LAWS(MEGH)-2014-6-24

SUDAMA YADAV Vs. UNION OF INDIA; DIRECTOR GENERAL ASSAM RIFLES; GENERAL OFFICER COMMANDING HEAD QUARTER EASTERN COMMAND; BRIGADIER (PERS); INSPECTOR GENERAL ASSAM RIFLES; COMMANDANT, HQ 9TH ASSAM RIFLES; DHARAM SILLA

Decided On June 04, 2014
SUDAMA YADAV Appellant
V/S
Union Of India; Director General Assam Rifles; General Officer Commanding Head Quarter Eastern Command; Brigadier (Pers); Inspector General Assam Rifles; Commandant, Hq 9Th Assam Rifles; Dharam Silla Respondents

JUDGEMENT

(1.) This writ appeal is directed against the order dated 12.02.2014, passed in WP(C)No. 52 of 2012, whereby, writ petition has been dismissed summarily by the learned Single Judge.

(2.) Heard.

(3.) Brief facts of the case are that the writ petitioner/appellant Sudama Yadav filed WP(C)No. 52 of 2012 challenging the order dated 30.11.2012, whereby, deduction from his pay was directed for payment of monthly maintenance to his wife.