IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH  

CWP-21259-2014 

JUDGMENTS RESERVED ON       :14.05.2025

                              JUDGMENTS  PRONOUNCED ON : 28.05.2025  

ANIL SHARMA ......Petitioner 

          VERSUS

STATE BANK OF INDIA AND OTHERS           .......Respondents 

CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ 

          ***** 

Present: -   Ms. Anjali Kukar, Advocate 

    for the petitioner.      

    Mr. Kapil Kakkar, Advocate  

    for the respondent-Bank.  

          ***** 

VINOD S. BHARDWAJ, J. 

    Challenge in the present petition is to the Enquiry Report dated 

29/3/2010 (Annexure: P10), order of dismissal from service dated 27/4/2011 

(Annexure: P12) passed by Respondent no. 3 (Appointing Authority), order 

dated  20/8/2011  (Annexure: P14) passed  by  Respondent no. 1  (Appellate 

Authority) as well as order dated 12/11/2012 (Annexure: P16) passed by the 

Reviewing  Committee.  A  further  prayer  has  been  made  directing  the 

Respondents to take back the petitioner as Officer Jr. Management Grade 

Scale 1 with full back wages along with all consequential reliefs. 

2.    Learned Counsel for the Petitioner contends that the Petitioner 

was  appointed  as  a  Clerk  with  the  Respondent  bank  on  22/11/1985.  He 

CWP-21259-2014               -2-

remained posted as a Clerk for 19 years and was thereafter promoted as Jr. 

Management  Grade  Scale–I  on  15.03.2004  and  was  posted  with  SBI, 

Charna,  District  Sirmour(Himachal  Pradesh).  The  Petitioner  joined  as  a 

Manager with SBI, Charna,) on 11/8/2004. He worked to the satisfaction of 

his  employers  and  several  customers  left  other  banks  and  started  to  do 

business with State Bank of India (SBI). 

3.    The  petitioner  was  mainly  catering  with  rural  clients  whose 

main  business  was  related  to  Agriculture.  A  ‘Loan  Utsav’  was  held  to 

commemorate petitioners good work and staff working under him. In this 

event, 75 loans were sanctioned on the same day amounting to Rs. 57.87 

Lakhs.  

4.    It is further contended that the working of the manager who was 

posted after the transfer of the petitioner from the Charna Branch was not 

satisfactory  and  the  same  was  foisted  upon  the  petitioner  despite  he  not 

working in the said branch and it being the responsibility of the incumbent 

Manager  to  ensure  recovery  of  loan  amounts  and  to  not  allow  the  loan 

accounts to slip as NPAs. 

5.    A complaint was however made against one Pardeep Aggarwal 

(who was clerk at Charna Branch when petitioner was Branch Manager at 

Didag)  and  the  said  complaint  was  signed  by  15  people.  Thereafter,  two 

individual  complaints  one  by  Yashpal  and  another  by  Anil  Kumar  were 

purported to have been made in which name of Petitioner was mentioned for 

the first time. The petitioner states that both these persons were signatory to 

the earlier complaint, wherein they did not mention the name of petitioner 

but later mentioned his name on asking of certain bank officials.  

CWP-21259-2014               -3-

6.    Petitioner thereafter received a letter dated 18.03.2008 whereby 

petitioner  was  placed  under  suspension.  He  also  received  a  preliminary 

inquiry report dated 26/27.03.2008 alongwith the said letter to which he duly 

replied on 12.04.2008. The petitioner was thereafter transferred to the Zonal 

Office, Punjab at Chandigarh from the branch on 11.09.2008.  

7.    A  copy  of  chargesheet  along  with  Articles  of  charges  on 

05.02.2009  were  served  upon  the  petitioner  vide  letter  dated  02.03.2009 

stating that the enquiry in terms of Rule 68 (2)(i)(ii) of the State Bank of 

India Officers service Rules shall be conducted and an Enquiry Officer was 

also appointed. 

8.    There were a total of 7 Charges against petitioner. Bare perusal 

of Chargesheet would state that there are 2 sets of allegations broadly. The 

1

st

 set of allegation is for having received illegal gratification in collusion 

with Pardeep Aggarwal, cashier of the Bank in sanctioning loans and other 

set of allegations is that accounts turned into NPAs due to above stated fact. 

