SANTOSH KUMAR SINGH Vs. BIHAR STATE ELECTRICITY

JUDGEMENT

(1.) learned counsel appearing on behalf of the. petitioner and Mr. Vinay Kirti Singh, learned counsel appearing on behalf of the Bihar State Electricity Board and its functionaries.

(2.) The petitioner is aggrieved by the order dated 19.3.2010 as contained in Annexure-1 passed by the respondent Chief Engineer, Rural Electrification, Bihar State Electricity Board, whereby and whereunder the representation filed by the petitioner in the light of the liberty granted by this court in its order dated 10.7.2009 passed in C.WJ.C.No.7736 of 2009 (Annexure-13), has been rejected.

(3.) Facts of the matter briefly stated are that the petitioner was granted the franchisee of Nawner Feeder, Barun, District Aurangabad of the respondent Board for the purpose of distribution of electricity bills and collection of the revenue amount. By reason of certain alleged lapses on the part of the petitioner to honour the terms the agreement of franchisee as entered into between the petitioner and the respondent Board, the Franchisee agreement was cancelled and by order dated 5.2.2009 (Annexure-2), the Branch Manager, Indian Bank, Koch Branch in the district of Aurangabad was directed by the respondent Board to forfeit the petitioner's bank guarantee amount to the tune of Rs. 1,88,516/- and transfer the same to the account of the respondent Board.