SUDHAN SINGH Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This appeal is directed against the order of the District Forum, Bhiwani dismissing the appellant's complaint.

(2.) The appellant in his complaint had alleged that he was released a 10 H. P. electric connection on the 17th of October, 1991 for his tubewell situated in village Chahar Khurd. However, he had hardly started irrigating his fields when on the 25th of October, 1991, the power was disconnected. Thereafter he pleaded with the respondent-board for re-connection but to no avail, and consequently knocked at the door of the District Forum claiming restoration of the connection and compensation to the tune of rupees One lac.

(3.) In resolutely defending the complaint the respondent-Board took the categoric plea that in fact no connection was issued to the complainant and that power was granted to his tubewell by a Junior Engineer unauthorisedly despite the fact that his turn had not come for. the release of the connection. On coming to know of this patent irregularity, the senior Officers directed disconnection and the concerned junior Officer was placed under suspension. It was further the case that a 25 KVA capacity transformer existed in the fields of one Ram Kishan whose connected load is 15 BHP and as per instructions the said transformer can be loaded only upto 22.7 BHP. Consequently it is technically not feasible and no question of putting 10 HP more load on the above transformer by connecting the tubewell of the applicant was possible.