Dilip Gupta, J. - (1.) THE Petitioner was working as a Constable in the Central Reserve Police Force. While he was posted in the State of Uttaranchal, his services were terminated by the order dated 22nd July, 2010. He filed an appeal which was also dismissed by the Deputy Inspector General of Police, Nainital.
(2.) NUMBER of submissions advanced by learned Counsel for the Petitioner for assailing the order but Mrs. Nuzhat Parveen, learned Counsel for the Respondents has raised a preliminary objection that this Court does not have the jurisdiction to entertain the petition as no cause of action or part of cause of action has arisen within the territorial jurisdiction of this Court. Learned Counsel for the Petitioner, however, submitted that since the Petitioner resides at Ghazipur, this Court will have the jurisdiction to entertain this petition.
(3.) IT is not possible to accept the contention of the learned Counsel for the Petitioner.;