M.Y.EQBAL, J. - (1.) THIS writ application has been heard on the preliminary objection raised by the respondents with regard to maintainability of the writ petition.
(2.) I have heard Mr. Mahesh Tiwari, learned counsel for the petitioner and Mr. P.D. Agrawal, learned counsel appearing for the Union of India. Mr. Agrawal, learned counsel has raised preliminary objection with regard to the jurisdiction of this Court to entertain this writ petition. It appears that the petitioner was in the service of the Central Industrial Security Force (in short CISF). While he was posted as a constable in CISF unit, Tripura, he was served with a charge sheet and in a departmental proceeding he was finally dismissed from service. Final order of dismissal was passed on 4.4.2000 by respondent No. 4, Group Commandant, CISF, Calcutta. The petitioner preferred appeal before respondent No. 3, Deputy Inspector General of CISF, Calcutta which was also dismissed. By that time the petitioner after dismissal from service, came back to his native place at Giridih in the State of Jharkhand. The petitioner then filed revision before respondent No. 2, the Inspector General of CISF, Calcutta which too was dismissed.
(3.) MR . Mahesh Tiwary, learned counsel for the petitioner submitted that since the order passed by the appellate authority and the revisional authority was communicated to the petitioner in the native place at Giridih, this Court has jurisdiction to entertain this writ application. Learned counsel relied upon a decision in the case of Bri. Ashok Malhotra v. Union of India and Ors. reported in 1997 (2) PLJR 595.;