Patna High Court
Aniket Raj vs The Union Of India on 3 December, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14215 of 2021
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Aniket Raj S/o Ramji Ram R/o Khukhari, Nimchak, P.S. Nimchak Bathani
Dist- Gaya, Bihar, Ex-Sub Inspector (Ministerial) Force No. 065310375, 178,
Batalian C.R.P.F. Shopian (Jammu and Kashmir).
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Ministry of Home Affairs, New
Delhi.
2. The Director General of Police, C.R.P.F., Block No.1, C.G.O. Complex,
Lodhi Road, New Delhi- 1100053.
3. The Special Director General, North East Zone Head Quarters, C.R.P.F., 9th
Mile, P.O. Amerigog, Guwahati (Assam) 781023.
4. The Inspector General of Police, Eastern Sector, C.R.P.F. Stony Heaven,
Bishop Cotton Road, Shilong, Meghalaya- 793001.
5. The Deputy Inspector General, Range Head Quarter, CR.P.F., Khatkhati,
Karbanglong (Assam) 782480.
6. The Commandant, C/o 56 APO, 178 Batalian, C.R.P.F., Reshipora, P.S.-
Jainapura, Dist- Shapia, Jammu and Kashmir 192303.
7. The Commandant, 196 Batalian, C.R.P.F., Mahadev Ghati, Bijapur-
Bhopalpatnam Road, PO and PS and Dist- Bijapur, Chhatisgarh- 494444.
8. Second-In Command (IRLA No. 5710) (Enquiry Officer), 196 Batalian,
C.R.P.F., Mahadev Ghati, Bijapur- Bhopalpatnam Road, P.O. and P.S. and
Dist- Bijapur, Chhattisgarh- 494444.
9. Inspector (GD) No. 095100582 (Presenting Officer), 196 Batalian, C.R.P.F.,
Mahadev Ghati, Bijapur- Bhopalpatnam Road, PO. and P.S. and Dist-
Bijapur, Chhatisgarh- 494444.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Fakhruddin Ali Ahmad
For the Respondent/s : Mr. Dr. Krishna Nandan Singh (Asg)
Mr. Amarjeet, JC to ASG
Mr. Abhujeet Gautam, Advocate.
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 03-12-2021
Heard learned counsels for the parties.
2. In the present petition, petitioner has prayed for
following reliefs:
Patna High Court CWJC No.14215 of 2021 dt.03-12-2021
"(a) To quash the office order
dated 24.06.2021 issued under the
signature of Inspector General of Police,
Eastern Sector, C.R.P.F. Shilong,
Meghalaya, whereby and whereunder
order has been passed on the departmental
appeal filed by petitioner wherein
punishment of removal from 24.06.2021.
(b) To quash the office order
dated 26.11.2020 issued under the
signature of Deputy Inspector General of
Police, Range Headquarter, CRPF,
Khatkhati (Assam) whereby and
whereunder, petitioner has been inflicted
with punishment of stoppage of one
annual increment for a period of two
years without cumulative effect from the
date of issuance of the order in the
departmental proceeding initiated against
the petitioner.
(c) To direct the respondent
Special Director General, North East
Zone, CRPF, Gowahati, Assam to dispose
of the Revision Application dated
25.06.2021 filed by the petitioner under
Rule-29 of CRPF Rule-1955.
(d) To direct the respondent to
reinstate the petitioner in service with all
consequential benefit.
(e) To grant any other relief-
reliefs for which the petitioner is entitled
under the facts and circumstances of the
instant writ application."
3. The petitioner has questioned the validity of the
orders passed by an officer whose office is in Shilong,
Meghalaya and further the order of an officer who is working in
Assam. Petitioner's revision application dated 25.06.2021 is
before an officer whose office is situated in Assam. Merely,
Patna High Court CWJC No.14215 of 2021 dt.03-12-2021
petitioner is a resident of State of Bihar, the present petition
cannot be entertained. On the other hand, his place of working is
part and parcel of Meghalaya.
4. In the light of these facts and circumstances, this
Court has no territorial jurisdiction so as to entertain the present
petition.
5. Accordingly, the present petition stands dismissed
reserving liberty to the petitioner to approach appropriate
territorial jurisdictional Court.
(P. B. Bajanthri, J)
rakhi/-
AFR/NAFR
CAV DATE
Uploading Date 06.12.2021
Transmission Date
