UHBVNL Vs. SALAGRAM

JUDGEMENT

(1.) THIS appeal is preferred against the order dated 26.3.2010 passed by the District Consumer Disputes Redressal Forum, Yamuna Nagar in complaint No.486 of 2006 wherein the complaint filed by the respondent -complainant has been accepted by granting following relief:

(2.) IT is admitted case of the parties that the respondent -complainant had applied for release of an electricity connection by depositing a sum of Rs. 134 as security vide receipt dated 30.9.2002 as per rules of the Nigam. It is also admitted by the opposite parties that the opposite parties installed meter in the premises of the complainant vide SCO No. 52/221 dated 30.9.2002 which was effected on 26.11.2002. However, subsequently the opposite parties issued a bill to the complainant by adding the bill of other consumer namely Banta son of Sh.Mansa Ram and when the bill was not deposited by the complainant, the opposite parties instead of releasing the electricity connection to the complainant disconnected the electricity connection in the record, despite the fact that connection in fact was not released to him till that date and when he found that connection to other applicants who had applied after him had been provided electricity connection, he contacted the opposite parties, upon which it was disclosed that due to wrong entry in the computer the mistake had occurred.

(3.) THUS , from the facts and circumstances of the case, it is established on record that due to negligence and deficient act on the part of officials of the Nigam, the complainant has been deprived of the electricity connection without any fault on his part.