ASHA DEVI Vs. BSEB

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner, an aspirant of a new electric connection, made an application to the State Electricity Board for supply of the energy, but as the State Electricity Board did not act favourably the petitioner came to this Court in C.W.J.C. No. 4124 of 1999. By order dated 16-7-99 the said petition was disposed of with the direction that the petitioner may file a representation before the respondent No. 2. the said respondent No. 2 shall consider the grievances of the petitioner and dispose of the said representation within two weeks by a reasoned order in accordance with law. It appears that thereafter the petitioner made some representations to the State Electricity Board. The petitioner has again come to this Court in the present writ petition making a complaint that though the Executive Engineer issued a demand notice for providing a fresh connection, received the money from the petitioner but was not issuing the new connection to the present petitioner. In the petition the submission is that the State Electricity Board be required to issue new electric connection in the name of the petitioner.

(3.) In the counter filed by the State Electricity Board, in paragraph 6 of the same, it is clearly mentioned that the earlier dues were against the husband of the present petitioner and the State Electricity Board cannot be compelled to grant new connection to the wife. Placing reliance upon Annexure-A annexed to the counter, it is submitted that the representation was decided by the Electrical Superintending Engineer and he had issued necessary orders.