(1.) Heard counsel for the petitioner and JC to SC 15.
(2.) Initially, this writ application was filed challenging the orders, as contained in Annexures 1 and 2, whereby and whereun-der an inquiry report was called for pertaining to the application filed by Mrs. Saraswati Devi, wife of this petitioner and payment of salary of the petitioner was stopped. Subsequently, an order, as contained in Annexure 4 dated 15-6-2001 was issued directing for deduction of one third pay of the petitioner payable to his first wife Mrs. Saraswati Devi.
(3.) It is contended by counsel for the petitioner that the order, contained in Annex- ure 4, is wholly without jurisdiction, as there was no provision in law to deduct one third salary of the petitioner payable to his first wife. It is also contended that the respondent authorities assumed the jurisdiction of the competent authority as prescribed under the provisions of the Code of Criminal Procedure, and, therefore, the order impugned is not sustainable. It is also contended that no inquiry, whatsoever, was held nor any opportunity to put forth his defence was given to the petitioner.