DINESH PAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) BY means of this instant Original Application filed under Section 19 of Administrative Tribunals Act, 1985 the applicant has prayed for following main relief/s: -

(2.) ON the other hand Mr. Anil Kumar, learned Counsel for the respondents raised preliminary objection by submitting that the O.A. is liable to be dismissed on the ground of territorial jurisdiction as the applicant has filed the instant O.A. against the final result as well as the orders dated 27.6.2012 and 21.8.2012 passed by the R.R.B., Mumbai. Learned Counsel for the respondents invited our attention to Clause 20 of the Notification No. 01/2008 dated 9.2.2008 and vehemently argued that under Rule 6 of the CAT (Procedure) Rules, 1987, the present O.A. is not maintainable as this Tribunal has got no territorial jurisdiction to hear the matter.

(3.) BEFORE discussing the merit of the case, the Preliminary Objection as to the territorial jurisdiction of this Tribunal raised by the respondents has to be decided first. Rule 6 of the C.A.T. (Procedure) Rules, 1987 deals with jurisdiction of Tribunal which is reproduced hereinbelow: