K. C. Ninan Vs Kerala State Electricity Board & Ors
.... all not be given into any premises where there are arrears on any account due to the Board pending payment, unless the arrears including penalty, if, any, are cleared in advance (if the new owner/occupier/ allottee remits the amount due from the previous consumer, the Board shall provide re-conne ...
Supreme Court Of India
Tata Power Delhi Distribution Limited Vs Neeraj Gulati
.... tricity connection. Counter affidavit was filed by the respondent, who was a licensee and had been granted a license pursuant to the Delhi Electricity Reforms Act, 2000 (DERA) and the Delhi Electricity Reform (Transfer Scheme) Rules, 2000, to distribute electricity in North and North West Delhi. ...
Delhi High Court
Yashwant Singh and Others Vs H.P. State Electricity Board and Others
.... ts and private respondents have been promoted against the posts of direct recruits. The promotees have to be pushed down below the petitioners and cannot be considered for promotion over and above the petitioners to the posts of Executive Engineers. The Board has thus arbitrarily considered for prom ...
High Court of Himachal Pradesh
Punjab State Electricity Board Ltd. Vs Zora Singh and Others
.... es that the period specified therein shall be subject to availability of requisite material but the same does not absolve the Appellant from performing its statutory duties. 23. In Andhra Pradesh State Road Transport Corporation v. The State Transport Appellate Tribunal & Ors., [ILR (2001) AP ...
Supreme Court of India
Ganeshka Kanoi Tea Co. (P) Ltd. Vs Assam State Electricity Board and Others
.... SC 1149 it was held by the Apex Court the requirements of laying every order issued under sub-para (3) of Para 16 of the Sixth Schedule to the Constitution is mandatory as the State Legislature has been given the powers either to approve or to reject the same. This logic is also applicable in the i ...
Gauhati High Court
Haroldson Dympep and Others Vs Chairman, M.S.E.B. and Others
.... selection and appointment made by the authority concerned particularly the Respondents 1, 2 and 3 in the instant case, in the matter of appointment on promotion to the post of Assistant Accounts Officer to and in favour of the private Respondents is justified or tenable in the eye of law or not. ...
Gauhati High Court (Shillong Bench)
Padma Dhar Deka and Others Vs A.S.E.B. and Others
.... shall be made on the basis of selection made by the DPC-I to be shared by the Chairman. (c) Minimum qualifying service required for promotion from Executive Engineer to Superintending Engineer-5 years. (d) Zone of consideration has been determined at four times to nos, of vacancies to be fill ...
Gauhati High Court
Assam Oxygen Pvt. Ltd. and Another Vs Assam State Electricity Board and Others
.... d, learned Counsel submitted that true meaning arid import of ''due date'' as referred to in the above orders, Annexure-B to F, needs legal interpretation. Although the Petitioner has averred and his Counsel argued about the irregular and inefficient supply of electrical energy by the Board so as ...
Gauhati High Court
Dharam Veer Singh and Ors. Vs U.P.S.E.B.,Lucknow & Ors.
.... . The affidavits which these persons have sworn appears to have been drafted and filed by Shri Ranjeet Saxena, Advocate for U.P. State Electricity Board in this Court. In In re, Sanjiva Dutta and others, 95 (3) SCC 619 : 1995(2) JCLR 62 (SC), it has been ruled by the Hon''ble Supreme Court as under: ...
Allahabad High Court
Ashok Kumar Singh and Others Vs State of Bihar and Others
.... of promotion to the post of Executive Engineer to only engineering graduates. The Supreme Court did not accept the contentions raised on behalf of the respondents-(diploma-holders engineers). The Supreme Court in Khosa''s case observed that educational qualifications nave been recognised by the Cour ...
Patna High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
