RAJENDRA KUMAR ADIWASI Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed challenging the order dated 11/7/2013 passed by the Secretariat, Employees State Insurance Services M.P. and the order dated 28/2/2019 passed by Labour Department, Vallabh Bhawan Bhopal, by which the services of the petitioner have been terminated.

(2.) It is submitted by the counsel for the petitioner that although the original order was passed at Indore, which is within the territorial jurisdiction of Indore Bench of this Court and the appellate order was passed at Bhopal, which is under the territorial jurisdiction of Principal Seat of this Court, but since the petitioner is residing in Sheopur, which is within the territorial jurisdiction of this Court, therefore, this Court has jurisdiction to entertain this petition.

(3.) The necessary facts for disposal of the present petition are that the petitioner was working as Class-IV employee in State Insurance Service Mandideep Center, Bhopal. A departmental enquiry was conducted and the charges levelled against the petitioner were found proved and accordingly, by order dated 11/7/2013 his services were terminated. Being aggrieved by the order of termination, the petitioner filed an appeal which has been dismissed by order dated 28/2/2019 passed by the State of M.P., Labour Department Bhopal. The petitioner was directed to argue on the question of territorial jurisdiction of this Court.