(1.) Present Appeal has been filed challenging the Order, dtd. 22/3/2022 passed by the learned Single Judge in W.P.(C) No.13561 of 2021. By way of the impugned Order, learned Single Judge dismissed the Writ Petition filed on behalf Appellant herein, thereby upholding the Award, dtd. 27/8/2019 passed by the learned Labour Court. The learned Labour Court by its Award, dtd. 27/8/2019 had dismissed the Claim Petition of the Appellant herein on the ground that Delhi Courts have no territorial jurisdiction to entertain the claim of the Appellant herein.
(2.) The brief facts of the case are that Appellant herein had joined the employment of Respondent as a special Correspondent and was posted at Vishakhapatnam in Andhra Pradesh. In June 2008, he was transferred from Vishakhapatnam to Delhi. While working in Delhi, the Appellant was promoted to Senior Assistant Editor in the month of October 2013. Subsequently, Appellant was transferred from Delhi to Chennai in the first week of February 2014.
(3.) Appellant made representations to reconsider his transfer to Chennai owing to compelling circumstances like the study of his children, employment of his wife in a Multinational Company in Delhi and grave illness of his father. Since his request was not accepted, Appellant joined at Chennai, but came back to Delhi after availing leave. However, after joining at Chennai and working for a few days, the Appellant again proceeded on leave. As the Appellant continued on leave beyond the approved period of leave, the Respondents terminated the services of the Appellant, by way of termination Order, dtd. 3/7/2014.