EX. Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This petition is directed against the order, Annexure P-1, by which service of the petitioner has been terminated by the Commandant, 105 BN RAF (CRPF), Guwahati (Assam) in exercise of his power under Sub-rule (1) of rule 5 of the Central Civil Services (Temporary Service) Rules, 1965.

(3.) At the commencement of the arguments, Mr. S.K. Pipat, learned Senior Standing Counsel for Union of India has raised a preliminary objection to the maintainability of the petition before this Court by urging that this Court has no jurisdiction to entertain this petition against the order of termination passed at Guwahati (Assam). Mr. Pipat argued that no part of the cause of action accrued to the petitioner within the territorial jurisdiction of this High Court and, therefore the petitioner should be non-suited on the ground of lack of territorial jurisdiction of this Court.