RAJIB LOCHAN MISHRA Vs. THE CHAIRMAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the opposite party Nos. 1 and 4 to 7 and learned counsel for the opposite party No. 8 (wife).

(2.) This writ petition has been filed challenging the order dated 12.12.2012, passed by the Odisha State Commission for Women, under Annexure-1, directing deduction of Rs. 8,000/- per month from the salary of the petitioner to be paid to the opposite party No. 3 (wife) towards maintenance.

(3.) Learned counsel for the petitioner submits that in the meantime, opposite party No. 8 (wife) has filed a criminal proceeding against the petitioner under Section 125 Cr.P.C. for maintenance, before the learned Judge, Family Court, Cuttack, vide Criminal Proceeding No. 678 of 2012.