Section 6(1) in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
(1)An application shall ordinarily be filed by an applicant with the Registrar of the Bench within whose jurisdiction -(i)the applicant is posted for the time being, or(ii)the cause of action, wholly or in part, has arisen:Provided that with the leave of the Chairman the application may be filed with the Registrar of the Principal Bench and subject to the orders under section 25, such application shall be heard and disposed of by the bench which has jurisdiction over the matter.
