- (1.) Heard Mr. Upendra Nath Misra, learned counsel for the appellant as well as Mr. Kamesh Gupta, learned counsel for the respondents.
(2.) This appeal has arisen out of the order dated 14 August 2014 passed by the learned Single Judge in writ petition No. 9694 (SS) of 2006. The appellant/petitioner had challenged the order of penalty dated 7 October 1998 imposing the stoppage of two annual increments with cumulative effect w.e.f. 1 January 1999 passed by the opposite party No.5 General Manager (Punjab) Food Corporation of India, Chandigarh who is at Chandigarh State of Punjab as also the appellate order upholding the order of punishment passed by the opposite party No.3 who is, placed at NOIDA, Gautam Budh Nagar, State of U.P. and further the order passed on the review application passed by the opposite party No.2 who is als oplaced at New Delhi.
(3.) The learned Single Judge, in view of the placement of the authorities who had issued the order of punishment, dealt with appeal and review petition and discussed the question of jurisdiction of this Court. In light of the decision of the larger Bench of the Supreme Court in Lt. Col. Khajoor Singh Vs. Union of India, 1961 AIR(SC) 532 the learned Single Judge had arrived at conclusion that this Court lacks jurisdiction to entertain the writ petition. Aggrieved petitioner had filed the present appeal.;