No. 563 of 2026 Page 3 of 4

2026:MNHC :237
the present writ petition is disposed of by issuing the following directions
: -
( i ) The respondent No. 1 is hereby directed to ensure
that all the necessary pension papers of the
petitioner for the purpose of payment of his
pensionary and other retiral benefits are forwarded
to the office of the Accountant General, Manipur as
early as possible but not later than one month from
today.
(ii) The Accountant General, Manipur is hereby directed
to complete the process and issue the pension
payment order of the petitioner as early as possible
but not later than one month from the date of
receipt of all the required pension papers of the
petitioner.
(iii) The Treasury Officer, Imphal West, Government of
Manipur is also directed to release all the pensionary
and other retiral benefits including the arrears due
payable to the petitioner within a period of two
weeks from the date of receipt of the pension
payment order issued by the Accountant General
[ 7 ] With the aforesaid directions, the present writ petition is disposed
of.
JUDGE
Dhakeshori
WP(C) No. 563 of 2026 Page 4 of 4