NARINDER AGGARWAL Vs. BSES RAJDHANI POWER LTD

JUDGEMENT

(1.) THE writ petition impugns the speaking order dated 24 th February, 2011 of the respondent holding the petitioner guilty of Dishonest Abstraction of Energy (DAE) and the consequent demand for approximately Rs. 87,000/-.

(2.) THE counsel for the petitioner has impugned the order on the ground of having been made in violation of Regulation 58(viii) of the Delhi Electricity Supply Code and Performance Standards Regulations, 2007. It is contended that the speaking order records that the meter was sent to National Accreditation Board for Testing and Calibration Laboratories (NABL) accredited laboratory but the laboratory the report whereof is relied upon is of the respondent itself, not an NABL accredited laboratory.

(3.) IT has been enquired from the counsel for the petitioner as to whether accreditation granted by NABL to Electronic Regional Test Laboratory (North) and Central Power Research Institute (CPRI) is different from the accreditation granted to the laboratory of the respondent.