Bhaskar Bhattacharya, J. - (1.) By this writ application a dismissed employee of the Border Security Force has challenged the order of dismissal which has since been affirmed by the Appellate Authority as well as by the Director General, Border Security Force, a reviewing authority.
(2.) There is no dispute that all the respondents are staying outside the territorial jurisdiction of this Court and at the same time, the order of dismissal was passed against the petitioner when he was posted in Rajasthan.
(3.) In view of such fact, the learned counsel appearing on behalf of the respondents has been taken a preliminary objection as regards the maintainability of this writ application on the ground that this Court has no territorial jurisdiction to entertain this writ application.;