SURYA NARAYAN SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner has been working as a professional Electrical Supervisor. He appeared at an examination held in 1972 and having passed it was granted a class 'C' certificate of competency for domestic wiring only up to and including 660 volts. The certificate was renewed from time to time on annual basis and the last renewal was to expire on 10-1-79. The Central Electricity Board in exercise of powers vested under Section 37 of the Electricity Act of 1910 framed a set of rules called "The Indian Electricity Rules, 1956". Rule 45 (1) thereof provided :-

(2.) The petitioner has contended, that-

(3.) A counter affidavit has been filed denying the allegations of the petitioner,