NATIONAL GAS SERVICE Vs. TRIJUHI NARAIN TEWARI

JUDGEMENT

(1.) This appeal is directed against an order passed by District Forum, Faizabad, whereby relief has been granted to the complainant in the manner indicated in this order.

(2.) In order to appreciate the controversy between the parties, it is necessary to state facts of the case in some detail. On 15th September, 1982 one Tribhun Narain Tiwari applied for L. P. Gas connection with Eagle Gas Service. Annexure 1 is the receipt which indicates that Gas Cylinder was booked in the name of Tribhun Narain Tiwari resident of 1773/a Naka, Faizabad. It is not disputed that initially the Gas connection referred to in Annexure 11 Tribhun Narain Tiwari was to have the facility of L. P. Gas Service from Eagle Gas Service, Faizabad.

(3.) It is not in dispute that since 1985 the National Gas Service is to supply Gas Service instead of Eagle Gas Service. The record of the case indicates that the application for Gas Connection matured in 1986 as a consequence of which Tribhun Narain Tiwari was informed about maturity of L. P. Gas connection in his name. The information was given according to address given in Annexure 1-A perusal of the Annexure (2a) indicates that Tribhun Narain Tiwari was asked to take connection after proper identification of Shri Tribhun Narain Tiwari subject to following of necessary formalities. Annexure (2a) further requires Shri Tribhun Narain Tiwari to get hot plate as earlier as possible. The record of the case also reveals that on 1.1.87 Tribhun Narain Tiwari moved an application before the National Gas Service indicating that his name Tribhun Narain has an alias Trijuhi Narain Tiwari. On this application the appellant informed Tribhun Narain Tiwari that the Gas connection could not be granted unless the identity of person to whom connection was granted is established. It appears that Tribhun Narain Tiwari complained to the District Magistrate, Faizabad about the refusal of the Gas connection. The District Supply Officer by a communication dated 18th July, 1987 set aside the Gas connection and directed the appellant to make allotment according to Rules.