SILA RAHA Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) In this writ petition the petitioner has prayed for a direction on the respondents to restore her domestic electrical connection, which was disconnected on 1.10.1996.

(2.) IT has been stated that the liability of Rs. 6,000/ - was tentatively fixed by the Certificate Officer by order dated 12.12.2005 and in compliance of the said order, the petitioner has deposit Rs. 6,000/ - in the name of the Jharkhand State Electricity Board, Ranchi. According to the petitioner, inspite of depositing the said amount by her, in accordance with the order of the Certificate Officer, her electrical connection has not been restored.

(3.) IN absence of any counter affidavit, the facts brought on record on behalf of the petitioner remain uncontroverted. On perusal of the order dated 12.12.2005, passed by the Certificate. Officer in Certificate Case No. 412 of 2003, it is evident that the Certificate Officer has taken average of 50 units per month and on that basis the petitioner was directed to pay Rs. 6,000/ - and then to appear. It has been stated that the petitioner paid the said amount of Rs. 6,000/ -, as directed by the Certificate Officer through the Account Payee Cheque No. 9086145 dated 14.12.2005 in the name of Jharkhand State Electricity Board but till date neither the petitioner's electrical connection has been restored nor the final order has been passed by the Certificate Officer in the said certificate case, determining any further liability. It has been submitted that the Certificate Officer has directed the Electrical Executive Engineer to serve a revised bill but that bill has also not been served on the petitioner.