R.M Sahai, J.:— Can a person residing in a State invoke extraordinary jurisdiction under Art. 226 against an authority or government situated outside the State in respect of an order made or action taken by such government or authority outside the territorial limits of the High Court? Put it differently, whether cause of action wholly or in part arises within meaning of Cl. (2) of Art. 226 in the State where petitioner resides?

2. For this it is necessary to narrate in brief the circumstances in which cl. (2) was added in Art. 226 by Constitution (Fifteenth Amendment) Act, 1963, Art. 226(1) as it originally stood read as under:

“Notwithstanding anything in Art. 32, every High Court shall have power, throughout the territories in relation to which it exercises jurisdiction, to issue to any person or authority, including in appropriate cases, any government, within those territories directions, orders, or writs, including (writ in the nature of habeas corpus, mandamus, prohibition, quo warranto and certiorari, or any of them, for the enforcement of any of the rights conferred by Part III and for any other purpose).

3. It was drastically amended by Forty Second Amendment, 1976 but it has been restored as it was by Forty Fourth Amendment Act, 1978. Therefore, it may be seen as to how the expression ‘every High Court shall have power through the territories in relation to which it exercises jurisdiction’ used in this article was interpreted. The first decision which came up before Hon'ble Supreme Court was Election Commission, India v. Saka Venkata Rao , 1953 SCR 1144 : (AIR 1953 SC 210), A writ of prohibition was sought against Election Commission having its permanent office at New Delhi. It was issued by the Madras High Court. The decision was overruled and it was held:

“We are unable to agree with the learned Judge below that if a tribunal or authority permanently located and normally carrying on its activities elsewhere exercises jurisdiction within those territorial limits so as to affect the rights of parties therein such tribunal or authority must be regarded as “functioning” within the territorial limits of the High Court and being, therefore, amen able to its jurisdiction under Art. 226.”

4. The Hon'ble Court further repelled the argument of inconvenience and held,

“It was said that it could not have been contemplated that an inhabitant of the State of Madras, feeling aggrieved by a threatened interference with the exercise of his rights in that State by an authority, located in Delhi and acting without jurisdiction, should seek his remedy under Art. 226 in the Punjab High Court. It is a sufficient answer to this argument of inconvenience to say that, the language of the article being reasonably plain, it is idle to speculate as to what was or was not contemplated.

5. Soon thereafter came another case K.S Rashid and Sons v. The Income-tax Investigation, 1954 SCR 738 : (AIR 1954 SC 207). K.S Rashid and Sons, who were assessees in State of U.P filed writ for prohibition in High Court of Punjab to restrain the Commission from proceedings under S. 5 of Act XXX of 1947. The petition was dismissed and the preliminary objection that petitioners being assessees belonging to the State of U.P could not approach Punjab High Court merely because Commission was in Delhi was upheld. In appeal the Hon'ble Court set aside this finding and held that petition was maintainable. It reiterated the view in Election Commission case (supra) and held:

“There are only two limitations placed upon the exercise of these powers by a High Court under Art. 226 of the Constitution: one is that the power is to be exercised “through out the territories in relation to which it exercises jurisdiction”, that is to say, the writs issued by the Court cannot run beyond the territories subject to its jurisdiction. The other limitation is that the person or authority to whom the High Court is empowered to issue writs “must be within those territories” and this implies that they must be amenable to its jurisdiction either by residence or location within those territories. It is with reference to these two conditions thus mentioned that the jurisdiction of the High Courts to issue writs under Art. 226 of the Constitution is to be determined.”

6. Then came the decisions of Lt. Col. Khajoor Singh v. Union Of India & Another, AIR 1961 SC 532 and Collector of Customs v. East India Co. Ltd., AIR 1963 SC 1124 which hastened introduction of Cl. (2). Khajoor Singh was holding a regular commission in Jammu and Kashmir State forces, which were amalgamated with Defence Force of Union of India. He was compulsorily retired by an order of Govt. of India. He challenged the order in Jammu and Kashmir High Court. It was dismissed as not maintainable. The order was upheld by majority in the Supreme Court. It was held, by B.P Sinha, J.

“It seems to us therefore that it is not permissible to read in Art. 226 the residence or location of the person affected by the order passed in order to determine the jurisdiction of the High Court. That jurisdiction depends on the person or authority passing the order being within those territories and the residence or location of the person affected can have norelevance on the question of the High Court's jurisdiction. Thus if a person residing or located in Bombay, for example, is aggrieved by an order passed by an authority located, say, in Calcutta, the forum in which he has to seek relief is not the Bombay High Court though the order may affect him in Bombay but the Calcutta High Court where the authority passing the order is located. It would, therefore, in our opinion be wrong to introduce in Art. 226, the concept of the place where the order passed has effect in order to determine the jurisdiction of the High Court which can give relief under Art. 226.”

7. In concurring judgment K.C Das Gupta, J. held:

“For the reasons discussed above I have reached the conclusion that while the Government of India is within the territories of every High Court in India the only High Court which has jurisdiction to issue a writ or order or directions under Art. 226 or Art. 32(2A) against it is the one within the territories under which the act or omission against which relief was sought took place.”

