B.S. Chauhan, J. - (1.) This writ petition has been filed for quashing the Memorandum dated 19.7.2005, issued by the Director General, Central Industrial Security Force, Ministry of Home Affairs, Lodhi Road, New Delhi (Annex. 35).
(2.) The facts and circumstances giving rise to this case are that the petitioner, at present, is posted at Anpara, District Sonebhadra, (U.P.). However, respondents have initiated the domestic inquiry against the petitioner under the provisions of Rule 14 of the Central Civil Services (Conduct) Rules, 1964 and Central Civil Services (Classification, Control and Appeal) Rules, 1965. Charge-sheet contains four charges in respect of transportation of sleepers of Devdar from Uri to Delhi between 23.10.2002 to 13.6.2004 by government vehicles. The Drivers carrying the said sleepers in the Government , vehicles were arrested, sleepers were seized etc. etc. The present petition has been filed for quashing the said charge-sheet.
(3.) Shri Shashank Sheikhar Singh, learned counsel appearing for the respondents has raised the preliminary objection regarding the maintainability of the writ petition, pointing out that as no cause of action, partly or fully, has arisen within the territorial jurisdiction of the State of U.P., mere posting of the petitioner in U.P. at present, will not confer the jurisdiction upon this Court. Petition is liable to be dismissed for want of territorial jurisdiction.;