(1.) In the present case, the petitioner is challenging the order dated 02.11.2012 issued by the Regional Director, Staff Selection Commission, Karnataka Kerala Region, Bangalore, whereby and whereunder the petitioner was informed that his name has been withdrawn from the select list as he has not submitted the O.B.C. certificate in format.
(2.) At the present stage, the respondent has raised the issue with regard to territorial jurisdiction of this Court, claiming that no cause of action or part thereof or even fraction of cause of action has taken place in the State of Bihar within the territorial jurisdiction of this Court, and as such, the present Writ Application is not maintainable. Therefore, it is better to the petitioner to approach the appropriate Court, raising his grievance.
(3.) For deciding the issue of territorial jurisdiction and the issue of cause of action or the part thereof some relevant facts of this case has to be taken into consideration.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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