GURBAKHASH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition has been moved for quashing the order dated 31.5.96 issued by General Officer Commanding in Chief Southern Command granting maintenance allowance to the wife of the petitioner. The order impugned reads as under: -

(2.) THE deduction of the maintenance allowance will continue till the marriage of the lady with -the JCO subsists or till her death.

(3.) THE amount, as and when deducted, will be remitted at the. expenses of the JCO directly to the above named person at the following address, or any other address she may intimate from time to time.