Petitioner successfully cross examined witnesses and showed proof of his 

innocence  but  in  the  enquiry  report  none  of  the  defenses  taken  by  the 

petitioner were considered. 

9.    In enquiry report as regards Charge 1 (illegal gratification), it is 

written “party  proved”  with  a  finding  that  the  bribe  money  has  been 

accepted  by  the  staff,  may  be  by  the  assistant  who completed  the 

documentation in all these cases. It is contended that once the 1

st

 charge is 

not proved or partially proved to hold that the staff might have taken illegal 

gratification and not the petitioner, rest of the charges based upon charge 1 

CWP-21259-2014               -4-

should have also been held to be not proved but without discussing any of 

the defence pleas and documents given by the petitioner, all charges have 

been illegally, arbitrarily and without discussion been held to be proved. It 

was specifically brought to the notice of the enquiry officer that at the time 

when Petitioner was transferred, the figure of NPA accounts was Rs. 6.76 

lakhs. It was during the tenure of subsequent manager that these accounts 

turned into NPAs for which petitioner was chargesheeted.  

10.    Acceptance of bribe money by the Assistant cannot be a ground 

to either chargesheet the petitioner or to hold him guilty as the petitioner 

cannot  be  held  guilty  of  wrongdoing  of  a  subordinate  employee. 

Furthermore, as regards the allegation of handing cheque by petitioner to 

some person, no such cheque was brought on record during the evidence 

stage and none was put to the petitioner to either controvert or accept the 

same and if the document is not exhibited, the enquiry officer cannot give a 

finding on the basis of non- existent document.  

11.     Cross Examination of one Shri Durga Singh clearly reveals that 

the accounts turned NPA as the subsequent Branch Manager did not allow 

the account holders to withdraw money in off-season and therefore, they did 

not route the money through the accounts. 

12.     Punishing Authority without going into the merits of defence 

submitted by the petitioner passed the order of dismissal of service by order 

dated 27.04.2011. In the impugned order of dismissal, it has been wrongly 

mentioned by the punishing authority that 2 persons Yashpal Sharma and 

Anil Kumar had deposed against the Petitioner. Petitioner thereafter filed an 

appeal  under  Rule  69  of  SBI  Officers  Services  Rules.  The  Appellate 

CWP-21259-2014               -5-

Authority  vide  its  order  dated  20.08.2011  dismissed  the  appeal  of  the 

petitioner. He filed a review application/memorandum before the reviewing 

committee,  however,  the  reviewing  Authority  vide  its  order  dated 

12.11.2012 dismissed the said memorandum.  

13.    Aggrieved thereof, the present writ petition is filed. 

14.    On  the  last  date  of  hearing,  i.e.  06/03/2025  a  preliminary 

objection  was  raised  regarding  Territorial  jurisdiction  by  the  Counsel  for 

Respondents, in light of the fact that the petitioner was serving as Branch 

Manager in the State of Himachal Pradesh and the petitioner was terminated 

from his services in the State of Himachal Pradesh. Hence, no part of cause 

of  action  had  arisen  within  the  jurisdiction  of  this  Hon’ble  Court.  The 

counsel for respondent prayed for dismissal of the present petition on this 

ground alone. The aforesaid order   is reproduced as follows:- 

    ‘An objection with respect to the maintainability of 

the present writ petition has been raised by the counsel 

for respondents on the ground that at that time petitioner 

was serving in Himachal Pradesh and the proceedings 

from where the cause of action has accrued were also 

initiated there. 

    Learned  Counsel  appearing  for  the  petitioner 

prays for some time to assist this court on the objection 

of maintainability of the present writ petition raised by 

the Counsel for the respondents. 

    On request, adjourned to 14.05.2025.’ 

15.    On  resumed  hearing  today,  Learned  Counsel  for petitioner 

placed  reliance  on  the  judgment  of  Delhi  High  Court  in  W.P.  (C)  No. 

