VIKRAMBHAI ROT Vs. UNION OF INDIA

JUDGEMENT

(1.) THE short question that arises for consideration in this petition is, whether service of order would confer territorial jurisdiction on the Court to consider validity of the order passed in a different State.

(2.) BRIEF facts of the case are that the petitioner was appointed as Sipoi in CRPF on 5.5.1993. He was posted at various places. Thereafter, the petitioner was posted at Srinagar (Jammu & Kashmir), but for the medical reasons, as the petitioner was suffering from hypertension, the Unit Doctor sent the petitioner to C.H., Gandhinagar for medical review on 29.3.2011. The medical check -up of the petitioner was reviewed by the Medical Board at Gandhinagar on 13.4.2011 and the petitioner was advised to get regular medical treatment. On 30.4.2011, the petitioner was relieved to resume duty at Jammu, however, the petitioner did not resume his duty on 1.5.2011 and reported on 27.7.2011 at Jammu. According to the medical certificate issued by the Medical Officer, Primary Health Center, Chorimala, Taluka Bhiloda, District Sabarkantha (Gujarat), the petitioner was under the treatment from 1.5.2011 to 26.7.2011 and became fit to join his duty on 27.7.2011 as per the certificate dated 25.7.2011.

(3.) THE appeal was filed by the petitioner before the Deputy Inspector General of Police, Range CRPF, Greater Noida which has dismissed the appeal by order dated 14.5.2013. Thereafter, the petitioner preferred the revision application before the revisional authority which has also been dismissed vide order dated 20.6.2014 by the Inspector General of Police, N/s C.R.P.F., West Block No. 8, R.K. Puram, New Delhi. Those orders have been challenged by the petitioner in this writ petition.