- (1.) IT has been brought to the notice of the Court that supply of electricity is deteriorating in the State of Jharkhand particularly in the State capital, Ranchi.
(2.) LEARNED counsel for the Jharkhand State Electricity Board (hereinafter to be referred J.S.E.B.) is not in a position to explain the matter and wanted to blame the Legal section of J.S.E.B. We do not understand how the Legal section of J.S.E.B. has to do anything with the supply of the electricity. If the work with regard to supply of electricity is to be done by the employees and Engineers of the J.S.E.B. the instruction is to be obtained from them. How the counsel for the J.S.E.B. can put the burden on Legal section of the J.S.E.B.
(3.) SECRETARY , J.S.E.B., Ranchi, is directed to appear in Court tomorrow (19th May 2006) and explain as to why appropriate order be not passed and direction be not issued against J.S.E.B. and its officers in particular.;