CHANDRA MOHAN SHARMA Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard Learned Counsel for the Petitioner and for the Bihar State Electricity Board (hereinafter referred to as the Board).

(2.) The Petitioner is stated to be the husband of Ram Dulari Sharma, who has been deceased.

(3.) The latter had applied for an electric connection in her name. Before it could be granted, an F.I.R. came to be lodged for unauthorized consumption of electricity contrary to law. The deceased moved the Consumer Grievance Redressal Forum in Dispute Case No. 80 of 2008 (hereinafter referred to as the C.G.R.F.) in context of her pending application for grant of an electric connection. The C.G.R.F. passed certain orders and gave directions. Aggrieved by the nature of the directions, the deceased sought to approach to the Regulatory Commission. The grievance is that it was not entertained. Learned Counsel submits that the extent of relief granted by the Forum for the delay in providing an electric connection was not fully in consonance with the law. The Regulatory Commission has denied acceptance of the petition. The Petitioner has no option but to approach this Court.