N. SUMATHI Vs. CHAIRMAN,TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner is aggrieved by the impugned order dated 06.01.2011 passed by the 2nd respondent Executive Engineer , 230, KVSS Tharamani, Chennai.

(2.) By the impugned order, the 2 nd respondent has come to a conclusion that a sum of Rs.1,93,880/- paid by the petitioner on 10.12.2009 for three domestic connections bearing Nos.210-031-1601, 210-031-1810 and 210-031-1644 respectively cannot be refunded.

(3.) The petitioner had earlier filed W.P.No.16213 of 2010 for issuance of a writ of Mandamus to direct the respondents to refund with interest the penalty amount of Rs.1,93,880/- collected by the 3 rd respondent without any basis and for no fault of the petitioner by disposing the petitioner's appeal dated 30.12.2009. The said writ petition was disposed by an order dated 03.08.2010 by directing the 2 nd respondent (5 th respondent therein) to dispose the appeal in the manner known to law within a period of four weeks.