After Over 5 Years Without Pension, Manipur HC Sets Deadlines For Retired Co-Op Employee’s Benefits And Arrears

The petitioner, a retired Upper Division Clerk in the Co-operative Department, retired on 31 January 2021.

He sought directions for processing and release of his pension, commutation, the remaining 10% of his GPF, and other retiral benefits, alleging that these remained unpaid for more than five years.

The Registrar’s clarificatory affidavit stated that the pension papers had been processed and sent to the Government’s Pension Cell; the respondents submitted that the process was underway, and the Accountant General stated that the pension payment order could be issued within one month after receiving the required papers.

Whether the respondents should be directed to complete the processing and release of the petitioner’s pension and other retiral benefits, including arrears.

Whether time-bound directions should be issued for forwarding the pension papers, issuing the pension payment order, and releasing the benefits.

The order cites no specific statute, regulation, or judicial precedent.

The Court resolved the matter on the respondents’ submissions regarding the steps already taken and the time required to issue the pension payment order, and issued directions setting deadlines for each stage of processing and payment.

The Court noted that the petitioner’s benefits had remained unpaid since his retirement and that the respondents had begun processing his pension papers.

Given the Registrar’s clarification and the Accountant General’s representation that the payment order could be issued within one month of receiving the complete papers, the Court considered time-bound directions appropriate to secure completion of the process and payment of the outstanding benefits.