RAJNISH KUMAR RAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr.Rahul Sharma for the petitioner, learned Additional Solicitor General Mr.Devang Vyas with learned advocate Mr.Harsheel Shukla for respondent Nos.1 and 2 whereas learned Government Pleader Ms.Manisha Lavkumar appears for the respondent No.4 State.

(2.) The challenge in this Special Civil Application was directed against order dtd. 4/2/2022 passed by the Chairman, Central Administrative Tribunal, New Delhi. The impugned order reads as under.

(3.) When the petition comes up for consideration today, learned advocates for the respondents relied on the decision of the Supreme Court in Union of India Vs. Alapan Bandyopadhyay [(2022) 3 SCC 133] to submit on the basis of the law laid down in the said decision that since the order impugned in this petition filed by the Chairman of Principal Bench, Central Administrative Tribunal, New Delhi, the challenge to the said order would lie only to the bench situated within the territorial jurisdiction where the central bench is located.