JHARKHAND STATE ELECTRICITY BOARD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner-Jharkhand State Electricity Board is aggrieved of the order dtd. 12/4/2013 passed by the learned Ombudsman.

(2.) On 1/11/2018, the following order was passed in the present proceeding:

(3.) Mr. Prabhat Singh, the learned counsel for the petitioner-Jharkhand State Electricity Board contends that the expression 'if need be' as appearing under Regulation-12(1) of Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulation, 2005 mandates that only if the facts of the case would disclose that a consumer must be compensated, cost can be imposed upon the Distribution licensee.