BIHAR GASES LIMITED Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This writ petition relates to the petitioner' claim for remission in terms of clause 13 of the High Tension Agreement and this is the second time that the matter has come to this Court.

(2.) The petitioner is a consumer of electricity under high tension agreement. It made claim for remission in maximum demand charges and the guaranteed energy charges for the years 1986-87 to 1992-93 in terms of Clause 13 of the agreement. The petitioner' claim for remission was earlier disposed of by the General Manager cum Chief Engineer by his order dated 19-4-1994. Aggrieved by that order the petitioner challenged it before this court in CWJC No. 5509/1994.

(3.) In the order dated 19-4-94 the General Manager found that the hours of non-supply of electricity for the period in question were as follows : Year As verified by the Board1986-86559 hrs. 23 minutes1987-88603 hrs. 33 minutes1988-89441 hrs. 25 minutes1989-90554 hrs. 00 minutes1990-912354 hrs. 56 minutes1991-922119 hrs. 47 minutes1992-931869 hrs. 50 minutes."