YOGENDRA DAS BIHANGAM Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) INVOKING the extraordinary jurisdiction of this court under Articles 226 & 227 of the Constitution of India, the petitioner has questioned the legal substantiality of the order dated 4.9.2009 passed by the Central Administrative Tribunal, Patna Bench, Patna (for short, 'the tribunal') in O.A. No. 141 of 2009, whereby the tribunal after considering the facts in issue has expressed the view that cause of action does not arise within the territorial jurisdiction of the State of Bihar inasmuch as the petitioner received a communication with regard to non-selection which was sent from the State of Rajasthan. The tribunal has placed reliance upon the decision rendered in the case of K. Balajee vs. G.M., Integral Coach Factory, Chennai, ATJ 2004(2) 136, a decision rendered by the High Court of Karnataka to substantiate its view.