MUKESH BIHARI LAL Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The decision of this Court dated 14.8.1996 passed in C.W.J.C. No. 2128 of 1996 has attained finality between the petitioner and the respondent Board.

(2.) Respondent Board could not file a counter affidavit at that time when the decision was given, but it is equally true that the respondent Board neither sought review of that decision nor preferred an appeal against the said decision.

(3.) In these circumstances, it is not open to the respondent Board to go contrary to the directions given in the said decision, on the basis that the tariff of the Board provided otherwise.