CWP-21259-2014               -6-

10392/2015 titled as PKS Shrivastava v Union of India & Anr decided on 

1/12/2016. In this case, the impugned termination order was issued at New 

Delhi but the order of termination was served upon the petitioner at Goa. 

The Delhi High Court dismissed the petition stating that the Cause of action 

would arise only on communication of order and the mere existence of file 

in  Delhi  would  not  give  the  Court  jurisdiction.  The  extract  of  the  same 

relied upon by the Counsel for the petitioner is reproduced hereunder:   

  “9. Therefore, the ratio of the judgment in the case 

of Sterling  Agro  Industries  Ltd. (supra)  will  have no 

application and will not help the petitioner for holding 

that this  Court  has territorial  jurisdiction.  Even as  per 

the case of Sterling Agro Industries Ltd. (supra) at least a 

part of cause of action has to arise in Delhi for this Court 

to have territorial jurisdiction to file a case, and no part 

of cause of action has arisen in Delhi in the present case 

because  simply  existence  of  an  order  in  the  file  of  the 

Government  at  Delhi  does  not  create  any  right  or 

liability, and which right or liability is created only on 

communication  of  the  order,  and  which  order  dated 

28.10.2015 in the present case was communicated to the 

petitioner at Goa.” 

16.    Petitioner  claims  the  jurisdiction  of  this  Court  on  the  ground 

that conveyance of letter was within the territorial jurisdiction of this Court, 

hence, the jurisdiction would vest here. The impugned orders were passed by 

the Headquarters of SBI which is placed in Chandigarh which is well within 

the jurisdiction of the Court.  

17.     Petitioner  has  also  placed  reliance  on  the  judgment  of 

Karnataka High Court titled as Arun Kumar Aggarwal v Chairman, State 

CWP-21259-2014               -7-

Bank of India and Anr arising out of W.P. no 25946 of 1991 decided on 26

th

November, 1999. In this case, the Petitioner was working at the State Bank 

of India’s Lucknow Circle, but the said order was served upon the Petitioner 

at Bangalore. Since the order was communicated at Bangalore, it was held 

that Karnataka High Court has jurisdiction to entertain the same. 

18.     Before proceeding any further it is necessary to delve into the 

question of maintainability of present writ petition. 

19.     The  undisputed  facts  which  emerge  from  the  present  writ 

petition is that Petitioner was charge-sheeted for colluding with one Pardeep 

Aggarwal for taking money from prospective buyers as illegal gratification 

and a major penalty of ‘Dismissal from service’ was imposed on Petitioner 

in terms of Rule 67(j) of State Bank of India Officers Rules.  

20.    A  perusal  of  the  proceedings  under  challenge  show  that  the 

order  for  holding  Regular  inquiry  as  well  as  charge-sheet  shows  that  the 

same  was  served  upon  him  at  Hamirpur  (H.P.)  The  address  given  of  the 

communication of Inquiry report is also at Hamirpur. So much so, even in 

his own  reply/comments in  response show  that  the petitioner  has himself 

mentioned  his  address  at  ‘Office  of  SBI,  Hamirpur’.  The  address  for 

Communication  of  order  of  dismissal  is  also  at  Hamirpur.  Even  in  the 

pleading, it is not the case of the petitioner that earlier orders or proceedings 

had  taken  place  in  Chandigarh  merely  because  the  Head  Office  is  at 

Chandigarh and some departmental correspondence originated from here is 

not  same  as  saying  that  the  order  is  communicated  at  Chandigarh.  The 

CWP-21259-2014               -8-

judgments cited by the petitioner do not itself become applicable to the facts 

pleaded.  

21.     Article  226(2)  of  the  Constitution  of  India  states  that  : The 

power conferred by clause (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,  wholly  or  in  part,  arises  for  the  exercise of  such  power, 

notwithstanding  that  the  scat  of  such  Government  or  authority  or  the 

residence of such person is not within those territories. 

