STATE OF MANIPUR Vs. RANJANA MANOHERMAYUM

JUDGEMENT

(1.) The point for consideration in this case is whether gratuity and pension payable to a retired employee can be withheld without even initiating disciplinary or judicial proceedings against such employee as per due procedure.

(2.) A learned Judge of this Court did not think so and allowed W.P(C) No.1013 of 2018 by order dtd. 30/4/2019, directing finalization and payment of gratuity and pensionary benefits to the petitioner therein, presently respondent No.1, within a time frame. Aggrieved thereby, the State of Manipur and its authorities in the Social Welfare and Vigilance Departments preferred this appeal.

(3.) Heard Mr. Mangsatabam Rarry, learned Additional Advocate General, Manipur, for the appellants; Mr. H.S.Paonam, learned senior counsel, appearing for respondent No.1; and Mr. S.Suresh, learned counsel for respondent No.2.