- (1.)HEARD .
(2.)THE petitioner is a resident of village Bihari Ka Pura, District Bhind. The petitioner was appointed by Chief Municipal Health Officer (CMHO), District Sehore (respondent No.4) as ANM. She was appointed on 16.12.2010. The appointment was made on contract basis. She was also sent for some training to Nasrullaganj, District Sehore. The petitioner contends that she submitted her joining in said Community Health Centre, Nasrullaganj on5.11.2011. In para 5.15, the petitioner has pleaded that the petitioner is continuously working but she has not been permitted to work and since 2012 she is not getting regular salary. A direction is prayed for against respondent No.4 for permitting her to continue in employment with further direction to pay salary etc.
(3.)SHRI Newaskar took a primary objection about territorial jurisdiction. It is contended that no cause of action has arisen within the jurisdiction of this Court.
Shri U.K.Bohre submits that the petitioner is resident of Bhind and, therefore, ill -effect of non -payment of salary is falling on her at Bhind. It is submitted that it gives part of cause of action to her. In support of said submission, he relied on AIR 1983 KAR. 43 (D.L.Suresh Babu v. Institute of Chartered Accountants of India and others); 1987 JLJ 341=AIR 1987 MP 228 (FB) (K.P. Govil v. Jawaharlal Nehru Krishi Vishwa Vidyalaya, Jabalpur) and (1995)4 SCC 738 (U.P Rashtriya Chini Milladhikari Parishad, Lucknow v. State of Uttar Pradesh).