AKOIJAM CHINGKHEINGANBI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. L. Anand, learned Advocate appearing for the petitioner; Mr. S. Rupac-handra, learned Addl. AG for the State W.P. (C) No. 275 of 2019 respondents and Mr. Moses Pao, learned Advocate appearing on behalf of Mr. S.Suresh, learned ASG for the Accountant General.

(2.) The only prayer made in this writ petition is to direct the respondents to prepare the pension papers and to release the entitled amount of Rs.6,35,113.00 (Rupees six lakhs thirty five thousand one hundred and thirteen) only now lying in the Department of the Directorate of Health Services, Government of Manipur as family pension arrears in the name of (Late) Y. Promila Devi, Ex-Ward Attendant, who is the adoptive mother of the petitioner and future entitled amount of family pension to the petitioner till she attains the age of 25 years or till her marriage whichever is earlier.

(3.) According to the petitioner, her adoptive mother, (late) Y. Promila Devi was appointed on regular basis as the Ward Attendant under the Directorate of Health Services, Manipur. After having served for more than 22 years, she expired while in service on 11/4/2004 because of which the Medical Directorate issued the order dated 07. 05.2003 terminating her service with effect from 11/4/2003.