LAWS(SC)-2023-9-78

RAJNISH KUMAR RAI Vs. UNION OF INDIA

Decided On September 06, 2023
Rajnish Kumar Ra Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Delay condoned.

(2.) Heard learned counsel for the parties.

(3.) The proceeding of which transfer is asked for, was instituted by the petitioner himself before the Central Administrative Tribunal, Hyderabad and it has reached final stage of hearing. The petitioner's application for transfer of the proceeding to the Ahmedabad Bench of the same Tribunal was rejected by the Principal Bench of the Central Administrative Tribunal, Delhi by an order passed on 4/2/2022. The petitioner questioned the legality of the said order before the High Court of Gujarat at Ahmedabad invoking its jurisdiction under Article 226 of the Constitution of India. But his plea was not accepted by the High Court relying on a judgment of this Court in the case of Union of India vs. Alapan Bandyopadhyay [(2022) 3 SCC 133]. The High Court relied on the following passage from the case of Alapan Bandyopadhyay (supra) in dismissing the writ petition, holding that it lacked territorial jurisdiction to entertain that petition. It has been, inter-alia, held in the case of Alapan Bandyopadhyay (supra):-