SUDAMA YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ application has been preferred by the writ petitioner assailing the actions of the respondent authorities in deducting 27.5% of his salary which he alleged is without any basis, inasmuch as, no proceeding was conducted as was directed by order of this Court dated 23.03.2017 passed in WP(C) No. 52 of 2012. He submits that in the absence of any impugned order, the order for deduction is bad in law and should be set aside.

(2.) Mr. K. Paul, learned counsel for the respondents submits that proceedings as directed by this Court had been conducted which culminated in the order dated 22.12.2018 whereby 27.5% per month was to be deducted from the salary of the petitioner for maintenance of his wife and daughter commencing from 24th May, 2018.

(3.) Mr. R. Jha, learned counsel for the petitioner when confronted with this document submits that he was not aware of its existence. As such, he prays that he may be permitted to withdraw the writ petition at this stage to enable the petitioner challenge the order dated 22.12.2018, if so advised.