- (1.) AN order was passed on 1.5.2008 by a Bench of this Court issuing certain directions indicated at paragraphs A, B, C, D and E. It appears that the employees of the Jharkhand State Electricity Board filed a Special Leave Petition before the Supreme Court bearing S.L.P.(Civil) No. 17558/07 against the order dated 1.5.2008 and the Supreme Court although issued interim stay against the implementation of the direction at paragraph -A, it clearly stated that "rest of the directions will be carried out". This is how this matter has been listed before this Court to ensure implementation of the order dated 1.5.2008.
(2.) AS it was -important to ensure implementation of the direction at paragraph -D indicating that the State Government should take steps to ensure that either the plants of J.S.E.B. are repaired or decision be taken to abandon them and to build new power plants, we directed the counsel for the J.S.E.B. to ascertain as to whether this direction has been carried out or not. Learned counsel for the J.S.E.B. submitted that the assessment of the cost for repairing of the power units of the J.S.E.B. has been done but the same will entail a cost of Rs. 425.00 Crores.
(3.) IT is stated by Shri Manish Mishra, J.C. to Advocate General on behalf of respondent -State that a sum of Rs. 100.00 Crores was approved by the Council of Advisers on 22.10.2009 for the repair of the Unit Nos. 9 and 10 of Patratu Thermal Power Plant but, the amount has not yet been received by the J.S.E.B. for want of clearance from Election Commission as it is the election time.;