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Judgment
Ahanthem Bimol Singh, J
Heard Mr. I. Denning, learned counsel appearing for the petitioner.
Issue notice, returnable within four weeks.
As Mrs. L. Monomala, learned GA entered appearance and accepts notice on behalf of respondents No. 1 to 3 and 6 and as Mr. S. Suresh, learned counsel entered appearance and accepts notice on behalf of respondents No. 4 and 5, no formal notice is called for.
The case of the petitioner is that the Office of the Accountant General (A&E), Manipur issued Commutation Payment Order wherein it has been ordered for arrangement of payment of commuted value pension amounting to Rs. 9,67,548/- (rupees nine lakh sixty seven thousand five hundred and forty eight) and by another order issued by the Office of the Accountant General (A&E), Manipur, with regard to the Gratuity Payment order, the petitioner is entitled to receive another amount of Rs. 8,83,386/- (rupees eight lakh eighty three thousand three hundred and eighty six). However, under the said Gratuity Payment order, it has also been ordered that an amount of Rs. 9,79,198/- (rupees nine lakh seventy nine thousand one hundred and ninety eight) is to be deducted from the said total Gratuity amount due payable to the petitioner on the ground that excess payment has been made to the petitioner thereby leaving a balance of Rs. 95,812/- (rupees ninety five thousand eight hundred and twelve) to be recovered from the petitioner.
The prayer made on behalf of the petitioner is that the said amount of Rs. 95,812/- be recovered from the commutation payment order amounting to Rs. 9,67,548/- and the remaining amount be released on behalf of the petitioner during the pendency of this writ petition.
Mr. S. Suresh, learned counsel appearing for the Office of the Accountant General (A&E), Manipur submitted that as the Office of the Accountant General had already issued the Commutation Payment Order as well as the Gratuity Payment Order, it is for the District Treasury Officer to do the needful.
Mrs. L. Monomala, learned GA appearing on behalf of the respondent No. 6 seeks one week’s time to get instruction with regard to consideration of the interim prayer made by the petitioner.
As prayed for by the learned GA, list these cases again on 16-06-2025 for consideration of the prayer for passing interim order.
A copy of this order be furnished to Mrs. L. Monomala, learned GA through her WhatsApp/e-mail during the course of the day for doing the needful.