ATHIRA SADHU Vs. UNION OF INDIA

JUDGEMENT

(1.) This original petition has been filed challenging the order passed by the Central Administrative Tribunal, Ernakulam Bench in O.A.No. 180/000898/2019 by which the application filed by the petitioner had been rejected on the ground that the Tribunal does not have the territorial jurisdiction to entertain the application. The learned counsel for the petitioner would contend that, part of the cause of action had been arisen within the jurisdiction of the Tribunal in terms of Rule 6(1) (ii) of the Central Administrative Tribunal (Procedure) Rules, 1987. It is also pointed out that on an earlier occasion this issue was considered and it was observed that the Tribunal has territorial jurisdiction.

(2.) Rule 6 (1) of the above Rules reads as under:

(3.) Apparently, Tribunal has to consider whether the matter in issue comes within the jurisdiction of the Kerala Bench. It can entertain the application only if any of the two conditions are satisfied,