LT.COL. DEEPAK TYAGI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard on I.A.No.2606/2019, an application for urgent hearing during vacation.

(2.) Keeping in view the reasons mention therein, application stands allowed. Matter is taken up for hearing.

(3.) The petitioner has filed the present petition being aggrieved by the letter dated 15.11.2012, whereby AEE(Civ.), AGE B/R-II, Mhow has informed the CDA(O), Golibar Maidan, Pune that General Officer Commanding-I Chief, Central Command has granted sanction for deduction of 27.5% per month from the pay and alloance of the petitioner for payment to his wife Mrs. Neha Tyagi for the maintenance of herself and her son. The petitioner is posted as Garrison Engineer (Maintenance), Infantry School MHOW Cantonment District Indore, hence, approached this Court by way of present petition.