Patna High Court
Ajay Kumar Rai vs Special Director General on 21 April, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2264 of 2021
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Ajay Kumar Rai Son of Lekh Raj Rai Resident of Village - Kamhariya, Police
Station- Kamarpur, District- Buxar (Bihar).
... ... Petitioner/s
Versus
1. Special Director General, Central Zone, Central Reserve Police Force, Salt
Lake, Sector III, Kolkata (West Bengal).
2. The Inspector General, Bihar Sector, Ashiana - Digha Road, Rajiv Nagar,
Patna (Bihar), Pin - 800025.
3. The DIGP Range CRPF, Patna, Ashiana- Digha Road, Rajiv Nagar, Patna
(Bihar), Pin - 800025.
4. The DIGP Range CRPF, Muzaffarpur (Bihar).
5. The Inspector General of Police, C.R.P.F., Bhopal, Madhya Pradesh.
6. The D.I.G., C.R.P.F., Bhopal, Madhya Pradesh.
7. The Commandant - 220 Bn. C.R.P.F., P.T.C., Sunariya, Rohtak, Haryana.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Sarva Deo Singh
Mr. Sanjay Kumar
For the Respondent/s : Dr. K.N. Singh, ASG
: Mr. Abhay Shankar Jha, CGC
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 21-04-2022
Heard learned counsel for the parties.
In the instant petition, petitioner has prayed for the
following relief/reliefs:
"For issuance of an appropriate
writ/order/direction for quashing the
communication P7-2/2016 Estb. Dated
09.03.2016 by which the petitioner has not
Patna High Court CWJC No.2264 of 2021 dt.21-04-2022
been considered for promotion and his name
has not been included in the list of Grade A
G.D. Constable (Male) on the ground of
unsatisfactory record of service. However
the cause is irrelevant as per the direction of
the Special Director General of C.R.P.F.
The petitioner further prays for
direction to consider the case of the
petitioner for promotion as Head-
Constable/Surgent and for grant of
promotional benefit for which he may be
found entitled on the ground that he joined
the service on 08.07.2000 as G.D. Constable
in the CRPF and till today he has not been
considered for promotion.
And for any other relief/reliefs for
which the petitioner may be found entitled."
Petitioner's challenge is in respect of decision of
the respondent no.7, an office situated in Rohtak, State of
Haryana. The petitioner is presently working under the
territorial jurisdiction of State of Jharkhand, therefore, he is
permitted to file writ petition either in Punjab and Haryana High
Court or High Court of Jharkhand. This Court has no territorial
jurisdiction to entertain and set aside an order passed by the
office-respondent no.7, Rohtak, State of Haryana.
Accordingly, the present petition stands dismissed
Patna High Court CWJC No.2264 of 2021 dt.21-04-2022
on the ground of territorial jurisdiction with reference to Article
226 (2) of the Constitution.
The petitioner is at liberty to approach territorial
jurisdictional forum.
(P. B. Bajanthri, J)
Ankit/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 22.04.2022
Transmission Date NA
