Bhaskar Bhattacharya, J. - (1.) . - This is an application for review of an order dated 30th April, 2003 passed by a Division Bench of this Court on a reference made by a learned single Judge of this Court by which a writ application filed by a dismissed employee challenging the order of dismissal was found to be not maintainable before this Court for lack of territorial jurisdiction.
(2.) There is no dispute that the writ petitioner was an employee of the Eastern Coal Fields Limited, the respondent No. 1, a Government Company within the meaning of the Companies Act having its registered office at Sanctoria in the District of Burdwan within the territorial limit of this Court.
(3.) When such a writ application was moved before a learned Single Judge of this Court, the respondents, the employer, took a preliminary objection as to the maintainability of the said writ application on the allegation that the writ petitioner was at the time of dismissal posted at Dhanbad which is within the territorial jurisdiction of a different High Court and the disciplinary proceedings also having been conducted at that place, no part of cause of action had accrued within the territorial limit of this Court.;