VIJAY KUMAR SAXENA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) According to the petitioner, he has made complaints from time to time against certain electricity consumers to the Uttarakhand Power Corporation Ltd. and pursuant to the complaints, a Committee was constituted to look into the allegations made by the petitioner in his complaint, however, report of the Enquiry Committee has not been made available to the petitioner.

(2.) By means of this writ petition, petitioner has sought following relief:-

(3.) Petitioner has made allegations against various persons in the complaints, which have been annexed with the writ petition, however, none of them, against whom petitioner has made allegations, has been impleaded as party.