Dilip Gupta, J. - (1.) THE Petitioner seeks the quashing of the order dated 9th September, 2009 passed by the Inspector General of Police, Boarder Security Force, Shillong by which the representation filed by the Petitioner against the discharge order has been rejected.
(2.) LIST has been revised. Learned Counsel for the Petitioner has not appeared to press the petition. A preliminary objection has been raised by Sri R.B. Singhal, learned Senior Counsel for the Respondents assisted by Sri Ashok Kumar Singh 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.
(3.) THE records of the writ petition indicate that the impugned order was passed at Shillong.;