ASHOK VIRANG Vs. AMAR NATH MITTAL

JUDGEMENT

(1.) This order will also govern the disposal of W.P. No.6597/2011 (S) Dr. Ashok Virang Vs. Principal Secretary, Public Health and Family Welfare Department, Vallabh Bhawan, Bhopal and Another.

(2.) Counsel for the parties are heard on the preliminary objection in respect of territorial jurisdiction of Indore Bench to hear this writ petition.

(3.) Learned counsel appearing for the petitioner submitted that the fresh DPC has been held and impugned order has been passed in pursuance to the direction issued by the Indore Bench in the earlier round of litigation and the present proceedings are in continuation of the earlier proceedings, therefore, this Bench has the jurisdiction. He further submitted that the cause of action has arisen in the State of Madhya Pradesh, therefore, in addition to the Principal Seat the Indore Bench also has jurisdiction to hear the matter.