PRASANTA SEN Vs. OMBUDSMAN

JUDGEMENT

(1.) The petitioners, as partners of the firm, namely, M/s. Technocrats and Associates, have been running business at the premises-in-question.

(2.) For the said purpose, the petitioners had been enjoying industrial electricity connection from the West Bengal State Electricity Distribution Company (WBSEDCL) (respondent no.3). The electricity supply to the petitioners was disconnected on January 22, 2014 on the allegation of outstanding dues of electricity charges. The petitioners applied for taking service connection at the premises and issued a letter to that effect to the concerned Station Manager of the WBSEDCL on March 27, 2014, expressing the intention of clearing the amount allegedly outstanding.

(3.) On several occasions the petitioners allegedly appeared in the office of the Station Manager, but without any fruitful result. Ultimately upon being so advised at the office of the Station Manager, the petitioners filed a complaint with theconcerned Regional Grievance Redressal Officer (RGRO) on February 3, 2017. Ultimately, vide Memo No. RM/24-PNR/PG dated March 29, 2017, the RGRO decided the complaint by directing the complainant/petitioners to pay the total outstanding dues. However, although it was recorded by the RGRO in his order that the petitioners had asked for compensation as per law, such request was not dealt with specifically and/or granted by the RGRO.