PACHU Vs. CHIEF ENGINEER

JUDGEMENT

(1.) THIS writ petition throws a flood of light on some shady areas in the working of the Electricity Department and the Electricity board of this State.

(2.) THE facts speak for themselves.

(3.) THE order of the Minister, however, did not give any relief to the petitioner. THE omission of the Board in surrendering the building despite the passage of nearly three years time, was again brought to the notice of the Minister by the petitioner by her representation, Ext. P2 dated 7-7-1986. THEre was no response to that representation.