Arun Kumar Mitra, J. - (1.) :- This writ petition was moved ex parte on July 31, 2003 and an interim order was passed by this court in terms of prayer (e) of the writ petition.
(2.) The prayer (e) is quoted hereinhelow: "(e) Ad interim order of injunction be issued restraining the respondents from proceeding any further in terms of the impugned letter dated 2.7.2003 and further restraining the respondents from terminating the petitioner's service from giving any effect to the order of termination if passed till the disposal of the application."
(3.) The matter came up for extension of interim order on August 18, 2003. On the said date Mr. Ghosh, the learned Counsel for the respondents raised an objection that this Court has no jurisdiction to hear out the matter inasmuch as the claim of the writ petitioner does not come within the territorial jurisdiction of this Court.;