S.B. Sinha, J. - (1.) Keeping in view the fact that the impugned order has been issued from Secundrabad and all the concerned respondents are residents of Secundrabad, this Court has no territorial jurisdiction to entertain this writ application.
(2.) Mr. Mukherjee, learned Counsel appearing on behalf of the petitioner, submits that the petitioner was recruited by the respondent No. 2 at Berhampur. The recruitment on the part of the petitioner does not give rise to any cause of action for questioning the impugned order. Even the residence of the petitioner is within the jurisdiction of this Court, the same does not raise any cause of action for entertaining this application in this Court. In any event, even if, a part of cause of action arose within the jurisdiction of this court, it is for this court to exercise or not to exercise its jurisdiction in view of the fact that major part of the cause of action is outside the jurisdiction of this court and the concerned respondents are residing outside the jurisdiction of this Court. This aspect of the matter has been considered by this Court in (1993) 97 CWN 122 and 1994(1) Cal HCN 444.
(3.) For the reasons aforementioned, I do not intend to exercise my jurisdiction in this matter. The petitioner is at liberty to file appropriate application before the appropriate court.;