- (1.) THIS application under Article 226 of the Constitution relates to the grievance of the petitioners in respect of the revised Policy and Rules for promotion from Non-Executive to Executive Cadre as contained in the Circular dated 1st April, 2008. The petitioners sought for a declaration that such Circular dated 1st April, 2008 cannot have any applicability so far as the petitioners or similarly situated employees of the respondent authorities, appointed prior to 1st July, 2008, are concerned. The petitioners sought for other consequential reliefs as well.
(2.) AT the very outset, Mr. Sengupta, appearing as learned Counsel for the respondent authorities, raised dispute regarding maintainability of the present proceeding on the ground that this Court does not have the territorial jurisdiction to entertain the instant writ application.
(3.) MR. Anupam Chatterjee, appearing as learned Counsel for the writ petitioners, in this context, referred to the constitutional provision that the power conferred by Clause" (1) of article 226 of the Constitution to issue directions, orders or writs to any Government, authority or person may also be exercised by any High Court exercising jurisdiction in relation to the territories within which the cause of action, wholly or in part, arises for the exercise of such power, notwithstanding that the seat of such Government or authority or the residence of such person is not within those territories.;