DIRECTOR GENERAL OF WORKS, CPWD Vs. ABHI RAM

JUDGEMENT

(1.) Maintainability of the petition on account of territorial jurisdiction is the first and foremost issue that needs adjudication.

(2.) Respondents-Workmen raised an industrial dispute, that was referred by the appropriate government for adjudication to the Presiding Officer, Central Government Industrial Tribunal-Cum-Labour Court, New Delhi, which passed the impugned award, dated 5.8.2019. The same has been assailed by the petitioner, by way of the instant petition, before this Court only on the ground that out of 187 workers, 125 workers are from Shimla Central Electrical Division and rest of the workers are from Faridabad Central Division.

(3.) It is more than settled that the facts, which have no bearing with the lis or dispute involved in the case, do not give rise to a cause of action so as to confer territorial jurisdiction on the Court concerned. The High Court will have territorial jurisdiction only if any cause of action of any part thereof has arisen within its jurisdiction and trivial events not forming integral part of cause of action will not give jurisdiction to the High Court.