SURTISEN SAMPAT VAIDYA Vs. SUB-DIVISIONAL ENGINEER MAHARASHTRA JEEVAN PRADHIKARAN PANI PURAVATHA YOJNA

JUDGEMENT

(1.) Heard the appellant, who is appearing in person and the officials of the respondents. Perused the order of the District Forum dated 7.3.2000, dismissing the complaint of the complainant, the appellant herein.

(2.) The short point was whether action of the respondents in raising bill in respect of water supply on minimum basis without supply of water, was justified or whether the same amounted to deficiency in service being unfair practice.

(3.) It is noticed that under the Govt. rules framed under the statute, such charging on minimum basis is permissible. This fact has been noted by the District Forum since the officer of the respondents acted in accordance with the provisions of the rule. However, the same may appear to be harsh or unjustified, in the context of proceedings as in the hand, the same would not amount to deficiency in service. District Forum, therefore, is right in its perception. No merits. ORDER appeal stands dismissed.