P PARTHASARATHY Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner. No appearance on behalf of the respondents.

(2.) THE petitioner has stated that he is a tailor by profession. He has been running a Tailoring Shop under the name and style of 'Kagoshima stylos' at No.25, Audiappa Street, I Floor, Chennai-600 079, for the past 20 years. He was having 15 Tailoring Machines and One Iron Box. Some of the Tailoring Machines and the Iron Box are power oriented. THE electricity connection has been in his father's name with Electricity Account No.152-14-46.

(3.) IT has been further stated that the said order had been issued without following the principles of natural justice, as no notice had been issued to the petitioner. The concession given to the petitioner, by changing Tariff IX to Tariff III, had been withdrawn, without a notice having being issued to the petitioner. The unilateral withdrawal of the concessional rate, with retrospective effect, is arbitrary and illegal. Therefore, the petitioner has filed the writ petition in W.P.No.24575 of 2002, before this Court, challenging the demand made by the respondent Electricity Board. This Court, by an order, dated 10.7.2002, had set aside the order issued by the respondent Electricity Board and the petitioner was directed to make a representation to the second respondent, justifying his claim for classifying its tailoring unit under Tariff III.