W B S E B Vs. JYOIRMOY MONDAL

JUDGEMENT

(1.) This is an appeal by the West Bengal State Electricity Board against the decision of the Forum directing it to arrange for supply of electricity to the premises of the complainant subject to the observance of all the required formalities for the purpose and as per the rules of the Board.

(2.) The complainant applied to the O. P. new electric meter as well as new electric connection to his premises. The latter issued quotation and pursuant thereto the complainant deposited Rs.900/- towards security deposit service connection charge and cost of the meter on 31.1.1998. An agreement was entered into by and between the parties on 8.2.1996. The petitioner claims that he has completed wiring of the premises but the Board did not instal the meter or arrange supply of electricity to the premises. So he approached the Forum.

(3.) The case was contested by the O. P. by filing a written objection wherein it has been contended that on inspection it was noticed that no wiring was completed though Test Form has been submitted by the complainant. The Board came to learn that there was a service connection in the name of one Smt. Reba Rani Ghosh in Industrial category and there was another connection in her name in commercial category. It has been further stated that huge amount is outstanding and the Board has instituted a case before a Civil Court for recovery of the amount and the said suit is still pending.