(1.) Heard Mr. S.C. Bhatt, Advocate for the petitioners and Mr. Vikas Pande, Standing Counsel for the Union of India/respondents. Admittedly the petitioner was working in Central Reserve Police Force. His services were terminated vide order dated 7th March, 2007 by Additional D.I.G.P., Group Centre, CRPF, Rampur (Uttar Pradesh).
(2.) The petitioner has not been able to show as to whether "any cause of action" or even "part of cause of action" arises in Uttarakhand so that this Court may take cognizance in the matter. Apart from this, the petitioner remained posted at Rampur Group Centre, which is in Uttar Pradesh. Subsequently, his services were terminated while he was undergoing training in Avadi (Chennai) Moreover, the order by which the services of the petitioner were terminated was served upon him also at Rampur (Uttar Pradesh).
(3.) The authority i.e. Additional DIGP, G.C. CRPF, Rampur who had passed the order terminating the services of the petitioner is in Rampur. The writ petition has been filed in the High Court of State of Uttarakhand, though it should have been filed before the High Court of Judicature at Allahabad. Therefore, first and foremost what has to be seen is whether this Court has jurisdiction in this matter.