ANJAN DUTTA Vs. INSPECTOR GENERAL CENTRAL RESERVE POLICE

JUDGEMENT

(1.) In this writ petition the petitioner prays for the issuance of a writ of Mandamus directing the respondent to cancel and/or rescind/revoke the order dated 28.4.2006 as contained in Annexure 'P-6' whereby and whereunder the appeal preferred by the petitioner, was rejected thereby upholding the order of dismissal from service, passed on 2.11.93 by the Commandant 83 Bn.

(2.) The petitioner has also prayed for the issuance of an appropriate writ in the nature of a writ of Mandamus directing the respondents to allow the petitioner to join his service. Other consequential prayers have been made but it isinot necessary to record each and every one of them.

(3.) Before proceeding, it is necessary to point out that the petitioner has himself clearly stated in Paragraph-4 of the writ petition that while he was in service at Meerut in Uttar Pradesh, an enquiry was conducted. Thus, it is evident that the entire cause of action is in Meerut in the State of U. P. This was pointed out to the learned Counsel for the petitioner at the very outset but he insisted that in view of the earlier orders passed by this Court in C. O. No. 3551 (W) of 19j)4 and W. P. No. 9706 (W) of 2002, this Court would still have jurisdiction to deal with the issues involved in this case.