- (1.) THIS Public Interest Litigation is filed, seeking for a direction upon the respondents to appoint Chairman and one Member of the Jharkhand Electricity Regulatory Commission, which was constituted earlier for five years.
(2.) THE petitioner is represented by the Senior Counsel -Mr. Anil Kumar Sinha and the respondent -State of Jharkhand is represented by the learned Advocate General -Mr. R.S. Mazumdar, appearing along with Mr. Rajesh Kumar, learned G.P.V. The learned Advocate General has submitted that since the matter has been seized up by the competent authority, some time may be granted for taking decision in the matter.
(3.) OUR attention was drawn to the judgment of the Hon'ble Supreme Court rendered in the case of T.N. Generation & Distbn. Corporation Ltd. Vs. PPN Power Gen. Co. Pvt. Ltd. reported in : (2014[3] Supreme 141). Referring to Section 84(2) of the Electricity Act, 2003, in relation to the nature of judicial functions vested with the State Government, the Hon'ble Supreme Court in paragraph -45 held as under: 45. Keeping in view the aforesaid observations of this Court, in our opinion, the State of Tamil Nadu ought to make necessary appointments in terms of Section 84(2) of the Act. We have been informed that till date no judicial Member has been appointed in the Tamil Nadu State Commission. We are of the opinion that the matter needs to be considered, with some urgency, by the appropriate Sate authorities about the desirability and feasibility for making appointments, of any person, as the Chairperson from amongst persons who is, or has been, a Judge of a High Court.;