GURUMAYUM BIMOLA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. S. Lokhendro, learned counsel appearing for the petitioner, Mr. Shyam Sharma, learned GA appearing for the respondents No. 1, 2 and 3 and Mr. L. Gunindro, learned counsel appearing for the respondent No. 4. The present wit petition has been filed with a prayer for directing the respondents to consider the case of the petitioner for payment of pension and other retiral benefits due payable to the husband of the present petitioner, viz., (L) Shri. Gurumayum Arunkumar Sharma and also the family pension due payable to the present petitioner.

(2.) The case of the petitioner is that her husband, while serving as Junior Accounts Assistant at Treasury Office, Thoubal, was made as one of the accuse in Spl. Trial Case No. 1 of 2018 before the Court of Special Judge (PC), Thoubal. While the said Criminal Case was pending, the petitioner's husband retired from service w.e.f. 28/2/2021 on attaining the age of superannuation and the petitioner's husband was entitled to receive his pension on and from 1/3/2021, however, no retiral benefits or pensionary benefits have been given or released to the husband of the petitioner due to pendency of the Spl. Trial Case.

(3.) The husband of the petitioner subsequently expired on 17/8/2024 without receiving any retiral benefits or pension due payable to him even after he was exonerated from the liability of the Criminal case.