PUSHPA CHAUHAN Vs. COMMANDANT INDIAN ORDINANCE FACTORY

JUDGEMENT

(1.) According to the petitioner, she is legally wedded wife of Ex-LDC Mr. Virendra Kumar Chauhan, who was an employee of Ordnance Factory. It is further her case that marriage between petitioner and Virendra Kumar Chauhan is still subsisting.

(2.) By means of this writ petition, petitioner has sought the following reliefs:-

(3.) According to the petitioner, pursuant to a compromise entered into between petitioner and her husband before Additional District Judge, Tis Hazari Court, New Delhi, one-third salary of her husband was deducted by ordnance factory and the same was credited to petitioner's account. Her grievance is that from the month of October, 2020, no deduction has been made from the salary of petitioner's husband, therefore, petitioner is finding it difficult to maintain herself.