EXECUTIVE ENGINEER (ELECTRICAL) CENTRAL ELECTRICITY Vs. SRINIBASH SAHOO

JUDGEMENT

(1.) This writ appeal by the Executive Engineer (Electrical) Central Electricity Supply Utility of Odisha (CESU), Bhubaneswar Electrical Division, Khurda is directed against the order dtd. 16/12/2013 passed by the learned Single Judge dismissing the writ petition i.e. W.P.(C) No.26788 of 2013 filed by the Appellant.

(2.) The above writ petition had been filed by the Appellant to challenge the order dtd. 12/6/2013 passed by the learned Ombudsman, CESU in Consumer Representation Case No.OM(1)-28 of 2013 reversing an order dtd. 4/3/2013 passed by the Grievance Redressal Forum (GRF), Bhubaneswar in C.C. Case No.3 of 2013.

(3.) The background facts are that the Respondent is a consumer of the Appellant under General Purpose Tariff having a contract demand (CD) of 60 KW load. An agreement was entered into by the Respondent with the Appellant on 22/7/2010 and a static meter was installed. At the time of initial power supply, a tested new meter was installed as provided under the Electricity Act, 2003 ('the Act'). According to the Appellant, the meter worked well to the satisfaction of everyone.