22.     It is clear from the bare reading of the provision that the High 

Court can exercise the jurisdiction in relation to the territory within which 

the  cause  of  action,  wholly  or  in  part  arises.    The  expression  “cause  of 

action” has not been defined in Constitution. However, the classic definition 

of “cause of action” given by Lord Brett in Cooke v. Gill  , (1873) LR 8 CP 

107 that “cause of action” means every fact which  would be necessary for 

the plaintiff to prove, if traverse, in order to support his right to judgment of 

this Court”, which has been accepted by the Hon’ble Supreme Court. It has 

been observed by the Hon’ble Supreme Court in State of Goa v. Summit 

Online Trade Solutions reported as (2023) 7 SCC 791 that it is axiomatic 

that without a cause, there cannot be any action. In context of a writ petition, 

what would constitute such ‘cause of action’ is the material facts which are 

imperative  for the  writ petitioner’s  to plead  and prove  to obtain relief as 

claimed. 

CWP-21259-2014               -9-

23.     In  the  case  of Navinchandra  N.Majithia  versus  State  of 

Maharashtra  and  others reported  as AIR  2000  SC  2966 there  was  wide 

discussion  on  the  phrase  “Cause  of  Action”. The  relevant  extract  thereof 

reads as under:-  

  “18.  In  legal  parlance  the  expression  "cause  of 

action"  is  generally  understood  to  mean  a  situation  or 

state of facts that entitles a party to maintain an action in 

a court or a tribunal; a group of operative facts giving 

rise to one or more basis for suing; a factual situation 

that entitles one person to obtain a remedy in court from 

another person. (Black's Law Dictionary)  

19. In Stroud's Judicial Dictionary a "cause of action" is 

stated to be the entire set of facts that gives rise to an 

enforceable  claim;  the  phrase  comprises  every  fact, 

which, if traversed, the plaintiff must prove in order to 

obtain judgment.  

20.  In  "Words  and  Phrases"  (4th  Edn.)  the  meaning 

attributed  to  the  phrase  "cause  of  action"  in  common 

legal  parlance  is  existence  of  those  facts  which  give  a 

party a right to judicial interference on his behalf. 

21. A Bench of three learned Judges of this Court in the 

case of Oil and Natural Gas Commission v. Utpal Kumar 

Basu reported as (1994) 4 SCC 711considered at length 

the  question  of  territorial  jurisdiction  under  Article 

226(2) of the Constitution of India. Some of the relevant 

observations  made  in  the  judgment  are  extracted 

hereunder: (SCC pp. 716-17, paras 5-6) "5. Clause (1) of 

Article  226  begins  with  a  non  obstante  clause 

notwithstanding  anything  in  Article  32-  -  and  provides 

that every High Court shall have power throughout the 

CWP-21259-2014               -10-

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, for the enforcement of any of 

the rights conferred by Part III or for any other purpose. 

Under  clause  (2)  of  Article  226  the  High  Court  may 

exercise its power conferred by clause (1) if the cause of 

action, wholly or in part, had arisen within the territory 

over which it exercises jurisdiction, notwithstanding that 

the seat of such Government or authority or the residence 

of such person is not within those territories. On a plain 

reading of the aforesaid two clauses of Article 226 of the 

Constitution  it  becomes  clear  that  a  High  Court  can 

exercise the power to issue directions, orders or writs for 

the  enforcement  of  any  of  the  fundamental  rights 

conferred by Part III of the Constitution or for any other 

purpose  if  the  cause  of  action,  wholly  or  in  part, had 

arisen  within  the  territories  in  relation  to  which it 

exercises jurisdiction, notwithstanding that the seat of the 

Government or authority or the residence of the person 

against whom the direction, order or writ is issued is not 

within the said territories. In order to confer jurisdiction 

on the High Court of Calcutta, NICCO must show that at 

least a part of the cause of action had arisen within the 

territorial  jurisdiction  of  that  Court.  This  is  at best  its 

case in the writ petition. 

 6. It is well settled that the expression 'cause of action' 

means  that  bundle  of  facts  which  the  petitioner  must 

prove,  if  traversed,  to  entitle  him  to  a  judgment  in  his 

favour by the court. In Chand Kour v. Partab Singh Lord 

Watson  reported  as  ILR  (1889)  16  Cal  98  said:  ...  the 

cause of action has no relation whatever to the defence 

CWP-21259-2014               -11-

which may be set up by the defendant, nor does it depend 

upon the character of the relief prayed for by the plaintiff. 

