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Kerala HC Refuses Relief to Electricity Board Employees for Delay in Arranging Connection - (17 Mar 2021)

ELECTRICITY

Kerala High Court has refused to give relief to two Kerala State Electricity Board employees who were found to have delayed on arranging an electricity connection to a person who had applied for the same. The Court has stated that electricity is a basic amenity in life. Water and electricity are integral part of right to life within the meaning of Article 21 of the Constitution of India, 1949.

Tags : KERALA HIGH COURT   DELAY IN ARRANGING ELECTRICITY CONNECTION  

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