ALOK SINGH, J. - (1.) THE petitioner is assailing the order dated 9.9.2004 passed by the Sr. Superintendent of Police, whereby direction was issued to deduct Rs. 3000/ - per month from the salary of the petitioner to pay the same to Smt. Jayoti Dewgan as maintenance. Learned counsel for the petitioner has vehemently argued that Smt. Jayoti Dewgan is not the wife of the petitioner. He has further stated that maintenance can be claimed by Smt. Jayoti Dewgan either by making an application under section 125 of the Code of Criminal Procedure or under the provisions of Hindu Adoption and Maintenance Act, wherein the Court shall be in position to decide the factum of marriage and entitlement of maintenance of Smt. Jayoti Dewgan.
(2.) He has further argued that Sr. Superintendent of Police has absolutely no right to decide the disputed issue as to whether Smt. Jayoti Dewgan is the wife of the petitioner or she is entitled for maintenance. Mr. A. Allam, learned Sr. Counsel appearing for the State has fairly submitted that before passing the impugned order Sr. Superintendent of Police has directed for enquiry to find out as to whether Smt. Jayoti Dewgan is first wife of the petitioner. Having found that Smt. Jayoti Dewgan is the first wife, impugned order was passed on humanitarian ground, so that wife of the petitioner may not die in starvation.
(3.) ON being asked as to whether there is any provision under the Police Manual authorizing the Sr. Superintendent of Police to adjudicate the issue of marriage and to pass order of maintenance, learned counsel for the parties could not show any such law.;