Jitender Sindhu vs Director General Seema Surksha ...
2012 Latest Caselaw 4356 Del

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*       IN THE HIGH COURT OF DELHI AT NEW DELHI

       +      W.P.(C)No.3287/2012 and CM No.7001/2012

%                                 Date of decision: 23rd July, 2012

      JITENDER SINDHU                       ..... Petitioner
                     Through : None.
                versus
      DIRECTOR GENERAL SEEMA SURKSHA
      BAL AND ANR                    ..... Respondent
                     Through : None.
      CORAM:
       HON'BLE MS. JUSTICE GITA MITTAL
       HON'BLE MR. JUSTICE J.R. MIDHA

                         JUDGMENT (ORAL)

1. Despite the matter having been passed over once, none

appears for the writ petitioner. The writ petitioner has challenged

the order dated 30th September, 2011 issued by the Commandant,

31st Battalion, SSB, Gosaingaon, District Kokrajhar (Assam) whereby

his suspension from service has been extended.

2. We have doubts about the maintainability of the writ petition.

Even if the writ petition was maintainable, the order which has been

assailed by the petitioner has been passed in Assam and would,

therefore, be beyond the territorial jurisdiction of this court.

This writ petition and application are dismissed.

GITA MITTAL, J

J.R. MIDHA, J JULY 23, 2012 aj