KUSHAL SINGH Vs. RAJASTHAN STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The complainant, Shri Kushal Singh has filed this complaint under Sec.2 read with Sec.17 (a) (i) of the Consumer Protection Act, 1986 ("the Act" herein) praying that the opposite parties may be directed to release electric connection in his favour as early as possible and also a direction for payment of Rs.5,50,000/- for mental suffering and financial loss. This complaint was filed before the State Commission on 23.8.1990. Facts leading to this complaint briefly put are these : -

(2.) The complainant applied for electric connection for taking water from the wall in connection with cultivation, to the A. E. N. , Tiwari on 23.6.1979. He deposited Rs.10/- vide receipt No.76 Book No.8739. After about 10 or 15 days he went to the office and the Clerk told him that when he receives the demand notice he should come to the office and not before that. The complainant went several times for enquiry but he was told the same thing; also that it is not necessary to come earlier. On 31.3.1990 he went to the office of S. E. , Jodhpur and submitted an application whereupon he was told that complainant has been sent for enquiry. It has been alleged that on account of not releasing the electric connection in his favour, he has been put to substantial loss as he could not cultivate his land. The complaint was filed for the reliefs mentioned herein-above.

(3.) The complainant submitted photo stat copy of Cash receipt dated 23.6.1979 and copy of the letter.