8. Due to these decisions Cl. (1A) was added to Art. 226 by 1963 Amendment which later on became Cl. (2). It reads as under:

“(1A) The power conferred by Cl. (1) 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 for the exercise of such power arises, notwithstanding that the seat of such Government or authority or the residence of such person is not within those territories”.

9. In the objects and reasons of the Amendment Act it was mentioned that:

“Under the existing Art. 226 of the Constitution the only High Court which has jurisdiction with respect to the Central Government is the Punjab High Court. This involves considerable hardship to litigants from distant places. It is, therefore, proposed to amend Art. 226 so that when any relief is sought against any Government, authority or person for any action taken, the High Court within whose jurisdiction the cause of action arises may also have jurisdiction to issue appropriate directions, orders or writs”.

10. From a bare reading of the clause, in background in which it was introduced, there is hardly any doubt that it did not confer any additional powers on the High Court. A Full Bench in Om Prakash v. Divisional Superintendent, Northern Railway, AIR 1970 All 440 while discussing the purpose of introducing this clause observed:

“The object of the present Amendment is to make the accrual of cause of action on additional factor to give jurisdiction to a High Court under Art. 226.”

11. It only extended the jurisdiction to issue writ to any authority or government irrespective of its seat or place if the cause of action wholly or partly arose within territorial limits of that Court.

12. In State of Rajasthan v. Swaika Properties, (1985) 3 SCC 217 : AIR 1985 SC 1289, the Hon'ble Court approved the meaning of word ‘cause of action’ in Mulla's Civil Procedure Code which runs as under:

“The ‘Cause of action’ means every fact which, if traversed, it would be necessary for the plaintiff to prove in order to support his right to a judgment of the Court.”

13. It was held that mere service of notice on the office of Swaika Properties situated in Calcutta did not confer jurisdiction on High Court of Calcutta to entertain the writ petition as all actions having been taken in the State of Rajasthan it could not be said that cause of action wholly or partly arose within territorial limits of Calcutta. Similar dispute arose in K.K Bhargava v. Metropolitan Magistrate, Bombay, 1986 All LJ 1093. A Division Bench of this Court following the decision in Swaika Properties (supra) held that the service of notice on a person residing in a State did not entitle him to present the writ petition within the territorial limits of the High Court where he was residing. In effect it was re-affirmation of principle of Khajoor Singh's case (AIR 1961 SC 532) that order taking effect in a State did not entitle the High Court of that State to entertain the writ petition. Residence or location of office of person or authority against whom relief is sought is a part of cause of action. But residence of petitioner in a writ petition or plaintiff in a suit unless specifically provided is immaterial. In Khajoor Singh's case (supra) two restrictions were placed on High Courts power to entertain a writ petition one that the authority or government whose order was assailed or impugned or against whom directions were sought should not be situated beyond territorial limits of High Court. It was reiteration of principle in Election Commission and Rashid's cases (supra). The other restriction or limitation was that the concept of order having effect did not determine the jurisdiction of High Court. When cl. (1A) was added in 1963 the jurisdiction was exteneded so as to bring in its fold even those actions which took place inside the State by introducing the concept of cause of action. That is the difficulty pointed out by Supreme Court in various decisions because of language of article being plain to entertain a petition against an authority situated outside State stood removed if the cause of action wholly or in part arises in the State. But it does not directly or indirectly empower a High Court to issue writ or direction because the order impugned or action taken against petitioner was to have effect in the State. That is the second limitation on the power of High Court to entertain a petition remained untouched. As already observed clause was added to obviate the inconvenience and hardship to person affected by an order of Central Government to approach Punjab High Court. For instance, if Cl. (2) would have been there Khajoor Singh writ would not have failed for want of jurisdiction. But even with Cl. (2) Khajoor Singh could not have filed a writ petition say in Bombay or Calcutta on the plea that he was a resident of the State or that the order was served there. A right of action arises as soon as there is an invasion of right. But ‘cause of action’ and ‘right of action’…….are not synonymous or interchangeable. A right of action is the right to enforce a cause of action (American Jurisprudence 2nd Edition vol. 1.) A person residing anywhere in the country being aggrieved by an order of government Central or State or authority or person may have a right of action at law but it can be enforced or the jurisdiction under Art. 226 can be invoked of that High Court only within whose territorial limits the cause of action wholly or in part arises. The cause of action arises by action of the government or authority and not by residence of the person aggrieved.

14. Coming to the facts of the case the petitioner was a Junior Warrant Officer in Air Force.

15. When he was posted at Madras he was superseded. He seeks a direction to opposite parties to decide his representation and grant him status of Warrant Officer. He was never posted in this State. Therefore, no cause of action arose in this State which could entitle petitioner to approach this Court to issue a direction to opposite party whose office is situated in Delhi.

16. In the result this petition fails and is dismissed as not maintainable.

17. Petition dismissed.