S SABBIR ASHRAF Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD learned Counsel for the petitioners, learned Counsel for the respondent -Bihar State Electricity Board (hereinafter referred to as 'the Board') and its authorities.

(2.) THIS writ petition is for quashing order dated 11.07.2005 (Annexure 7), by which the General Manager -cum -Chief Engineer of the Board rejected the claim of the petitioners and directed the Electrical Executive Engineer, Dak Bunglow Road, Patna, to realise the amount of punitive energy bill, which has been raised in accordance with the tariff schedule of the Board for using unauthorised additional load of 8.42 kilo watt beyond the sanctioned load of 5 kilo watt against A/c No. 181661 and also for using unauthorised additional load of 4.2 kilo watt beyond the sanctioned load of 7.6 kilo watt against A/c No. 67837.

(3.) FROM the claims of the parties, it appears that the premises was inspected on 28.06.2001 and on the same date inspection reports (Annexures 3 series) were submitted by the authorities of the Board, in which, it was stated that the actual load found on the said two connections were 13.42 kilo watts and 11.08 kilo watts, respectively, and, accordingly, bills dated 11.07.2001 were given by the respondents to the petitioners, which were raised under the penal provisions of Clause 16.9 of the tariff, which provided for levying charges on the connected load for the period of 180 days prior to the date of inspection and to multiply the said calculated charges by three.