BALAJI FLOUR MILLS CHITTOOR Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) The petitioners in these writ petitions are all having Roller FlourMills receiving electrical energy supplied by the Andhra Pradesh State Electricity Board (for short 'the Board'). They claim that in respect of the energy bills for energy consumed by their Roller Flour Mills they are entitled to 25 per cent rebate as incentive. Some of the petitioners were allowed the rebate on the basis that though Flour Mills were not eligible for the rebate, Roller Flour Mills were different from Flour Mills and, therefore, they would be entitled to 25 per cent rebate. Subsequently, however, the respondents took the view that they were wrong in giving the rebate and sought to recover the rebate already given to some of the petitioners.

(2.) Whether the petitioners are entitled to 25 per cent rebate claimed by them in respect of the energy consumed by their Roller Flour Mills turns on the languageof B.P.Ms.No.691 (Commercial) dated 10-8-1976 issued by the Board which was in force at the relevant time when the petitioners say that they were entitled to the rebate. It reads as follows:-

(3.) The entire case of the petitioners rests on the recommendation of the Committee - euphemistically referred to as the State Level Committee or High Level Committee - at its meeting held on 6-8-1979 wherein, after discussing the issue under Item No.14 relating to M/s.Rayalaseema Roller Flour Mills Private Limited, it concluded as follows:-