BATHINDA INTEGRATED COOPERATIVE COTTON GINNING AND SPINNING MILLS LTD Vs. P S E B PATIALA AND ANOTHER

JUDGEMENT

(1.) The petitioner has approached this Court by way of instant writ petition under Article 226/227 of the Constitution of India, seeking a writ in the nature of mandamus/certiorari for quashing orders dated 10.6.1995 passed by respondent No. 2 vide which peak load surcharge amounting to Rs.4,55,848/- was imposed upon the petitioner for violating the peak hour load restrictions as well as decision dated 16.10.2001 of Zonal Level Dispute Settlement Committee, Bathinda and order dated 2.9.2002 passed by the Dispute Settlement Authority of the respondent-Board (P-3).

(2.) On 9.6.1995, Assistant Executive Engineer, Patiala visited the factory premises of the petitioner mill at about 3 P.M to check the seals etc as well the working of the meter which was found in order.

(3.) Thereafter, a notice dated 10.06.1995 (P-1) was received by the petitioner that the petitioner-mill was working in violation of the Peak Hour Load Restriction between 7.30 P.M to 9.45 P.M. None of the officials of the mill had been called at the time of alleged violation. The petitioner-mill approached the Dispute Settlement committee.