RAJNISH KUMAR RAI vs. UNION OF INDIA

1 REPORTABLE 2023INSC862 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION SPECIAL LEAVE PETITION (CIVIL) NO.20054 OF 2023 (Arising out of Diary No.21884 of 2022) RAJNISH KUMAR RAI …PETITIONER(S) VERSUS UNION OF INDIA & ORS. ….RESPONDENT(S) J U D G M E N T ANIRUDDHA BOSE, J. Delay condoned. 2. Heard learned counsel for the parties. 3. The proceeding of which transfer is asked for, was instituted by the petitioner himself before the Central Administrative Tribunal, Hyderabad and it has reached final stage of hearing. The petitioner’s application for transfer of the proceeding to the Ahmedabad Bench of the same Tribunal was rejected by the Principal Bench of the Central Administrative Tribunal, Delhi by an order passed on 04.02.2022. The petitioner questioned the legality of the said order before the High Court of Gujarat at Ahmedabad invoking its jurisdiction under Article 226 of the Constitution of India. But his plea was Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2023.09.27 16:59:03 IST Reason: not accepted by the High Court relying on a judgment of this Court in the case of Union of India -vs- Alapan Bandyopadhyay [(2022) 3 SCC 133]. The 2 High Court relied on the following passage from the case of Alapan (supra) in dismissing the writ petition, holding that it lacked Bandyopadhyay territorial jurisdiction to entertain that petition. It has been, inter-alia, held in the case of Alapan Bandyopadhyay (supra):- “41. The undisputed and indisputable position in this case is that the WPCT No. 78 of 2021 was filed to challenge the order dated 22-10-2021 in Personnel, Public Grievances and Pensions v. Alapan Bandyopadhyay [Personnel, Public Grievances and Pensions v. Alapan Bandyopadhyay, 2021 SCC OnLine CAT 3242] of the Central Administrative Tribunal, Principal Bench at New Delhi, (by the Chairman of the Tribunal in exercise of the power under Section 25 of the Act sitting at the Principal Bench) transferring OA No. 1619 of 2021 to its files. On applying the said factual position to the legal exposition in L. Chandra Kumar case [L. Chandra Kumar v. Union of India, (1997) 3 SCC 261 : 1997 SCC (L&S) 577] it is crystal clear that the Principal Bench of the Central Administrative Tribunal at New Delhi, which passed the order transferring OA No. 1619 of 2021 vide order in Personnel, Public Grievances and Pensions v. Alapan Bandyopadhyay [Personnel, Public Grievances and Pensions v. Alapan Bandyopadhyay, 2021 SCC OnLine CAT 3242] falls within the territorial jurisdiction of the High Court of Delhi at New Delhi. 42. Needless to say that the power of judicial review of an order transferring an original application pending before a Bench of the Tribunal to another Bench under Section 25 of the Act can be judicially reviewed only by a Division Bench of the High Court within whose territorial jurisdiction the Bench passing the same, falls. In fact, the decision in Bhavesh Motiani case [Bhavesh Motiani v. Union of India, 2019 SCC OnLine Del 11541], relied on by the respondent is also in line with the said position as in that case also, as against the order of transfer passed under Section 25 of the Act by the Principal Bench of the Central Administrative Tribunal at New Delhi writ petition was filed by the aggrieved party only before the High Court of Delhi. This is evident from the very opening sentence of the said judgment, which reads thus : (Bhavesh Motiani case [Bhavesh 3

4. Learned counsel appearing for the petitioner has brought to our notice a coordinate Bench decision of this Court in the case of Union of India vs. Sanjiv Chaturvedi [(2023) 2 SCR 59] in which the point of law laid down in the earlier judgment passed by this Court in the case of Alapan Bandyopadhyay (supra) has been referred to a larger Bench. But so far as this Bench is concerned, we do not think judicial propriety permits ignoring the ratio laid down by the coordinate Bench in the case of Alapan Bandyopadhyay (supra) as no decision has come as yet from the larger Bench on the point of territorial jurisdiction of the High Court in a similar context. If we were to take a different view, the only course open for us would have been to refer the petition to the Hon’ble the Chief Justice for being adjudicated by a larger Bench, as has been done in the case of Sanjiv 4 Chaturvedi (supra). No argument has been raised before us that the decision in the case of (supra) is per incurium. Alapan Bandyopadhyay 5. We have examined point involved in this petition independent of the ratio laid down in the case of Alapan Bandyopadhyay (supra) and tested the petitioner’s plea for transfer on merit. We have done so with the objective that in case we found any outstanding legal merit in petitioner’s plea for transfer of the case to Ahmedabad, we could have directed so in exercise of our jurisdiction under Article 142 of the Constitution of India. 6. But so far as the plea of the petitioner is concerned, it is not a case of the petitioner that the Tribunal, which is hearing the matter at present is without jurisdiction. He himself had instituted the application in the Tribunal at Hyderabad. His submission is the Bench of the Tribunal at Ahmedabad also has jurisdiction to hear the case, as at present he is residing in Ahmedabad after retirement. His submission is that in the event his transfer plea is not accepted, it would cause inconvenience and undue hardship. It is on this ground he had applied for transfer of his case from the Bench of the Tribunal at Hyderabad to the Bench at Ahmedabad. The matter has reached final stage of hearing in the Tribunal at Hyderabad. That appears to be the main reason for which the Principal Bench of the Tribunal has rejected the petitioner’s transfer application. We do not find any flaw in such reasoning. In such circumstances, we decline to invoke our jurisdiction under Article 136 of the Constitution of India in the present matter. 7. The special leave petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of. 8. 5 ………………………………., J (ANIRUDDHA BOSE) ………………………………., J (BELA M. TRIVEDI) NEW DELHI; TH 6 SEPTEMBER, 2023 6 ITEM NO.44 COURT NO.6 SECTION III S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 21884/2022 (Arising out of impugned final judgment and order dated 20-04-2022 in SCA No. 6466/2022 passed by the High Court Of Gujarat At Ahmedabad) RAJNISH KUMAR RAI Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (IA No.94703/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.94702/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ) Date : 06-09-2023 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ANIRUDDHA BOSE HON'BLE MS. JUSTICE BELA M. TRIVEDI For Petitioner(s) Mr. Yadav Narender Singh, AOR For Respondent(s) Ms. Aishwarya Bhati, A.S.G. Mr. K Parmeshwar, Adv. Mr. Rajat Nair, Adv. Ms. Swati Ghildiyal, Adv. Ms. Poornima Singh, Adv. Mr. Rustam Singh Chauhan, Adv. Mr. Adit Khorana, Adv. Mr. Arvind Kumar Sharma, AOR UPON hearing the counsel the Court made the following O R D E R Delay condoned. The special leave petition is dismissed in terms of the signed reportable judgment, which is placed on the file. Pending application(s), if any, shall stand disposed of. (DR. NAVEEN RAWAL) (VIDYA NEGI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR