Mr. S. Bhattacharjee vs Mr. B. Majumder
2022 Latest Caselaw 599 Tri

                           Page 1 of 2


                  HIGH COURT OF TRIPURA
                        AGARTALA
                    WP(C)No.506 of 2022
For Petitioner(s)    :   Mr. S. Bhattacharjee, Adv.
For Respondent(s)    :     Mr. B. Majumder, ASGI.

HON'BLE MR. JUSTICE T. AMARNATH GOUD

Order 27/06/2022 It is the case of the petitioner that his service has been

terminated without giving proper opportunity despite the

petitioner was inclined to join the service. But he was helpless

in view of the COVID-19 situation and by the time he could

resume to his services he was placed with the termination

order.

The impugned order has been passed in Jammu &

Kashmir. The petitioner preferred an appeal and the appeal was

confirmed by the concerned authority in Jammu and Kashmir.

Learned ASGI appearing for the respondents submits

before this court that this writ petition is not maintainable on

the ground of territorial jurisdiction as the impugned order has

been passed in Jammu & Kashmir and the petitioner must

approach the competent court of the Jammu & Kashmir.

The counsel appearing for the petitioner submits that

since the petitioner is residing in the state of Tripura and the

correspondence of the impugned proceedings have been served

upon him through the process in the State of Tripura, the cause

of action arose in the State of Tripura and therefore, the writ

petition is made in the High Court of Tripura as it has the

territorial jurisdiction.

However, the counsel for the petitioner seeks

accommodation for placing the relevant judgments of the apex

court in support of his contention.

Request considered.

Let the matter be listed on 28.06.2022.

JUDGE

Moumita