Autonomous District Council must disburse pension promptly, including all due arrears.

The petitioners, pensioners associated with the Jaintia Hills Autonomous District Council, approached the Meghalaya High Court seeking disbursement of their monthly pension.

During the hearing, counsel for the petitioners submitted that the petitioners had received pension up to May 2026 and accepted the commitment of Respondents 1–4—the Jaintia Hills Autonomous District Council authorities—that the monthly pension would be disbursed at the earliest in accordance with the applicable rules and norms.

Counsel appearing for the District Council and the State respondents had no objection to the proposed disposal of the petition.

The petitioners specifically sought disbursement of the pension due for June to August 2026.

The Court applied the general legal principle that pension, once duly payable under the applicable service rules and norms, must be disbursed regularly and without undue delay.

In exercising its writ jurisdiction, the Court could issue a direction to the competent authority to perform its corresponding public and administrative obligation of releasing pensionary benefits.

The Court noted that the petitioners had received pension only up to May 2026 and that the District Council authorities had undertaken to release their monthly pension in accordance with the applicable rules and norms.

Since the respondents did not oppose the petitioners’ submission or the proposed directions, the Court treated the matter as one requiring administrative compliance rather than adjudication of a disputed legal entitlement.

Accordingly, it directed Respondents 1–4 to ensure payment of the monthly pension at the earliest and regularly as it became due, with specific emphasis on clearing the pension payable for June to August 2026.

The pension for June, July and August 2026 was also directed to be released at the earliest.

The petition was disposed of without costs.