Lt. Col. Ravinder Singh v. Union Of India & Ors.

Issue notice.

The respondents accept the notice.

Learned counsel for the petitioner prays that this Writ Petitioner pending at Lucknow Bench (OA No. 18 of 2003) may be transferred to Kolkata Bench as the cause of action has arisen to the petitioner when he was posted at Andaman & Nicobar Island, which comes under the territorial jurisdiction of, Kolkata Bench. Let this OA No. 18 of 2003, pending in Regional Bench Lucknow, be transferred to Regional Bench at Kolkata.