BHARAT SANCHAR NIGAM LTD Vs. BIJENDRA KUMAR DAS

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) Learned counsel for the petitioner submits that the employee was removed from service in the year 1994 in undivided Bihar and the reference was made later on and ultimately a final order was passed by the Central Government Industrial Tribunal (No. 2), Dhanbad falling within the territorial jurisdiction of the State of Jharkhand. He submits that since the basic cause of action accrued in the State of Bihar, therefore, even after division of the State, this Court would still retain jurisdiction in relation to a dispute where cause of action accrued in the State of Bihar.

(3.) Taking into consideration the facts, I am of the opinion that this Court would have jurisdiction to hear the petition.