- (1.) ON 25th April 2011, learned Counsel for the C.B.I. informed that C.B.I. has a definite conclusion that there are irregularities and illegalities which require investigation and for that they need assistance of experts in financial matters and technical matters.
(2.) IN view of the request of the C.B.I., this Court directed the authorities i.e. Central Electricity Authority and the Comptroller and Auditor General of India to consider the request of the C.B.I. for providing assistance to find out the criminality in the actions of the officers and the persons on the affairs of the State Electricity Board. By the said order dated 25th April 2011, learned Advocate General was directed to apprise the Chief Secretary in the matter of taking action against such erring officers and it was further directed that the follow up action may be reported to this Court by the next date.
(3.) LEARNED Counsel for the C.B.I. submitted that the report which was shown to this Court on the previous date i.e. on 25th April 2011 reveals that there is criminality in the actions of the officers and employees of the Board and they need some more time as they got some further information with respect to the serious criminality in various matters. Learned Counsel for the C.B.I. today also shown a brief report indicating the serious involvement of various persons in the matter of serious irregularities, illegalities or of giving undue advantage to the parties in crores of rupees etc., the details of which, we would not like to indicate in this order as it may hamper the investigation but the matter appears to be serious.;