SARWAJEET SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the orders dated 18.08.2010 (Annex. -4), whereby penalty of removal from service has been imposed on the petitioner and appellate order dated 18.05.2011 (Annex. -6), whereby appeal filed by the petitioner against the order dated 18.08.2010 has been rejected.

(2.) Notices of the writ petition were ordered to be issued on 06.12.2013 by a coordinate Bench of this Court.

(3.) The respondents have filed their reply to the writ petition. A preliminary objection has been raised that as no part cause of action has arisen in favour of the petitioner within the territorial jurisdiction of this Court, the writ petition filed by the petitioner is not maintainable.