CHARNJIT SINGH AULAKH Vs. DIRECTOR GENERAL CISF HEADQUAR

JUDGEMENT

(1.) In this writ petition, the petitioner has challenged a charge sheet dated 07.01.2005, an enquiry report dated 21.07.2005, an order dated 06.08.2005 issued by the Disciplinary Authority imposing on the petitioner punishment of compulsory retirement with minimum permissible pension, an order dated 25.10.2005 of the Appellate Authority rejecting the appeal of the petitioner from the order of punishment, an order dated 27.02.2006 of the Revisional Authority rejecting the revision application of the petitioner and an order dated 25.04.2006 of the Director General Central Industrial Security Force from the Headquarters of the Central Industrial Security Force at Lodhi Road in New Delhi from within the jurisdiction of this Court, rejecting the prayer of the petitioner for review of the order of punishment.

(2.) On behalf of the respondents, an objection has been taken to the territorial jurisdiction of this Court to entertain the writ petition. The respondents contend that this Court lacks jurisdiction to entertain the writ petition as no part of the cause of action for the writ petition has arisen within the jurisdiction of this Court.

(3.) It is, however, not in dispute that the Headquarters of the Central Industrial Security Force are located at Lodhi Road, New Delhi within the jurisdiction of this Court. Furthermore, an order dated 25.04.2006, which is also under challenge has been issued from the Headquarters of the CISF within the jurisdiction of this Court.