UNION OF INDIA AND OTHERS Vs. ALISAB

JUDGEMENT

(1.) The present writ appeal has been filed against the order dated 21-1-1999 passed by the learned Single Judge in W.P. No. 12000 of 1996. The said writ petition was filed by the respondent against the order of termination dated 16-3-1996 passed by the Deputy Inspector General, Central Industrial Security Force, Eastern Zone Head Quarters, Patna.

(2.) For the reasons stated in the impugned order, the learned Single Judge has quashed order of termination though no cause of action had arisen within the territorial jurisdiction of this Court and thus it has no jurisdiction to entertain the writ petition. The petitioner had moved this Court only because he is the resident of this State.

(3.) Answer to the question regarding the extent of territorial jurisdiction of the High Courts lies in Art. 226 of the Constitution. Clauses (1) and (2) whereof are material for the said purpose, which are reproduced hereunder.