D.N. Patel, J. - (1.)Learned counsel appearing for the petitioner has argued out the case at length and submitted that there is lack of bare minimum infrastructure in the Jharkhand State Consumer Disputes Redressal Commission and in the District Consumer Forums in all the 24 districts. There are no Peon, no Stenographer, no Bench Clerk etc. The High Court s retired Judge is working as a Chairman of the Jharkhand State Consumer Disputes Redressal Commission. He is working as a Chairman-cum-Bench Clerk-cum-Stenographer-cum-Peon-cum-bailiff (for service of notice) also. This cannot be tolerated because the State of Jharkhand is not taking care of such type of Consumer Commission and Consumer Forums.
(2.)After several orders passed in this Public Interest Litigation when we called the Secretary of Food, Civil Supply and Consumer Affairs Department, now, on paper, principally the decision has been taken to give some staff to the Consumer Commission as well as to the District Consumer Forums, but, as the Government is busy with the function on 16th and 17th of February, advertisement will be given in the last week of February, Advertisement for the posts, for which, the decision has been taken by the Government dated 9th February, 2017 shall invariably be published latest in the week commencing from 27th March, 2017, failing which, we hereby, direct the Chief Secretary of the State of Jharkhand not to pay salary to-
(a) Secretary. Food, Civil Supply and Consumer Affairs Department, Government of Jharkhand, Ranchi; and

(b) Mr. Thomas Dungdung, son of late Joseph Dungdung, Deputy Secretary. Food, Civil Supply and Consumer Affairs Department, Government of Jharkhand, Ranchi.

If these officers are self-drawing officers, they shall not prepare the bills of their salary, if the latest advertisement in a week commencing from 27th March, 2017, for filling up vacancies is not advertised. Interlocutory application is permitted to be filed by the State, if any step forward in the direction for appointment is taken by the State.

(3.)Learned counsel appearing for the petitioner further submitted that Jharkhand State Consumer Disputes Redressal Commission as well as District Consumer Forums in all 24 districts are not having sufficient electricity supply and. hence it hampers the work culture in the Consumer Commission and the District Consumer Forums. The public at large is sufferer and consequently in justice delivery dispensation, there is bound to be delay.