NORTH EASTERN ELECTRICITY SUPPLY COMPANY OF ORISSA LTD (NESCO) Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner is a company incorporated under the Companies Act, 1956 on 19.11.1997. Its main object is to acquire, establish, construct, erect, lay, operate, run, manage, repair, maintain, alter, renovate, modernize, work and use electrical lines for the purposes of distribution of power etc. in the State of Orissa and elsewhere,.The petitioner -company is challenging the order dated 26th May, 2011 (Annexure -1) passed by the Commissioner -cum -Secretary, Department of Energy -Opposite Party no.1 holding the employees of the petitioner -company are, public servants, for the purpose of bringing them under the purview of the provisions of the Prevention of Corruption Act, 1988 (for short 'the PC Act'), urging various facts and legal contentions.

(2.) THE brief facts are stated herein :

(3.) THE relevant features of the PC Act is reproduced as under :