JHARKHAND STATE ELECTRICITY BOARD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As in both the writ petitions the facts and law are similar that is why both the writ petitions have been heard together.

(2.) W.P.(C) No.1284 of 2014 has been filed on behalf of Jharkhand State Electricity Board [now, Jharkhand Urja Vikas Nigam Limited(JUVNL) and Jharkhand Bijli Vitran Nigam Limited(JBVNL)] (hereinafter referred to as 'Nigam') for quashing of the order dated 09.10.2013 passed by the Electricity Ombudsman, Jharkhand in Appeal No.EOJ/03/2013 and order dated 25.05.2013 passed by Vidyut Upbhokta Shikayat Nivaran Forum, Chaibasa at Jamshedpur in Case No.33/2011/06/2012.

(3.) W.P.(C) No.5057 of 2015 has been filed for quashing the letter No.2347 dated 17.09.2015 by which a supplementary bill amounting to Rs.22,19,200/- on account of wrongly allowed voltage rebated for the period Aug., 2011 to July, 2015 has been raised. The further prayer is made for quashing the supplementary bill dated 17.09.2015 for a sum of Rs.22,19,900/- which was raised on account of amount of voltage rebate wrongly allowed for the period of Aug.,2011 to July, 2015.