DINDIGUL STEEL ROLLING MILLS (P) LTD Vs. CHIEF ENGINEER (APPELLATE AUTHORITY), TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) ALL the above four writ petitions were filed by the same private limited company.

(2.) IN the first writ petition viz., W.P.(MD).No.2347 of 2009, the petitioner sought to challenge the impugned order dated 12.06.2008, which was confirmed by the Appellate Tribunal / Chief Engineer, Tamil Nadu Electricity Board (TNEB) vide order dated 28.01.2009.

(3.) AFTER the disposal of the writ appeal, the Superintending Engineer, Dindigul Electricity Distribution Circle, after giving opportunity to the petitioner, passed the impugned order dated 12.06.2008 and fixed the liability of the petitioner as Rs.1,43,10,791.00 for the energy stolen and after giving credit to the amount already paid, directed to pay the balance amount of Rs.1,25,44,791.00 in 15 instalments. Aggrieved by the said order, the petitioner filed an appeal before the appellant authority. Before the appellate authority viz., Chief Engineer, an enquiry was conducted in the appeal on 03.10.2008 and by a final order dated 28.01.2009, the appeal was rejected stating that the evidences collected by the officials substantiated the theft of energy.