It refers entirely to the ground set forth in the plaint as 

the cause of action, or, in other words, to the media upon 

which the plaintiff asks the court to arrive at a conclusion 

in his favour.' Therefore, in determining the objection of 

lack of territorial jurisdiction the court must take all the 

facts  pleaded  in  support  of  the  cause  of  action  into 

consideration albeit without embarking upon an inquiry 

as  to  the  correctness  or  otherwise  of  the  said  facts.  In 

other  words  the  question  whether  a  High  Court  has 

territorial jurisdiction to entertain a writ petition must be 

answered  on  the  basis  of  the  averments  made  in  the 

petition, the truth or otherwise whereof being immaterial. 

To put it differently, the question of territorial jurisdiction 

must  be  decided  on  the  facts  pleaded  in  the  petition. 

Therefore,  the  question  whether  in  the  instant  case  the 

Calcutta  High  Court  had  jurisdiction  to  entertain  and 

decide  the  writ  petition  in  question  even  on  the  facts 

alleged must depend upon whether the averments made in 

paragraphs 5, 7, 18, 22, 26 and 43 are sufficient in law to 

establish  that  a  part  of  the  cause  of  action  had  arisen 

within the jurisdiction of the Calcutta High Court."  

Xxx xxx xxx xxx xxx xxx xxx xxx xxx xxx 

38. "Cause of action" is a phenomenon well understood 

in legal parlance. Mohapatra, J. has well delineated the 

import  of  the  said  expression  by  referring  to  the 

celebrated lexicographies. The collocation of the words a 

"cause of action, wholly or in part, arises" seems to have 

been  lifted  from  Section  20  of  the  Code  of  Civil 

Procedure,  which  section  also  deals  with  the 

jurisdictional aspect of the courts. As per that section the 

CWP-21259-2014               -12-

suit could be instituted in a court within the legal limits of 

whose jurisdiction the "cause of action wholly or in part 

arises". Judicial pronouncements have accorded almost a 

uniform  interpretation  to  the  said  compendious 

expression even prior to the Fifteenth Amendment of the 

Constitution as to mean "the bundle of facts which would 

be  necessary  for  the  plaintiff  to  prove,  if  traversed,  in 

order to support his right to the judgment of the court".  

39. In Read v. Brown (1888) 22 QBD 128 Lord Esher, 

M.R.,  adopted  the  definition  for  the  phrase  "cause of 

action"  that  it  meant  "every  fact  which  it  would  be 

necessary for the plaintiff to prove, if traversed, in order 

to support his right to the judgment of the court. It does 

not comprise every piece of evidence which is necessary 

to prove each fact, but every fact which is necessary to be 

proved"  

40. The Privy Council has noted in Mohd. Khalil Khan v. 

Mahbub Ali Mian reported as AIR 1949 PC 78 that the 

aforesaid  definition  adopted  by  Lord  Esher  M.R.  had 

been  followed  in  India.  Even  thereafter  the  courts in 

India  have  consistently  followed  the  said  interpretation 

without  exception  for  understanding  the  scope  of  the 

expression "cause of action". 

41.  Even  in  the  context  of  Article  226(2)  of  the 

Constitution this Court adopted the same interpretation 

to  the  expression  "cause  of  action,  wholly  or  in  part, 

arises"  vide  State  of  Rajasthan  v.  Swaika  Properties 

(1985) 3 SCC 217. A three-Judge Bench of this Court in 

Oil and Natural Gas Commission v. Utpal Kumar Basu 

(supra) observed that it is well settled that the expression 

"cause of action" means that bundle of facts which the 

CWP-21259-2014               -13-

petitioner  must  prove,  if  traversed  to  entitle  him to  a 

judgment  in  his  favour.  Having  given  such  a  wide 

interpretation  to  the  expression  Ahmadi,  J.  (as  the 

learned  Chief  Justice  then  was)  speaking  for  M.N. 

