JOGESH SINGH SONDHI Vs. UOI

JUDGEMENT

(1.) On the last date of hearing, i.e. 21st August, 2007 , time was sought by the petitioner to address arguments on the maintainability of the writ petition in this court, in the context of lack of territorial jurisdiction.

(2.) The relief sought by the petitioner in the present writ petition is for issuance of directions to respondent No.2, to release US$ 10,883.33 to the petitioner on account of conveyance allowances, allegedly wrongly deducted by the respondent No.2.

(3.) Pursuant to the order dated 21st August, 2007, the petitioner has filed an additional affidavit on 7th September, 2007 stating inter alia that as the petitioner is residing and working for gain at New Delhi, under respondent No.1, Ministry of Railways, which finances and controls respondent No.2, and the offices of respondent No.1 are situated in Delhi, the present writ petition is maintainable in Delhi. It is further stated that the agreement dated 5th July, 2001 between the petitioner and the respondent No.2 was executed at New Delhi, though the respondent No.2 had admittedly shifted its head office to Gurgaon in the latter part of the year 2002.