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Judgment
A. Guneshwar Sharma, J
[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 dated 13.10.2025 issued by Deputy Secretary (Finance/PIC), Govt. of Manipur directed to deduct a sum of Rs. 4,38,562/- (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/- (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.
[4] Issue notice.
[5] Mr. S. Niranjan, learned GA accepts notice on behalf of the respondent nos. 1 to 4 and Mr. S. Suresh, learned counsel accepts notice on behalf of the respondent no. 7.
[6] The petitioner is directed to take steps on the respondent nos. 5 & 6 by speed post and file affidavit of proof of service.
[7] The learned sr. counsel for the petitioner prays for interim stay of the impugned order during the pendency of the present writ petition.
[8] The recovery of the amount of Rs. 4,38,562/- (Rupees four lakhs thirty eight thousand five hundred sixty two) be kept in suspension till the next date.
[9] List these cases before the appropriate roster bench on 11.02.2026.