RAKESH SHARMA, J. - (1.) THIS is an appeal against an order of the learned single judge of this Court dismissing the writ petition filed by the appellant on the ground that the High Court of Judicature at Allahabad does not have jurisdiction to decide the case as no part of the cause of action has arisen within the territorial limits of its jurisdiction.
(2.) IT appears that the appellant had applied for admission into the Special B.T.C. Training Course under the 10% quota reserved for Shiksha Mitra. The appellant was also provisionally selected, but by an order dated 2nd December, 2008 the provisional selection of the appellant was cancelled and her candidature was rejected by the order of the Principal, District Institute of Education and Training (in short 'DIET), Rai Bareilly. The learned single judge has taken the view that as the entire process of selection for the admission into Special B.T.C. Training Course took place at Rae Bareilly and the impugned order has also been passed by the Principal, DIET, Rae Bareilly, the cause of action wholly arose within the territorial limits of Rai Bareilly, which is one of the districts falling under the jurisdiction of the Lucknow Bench of the High Court of Judicature at Allahabad and as such the petition is not maintainable at Allahabad.
(3.) SRI Ashok Khare, learned senior Advocate, assisted by Sri Siddharth Khare, learned counsel for the appellant has submitted that the view taken by the learned single judge is a very narrow view of the concept of cause of action. We have heard the learned Standing counsel also.;