- (1.) A very important question has been raised in this writ application i.e. whether the action of the respondent-Bihar State Electricity Board in paying interest on the security money deposited by the consumers only @ 4% and 5% is justified.
(2.) I have heard Mr. M. S. Mittal, learned counsel for the petitioner and Mr. V. P. Singh, learned counsel for the Electricity Board.
(3.) Before answering the question, it would be useful to state in brief the facts of the instant case.;