T S NAGESWARA RAO Vs. STATE

JUDGEMENT

(1.) The question for consideration in this matter is whether a petition under Article 226 of the Constitution of India to quash the order of the General Manager, Central Railway, Bombay, could be entertained in this Court, which has no territorial jurisdiction over the Tribunal.

(2.) The petitioner, who was a servant of the Central Railway, received a communication from the General Manager that his services were terminated with effect from a particular date. This order was communicated to the petitioner through the Divisional Superintendent, Central Railway, Hyderabad. It is thus clear that the relief sought for in this petition is the removal of the order of the General Manager, Central Railway, whose office is located at Bombay and not within the jurisdiction of this Court. That being the case, we think that this Court cannot exercise any jurisdiction over the Tribunal and, consequently, cannot issue a Writ of Certiorari to quash its order.

(3.) Article 226 of the Constitution is in these words :