RAMCO INDUSTRIES LIMITED Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) Both the writ petitions are filed by the same petitioner. Hence, they were heard and disposed of jointly.

(2.) (1). The Superintending Engineer, Vellore, by proceedings dated 19.8.2000 demanded a sum of Rs.3,21,338/- towards the compensation charges, as per Clause 2.04-5.02 of the schedule of the terms and conditions of the supply of electricity and required the petitioner to make the said payment of Rs.3,21,338/- in ten monthly instalments. (2). The order of the Superintending Engineer dated 19.8.2000 reads as follows.

(3.) A detailed enquiry was conducted at your request on 10.11.98 and 11.11.1998 in the presence of your representative Thiru R.Sundararajan, Gandhi Nagar and on detailed examinations of the connected records the enquiry proceedings as well as evidence adduced during the enquiry, it is confirmed that there is misuse of consumption on the date of inspection as per Schedule 37 clause 2.04 of the schedule part II (P.No.66) of the Terms and conditions of supply Schedule 37.