MOHAMMAD ASHIQ ABDULKADAR PANARA Vs. DEPUTY ENGINEER

JUDGEMENT

(1.) THE petitioner describing himself as a national and citizen of India is before this Court seeking protection of his fundamental and legal rights guaranteed under the Constitution of India.

(2.) IN paragraph 3, he has stated that:

(3.) MORE the Court comes across the matters related to theft of electricity, more the Court is convinced that it is high time when the Government should provide two departments in every organisation which supplies electricity; a department of 'protection force' to provide necessary protection to the employees of such company/organisation when they go to inspect the places of consumers of electricity because in every third matter it is reported that 'employees of the electricity supply company are assaulted'. The second department which is required to be provided is, a well equipped intelligence department which should constantly go on tracing theft of electricity.