SATPALSINGH SAINI Vs. INDIAN RAILWAYS RAILWAY BOARD

JUDGEMENT

(1.) WE have heard Mr.R.K.Mishra, learned counsel for the petitioner and Mr.Ravi Karnavat, learned counsel appearing for the respondents.

(2.) MR.Ravi Karnavat, learned counsel has raised a preliminary objection that the petitioner was in service in Mumbai and he retired from Mumbai and no cause of action has arisen in the State of Gujarat. Therefore, this Court does not have territorial jurisdiction to entertain this petition only on the ground that the petitioner is a resident of Gujarat or that he has made the representation from Gujarat State after filing of the petition.