GEETA SINHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner impugns letter dated 02.02.2021 issued by the Senior Divisional Commercial Manager, Danapur, Patna.

(3.) Learned counsel for the petitioner submits that since the appointing authority of the Senior Divisional Commercial Manager is the Railway Board and Railway Board is situated in Delhi, this Court would have the territorial jurisdiction to entertain the petition.