NIRMALA DEVI Vs. DIRECTORATE OF EDUCATION AND ORS.

JUDGEMENT

(1.) CM. No.9951/2015 (for exemption) Exemptions allowed, subject to all just exceptions. Accordingly, the application is allowed. + W.P.(C) No. 5537/2015

(2.) Ld. Counsel appearing on behalf of the respondent no. 1 on advance notice submits that they have no objection to grant the electricity connection in favour of the petitioner, provided the petitioner pay all the electricity dues regarding the premises mentioned above.

(3.) Similar issue came before this Court in catena of cases. In W.P.(C) 554/2015, titled as Monika Tripathy v. Mukesh Kumar, the Coordinate Bench of this Court on 19.03.2015 directed the Electricity Company to give connection in the name of the petitioner therein.