VIKKY KUMAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The father of the petitioner was working with the Zonal Office of respondent no.4 at Varanasi, Uttar Pradesh, who died while in harness on 22.10.2010.

(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 Zonal Office of respondent no.4 at Varanasi, which is in Uttar Pradesh.

(3.) Counsel for respondent nos. 2 to 4 Mr. Prakash Petshali has raised preliminary objection regarding the maintainability of the writ petition, as no cause of action or even part of cause of action arises within the territory of Uttarakhand.