R.R.AWASTHI, J. - (1.) HEARD the learned counsel for the appellant Sri Rakesh Kumar Singh and Sri Pradeep Chandola and Sri Anuj Kudesia for the respondents.
(2.) THIS special appeal has been filed against the judgment and order dated 16.12.09 passed by the learned Single Judge, who has dismissed the writ petition of the appellant after holding that this Court does not have territorial jurisdiction to entertain the petition, as the relieving orders have been issued by the Senior Superintendent of Police, Etah and Agra for joining in the State of Uttarakhand. Learned counsel for the appellant has drawn our attention to the relief clause in the writ petition, which also asks for quashing of the order dated 9.9.09 passed by the Director General of Police, which directs the concerned authority to relieve the persons immediately in pursuance of the aforesaid directives and consequential orders have been passed by the local authority. That being so, it cannot be said that this Court does not have territorial jurisdiction.
(3.) LEARNED counsel for the appellant further argued that because the appellant met a serious accident in which his leg and hand got fractured in the year 2003-04, he is not in a position to work in the State of Uttarakhand and, therefore, he may be allowed to continue in the State of U.P.;