JAGDHATRI COKE MANUFACTURING Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THIS writ petition has been preferred by the petitioner for direction on the respondents to serve final bill after adjusting the security amount of Rs. 31,200/ - with interest, after complying with the directions, as contained in letter dated 25th August, 1999.

(2.) ACCORDING to the petitioner, it is an L.T.I. Unit but the bill for the period July. 1993 to June. 1995 was wrongly raised treating the Unit as H.T. Unit. When the matter was brought to the notice of the Electrical Superintending Engineer, Electric Supply Division, Govindpur, Dhanbad, he vide letter dated 25th August. 1995 (Annexure 2) directed the authorities to raise bill by treating the petitioners unit as L.T.I., but thereafter, the subordinate authority like Electrical Executive Engineer. Electric Supply Division, Govindpur, Dhanbad has not complied with the directions, contained in letter dated 25th August, 1995 by raising the final bill after adjusting the security amount of Rs. 31,200/ - the Unit of petitioner having closed since 1999.

(3.) IT appears that the respondents have shown the outstanding dues of Rs. 3,80,147/ - for the period from March 97 to November97 though, according to the counsel for the petitioner, the last bill submitted was of much lessor amount.