REGISTRAR CHANDRASEKARENDRA Vs. S GIRIJA

JUDGEMENT

(1.) This writ appeal is filed against the order made in W.P.(MD)No.5671 of 2007, dated 17.04.2013, allowing the writ petition filed by the 1st respondent.

(2.) The objection raised by the appellant in this writ appeal is that the writ petition filed by the first respondent is not maintainable before this Bench, as the applications were called for at Enathur in Kanchipuram District; the first respondent applied at Kanchipuram District; the first respondent served in the College at Enathur, Kanchipuram District; she was terminated at Kanchipuram; the termination order itself was served in Kanchipuram District; and therefore the question of jurisdiction, even though was raised in paragraph No.3 of the counter affidavit filed in the writ petition, as a preliminary issue, the same has not been considered by the learned Single Judge.

(3.) The learned counsel appearing for the first respondent, on the other hand, submitted that even though the appointment order was signed at Kanchipuram, it was served to the first respondent at Madurai, and therefore a part of cause action has arisen at Madurai, and therefore the writ petition is maintainable before this Bench.