MECON LIMITED Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) 2000 (3) PLJR 552. By the aforesaid circulars the Board while recalculated the fuel surcharge for the period aforesaid by separate bills directed the petitioner to pay supplementary bills for fuel surcharge as per the circulars.

(2.) According to petitioner the circular dated 11th July, 2000 and 16th August. 2000 have not been issued as per decision of Patna High Court in the case of M/s. Pullak Enterprises (supra).

(3.) The circulars dated 11th July, 2000 and 16th August, 2000 fixing fuel surcharge for different financial years have already been challenged before this Court in CWJC No. 2757/2000. 2758/2000 and other analogous cases which are pending hearing before this Court.