BENJAMIN LALNEISANG SAIATE Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. S. Biswajit, learned sr. counsel assisted by Mr. W. Sanatomba, learned counsel for the petitioner.

(2.) The petitioner approaches this Court for quashing the order dtd. 13/10/2025 issued by Deputy Secretary (Finance/PIC), Govt. of Manipur directed to deduct a sum of Rs.4,38,562.00 (Rupees four lakhs thirty eight thousand five hundred sixty two) only from the pensionary benefit of the petitioner and it is stated that a sum of Rs.21,19,771.00 (Rupees twenty one lakh nineteen thousand seven hundred seventy one) only has already been deducted from the pensionary and retiral benefits of the petitioner.

(3.) The learned sr. counsel for the petitioner submits that the amount recovery notice is in violation of the earlier order passed by this Court in the first round of litigation and for some of the Officers the balance amount has already been released.