K BALAJI Vs. INTEGRAL COACH FACTORY

JUDGEMENT

(1.) THE respondent-Integral Coach Factory, Chennai invited applications for appointment to certain Group 'c' posts as per Employment Notification No. 2/ph/2000, dated 8-2-2000. Petitioner, a permanent resident of bangalore, was an applicant. He was selected, but was found unfit for employment on medical grounds. Feeling aggrieved, the petitioner has approached the Central Administrative Tribunal, Bangalore Bench, in original Application No. 1814 of 2000 for quashing the communication dated 24-10-2000, by which petitioner was informed that he was found to be medically unfit for appointment. He also sought a direction to respondents to appoint him to the post of Office Clerk (Grade II) or accounts Clerk in pursuance of the employment notification dated 8-2-2000 with all consequential benefits.

(2.) THE Central Administrative Tribunal, by order dated 27-9-2002 has dismissed the said application on the ground that the petition was not maintainable before the Bangalore Bench, as no part of cause of action arose at Bangalore. Feeling aggrieved, the petitioner has filed this petition.

(3.) PETITIONER contends that as he is a permanent resident of Bangalore and as he has received several communications addressed by the respondent at Bangalore, including the impugned order, a part of the cause of action arose at Bangalore. According to him, as he sent the application from Bangalore and as he received the rejection communication at Bangalore, a part of cause of action arose at Bangalore. It is also contended that if petitioner could file a writ petition in Karnataka High court on the cause of action, he can also file an application before the tribunal's Bangalore Bench.