RANJAN KUMAR BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. A. Choudhury, learned counsel for the petitioner. Also heard Mr. A. L. Mandal, learned counsel, appearing for respondent No. 5, and Mr. T. C. Chutia, learned State counsel, appearing for the State respondents.

(2.) The petitioner, at the time of filing the instant writ petition in the year 2010, was a Platoon Commander in Assam Tea Plantation Security Force and was posted at Naharkatia Tea Estate. His case is that he is married to one Rumi Bhuyan and his marriage was solemnized on 07.05.2010. The writ petition was filed by him assailing the validity of the order dated 16.06.2010 passed by the respondent No. 4. The order reads as follows:

(3.) A perusal of the aforesaid order goes to show that the petitioner was asked to appear before respondent No. 4 on 18.05.2010 in view of a complaint lodged by respondent No. 5, namely, Mrs. Puja Baruah. Based on the hearing, respondent No. 4 recorded the finding that the petitioner had married a second time and that the respondent No. 5 is the first wife of the petitioner. Accordingly, by the said order, the respondent No. 4 granted maintenance of Rs. 5,000.00, per month, to be deducted from the salary of the petitioner and the same is to be credited to the account mentioned in the said order, which stood in the name of respondent No. 5.