MD. SULEMAN Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner seeks appropriate direction upon respondent No. 5, the Electrical Executive Engineer, Electric Supply Division No. 1, Ranchi to issue revised bill after adjusting the amount, if any, as per the order passed by the General Manager -cum -Chief Engineer in compliance of the direction of this Court in WPC No. 5474/2002.

(2.) THE aforementioned writ petition was filed by the petitioner making grievance that without giving opportunity of hearing, the bill as per Clause 16.9 of the tariff was issued and a FIR was lodged for the alleged theft of electricity. The writ petition was disposed of with a direction to the petitioner to file representation before the General Manager -cum -Chief Engineer who, in turn, was directed to dispose of the representation and pass appropriate order. In compliance of the said order, the General Manager -cum -Chief Engineer disposed of the representation with direction to the respondent concerned to issue fresh bill as per inspection report dated 14.7.2003 and to adjust the amount deposited by the petitioner as per the direction of the Court.

(3.) IN the aforesaid premises I direct respondent No. 5, Electrical Executive Engineer to furnish to the petitioner the details of the amount of bills for consumption of electricity and the manner, the amount deposited by the petitioner has been adjusted.