Venkatachaliah, C.J. and B.P. Jeevan Reddy, J., utilised 

the  opportunity  to  caution  the  High  Courts  against 

transgressing  into  the  jurisdiction  of  the  other  High 

Courts merely on the ground of some insignificant event 

connected with the cause of action taking place within the 

territorial limits of the High Court to which the litigant 

approaches  at  his  own  choice  or  convenience.  The 

following are such observations. "If an impression gains 

ground  that  even  in  cases  which  fall  outside  the 

territorial  jurisdiction  of  the  court,  certain  members  of 

the court would be willing to exercise jurisdiction on the 

plea  that  some  event,  however  trivial  and  unconnected 

with  the  cause  of  action  had  occurred  within  the 

jurisdiction  of  the  said  court,  litigants  would  seek  to 

abuse  the  process  by  carrying  the  cause  before  such 

members giving rise to avoidable suspicion. That would 

lower  the  dignity  of  the  institution  and  put  the  entire 

system to ridicule. We are greatly pained to say so but if 

we  do  not  strongly deprecate the growing tendency  we 

will, we are afraid, be failing in our duty to the institution 

and the system of administration of justice. We do hope 

that we will not have another occasion to deal with such 

a situation." 

24.     Admittedly, the counsel for petitioner has failed to point out any 

part of any cause of action which has arisen in the jurisdiction of this Court 

except origination of letters which have been issued by Respondent no.5. In 

the present case the Cause of action accrued in Charna Branch of State Bank 

CWP-21259-2014               -14-

of  India  and  mere  receipt  or  communication  of  order  is  not  sufficient  to 

invoke jurisdiction under Article 226(2). The same view was taken in CT 

Sanjay Singh v Union of India and others arising out of CWP 13728 of 2010 

decided  on  20

th

  August,  2010.  The  relevant  paragraphs  are  extracted  as 

follows:- 

“2. For the purpose of deciding whether facts averred by 

the  petitioner  would  or  would  not  constitute  a  part  of 

cause of action, one has to consider whether such facts 

constitute a material, essential or integral part of cause 

of action. In determining the said question the substance 

of the matter and not form thereof is to be considered. 

Even  if  a  small  fraction  of  the  cause  of  action  arises 

within the jurisdiction of the Court, the Court would have 

territorial jurisdiction to entertain the suit/petition, but it 

must be an integral part of cause of action, nothing less 

than that. The facts pleaded in the petition must form the 

part of integral cause of action. 

3. The mere communication of the order would not give 

territorial jurisdiction to the Court to entertain and try 

the writ petition. 

25.     Even in the case of Oil and Natural Gas Commission v Utpal 

Kumar Basu and others reported as (1994) 4 SCC 711 Hon’ble Supreme 

Court held that averments in the petition did not disclose that even a part of 

cause of action arose within the territorial jurisdiction of the Calcutta High 

Court, therefore the Court had no jurisdiction to entertain the matter. 

26.      The judgments cited by the petitioner of Delhi High Court and 

Karnataka High Court are not binding on this Court and same only holds a 

CWP-21259-2014               -15-

persuasive value whereas the judgment of CT Sanjay Kumar is from this 

Court and would thus be an enforceable precedent. The Hon’ble High Court 

of Delhi and Karnataka had no occasion to deal with judgment of this Court 

on the same issue. Counsel for the petitioner has failed to point out as to how 

the judgment in CT Sanjay Kumar (supra) does not lay down a good law. In 

the absence of the same, this Court becomes bound by the earlier view and if 

it does not agree to the same, the matter needs to be referred to a larger 

Bench.  Since  no  such  circumstances  have  been  cited or  argument  raised, 

there is no compelling reason for this Court to take any different view.   

27.    The writ petition is therefore disposed of for want of territorial 

jurisdiction,  with  liberty  to  the  petitioner  to  file  the  writ  petition  in  the 

competent court having territorial jurisdiction to decide the present lis. As 

the matter is not being decided on merits, the same are not being commented 

upon lest it causes prejudice to the parties.  

             (VINOD S. BHARDWAJ)   

MAY 28, 2025             JUDGE

Vishal Sharma   

  Whether speaking/reasoned  :  Yes/No 

      Whether Reportable    :  Yes/No