Samaresh Banerjea, J. - (1.) In the instant writ application the writ petitioner has challenged the final order of dismissal passed in a disciplinary proceeding on several grounds, including the ground of violation of principles of natural justice
(2.) Before going into the merits of the case, it is, however, necessary to dispose of a preliminary point raised by the respondents as to the lack of territorial jurisdiction of Calcutta High Court in entertaining and trying the writ petition.
(3.) Admittedly, the petitioner was posted at Harijan Colliery, Mugma Area, situated at Dhanbad, outside the territorial jurisdiction of Calcutta High Court and the disciplinary proceedings were also conducted at the said place and the final order was also served upon the petitioner in the said Colliery. The order of dismissal was also signed by the General Manager, Mugma Area.;