SULEKHA SINHA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. Ng. Jotindra, learned counsel appearing for the petitioner and Mr. K. Jagat, learned GA appearing for the respondent Nos. 1 -4 and Mr. C. Komol, learned CGSC appearing for the respondent No. 5.

(2.) THE only grievance of the petitioner in the present writ petition is that the respondents are not preparing the pension paper for the petitioner, who retired from service on superannuation on 20.09.2009. It is stated that the petitioner was initially appointed as Graduate Teacher at Netaji Government High School, Jakuradhor, Jiribam by Deputy Inspector of Schools, Jiribam, Government of Manipur dated 26.03.1979 (Annexure -A/3 to the writ petition) and the petitioner continued to serve as Graduate Teacher till the petitioner was allowed to hold the post of Head Master at Netaji Government High School, Jakuradhor, Jiribam on in -charge basis vide order dated 02.02.1994. It is also further stated that the petitioner had been allowed to open GPF Account and she retired from service on superannuation on 20.08.2009. Even after she retired from service on superannuation, the petitioner is not getting pensionary benefit.

(3.) IN view of the above factual backdrops, this writ petition is disposed of by directing the Commissioner/Secretary of Education(School Section), Government of Manipur and the Director of Education (S), Government of Manipur to consider and dispose of the said representations, i.e. representation dated 13.08.2009 and 12.01.2011, by passing reasoned order within a period of two months from the date of receipt of a certified copy of this order. Petitioner is to approach the authority concerned along with a copy of the said representation as well as certified copy of the order for necessary action and compliance.