MEGHALAYA STATE ELECTRICITY BOARD Vs. SITARAM SINGH

JUDGEMENT

(1.) Heard Mr S.R. Sen, learned counsel appearing for the appellant, assisted by Ms P.D. Buzarbaruah, and Ms. A. Paul, learned counsel appearing for the respondent.

(2.) Brief facts giving rise to the present appeal at the behest of the Meghalaya State Electricity Board (for short, "the MSEB"), may be noticed.

(3.) Under Section 79 of the Electricity (Supply) Act, 1948, the MSEB had framed regulations known as the Meghalaya State Electricity Board Service Regulations, 1996. The opening part of Section 79 off the Act, 1948 reads as under:- "79. Power to make regulations. The Board may, by notification in the official Gazette, make regulations not inconsistent with this; Act and the rules made thereunder to provide for all or any of the following matters, namely: It will be apparent from the reading of the aforesaid section that regulations would become enforceable when they are notified in the official Gazette. We are not much concerned here with Section 79A of the Act, 1948, which provides that every rule made by Section 78 and every regulation made by the Board under Section 79 shall be laid, as soon as may be, before the State Legislature.