GOVINDAN Vs. EXECUTIVE ENGINEER (OPERATION & MAINTENANCE)

JUDGEMENT

(1.) The prayer in the Writ Petition is to issue a Writ of Certiorarified Mandamus to quash the order of the second respondent dated 01.03.2013, whereby, the request of the petitioner to provide electricity connection was rejected and for a direction to the third respondent to extend supply of electricity on the basis of application No.4817, dated 22.02.1990.

(2.) The case of the petitioner is that his father-Perumal applied for electricity service connection to the first respondent on 22.02.1990 and he passed away on 26.10.1994. The further case of the petitioner is that since there was no communication for a quite long time, he enquired with the first respondent in the year 2012 and he was informed that due to bifurcation of the Division, the application was transmitted to Srirangam Division. Pursuant thereto, he has been approaching the second respondent periodically and he was informed that and as and when the service connection is sanctioned, the Office would communicate the same through post forthwith.

(3.) The specific case of the petitioner is that the second respondent without sending any communication passed the impugned order refusing to give service connection on that ground he failed to inform his readiness pursuant to the letter dated 17.10.2005.