PUNJAB STATE ELECTRICITY BOARD Vs. BHAGWAN DASS

JUDGEMENT

(1.) It is an appeal against the order dated 27.3.2002 of the District Consumer Disputes Redressal Forum, Gurdaspur (hereinafter called the District Forum ).

(2.) Brief facts stated in the complaint are that the respondent-complainant (hereinafter called the complainant) had applied for 3 BHP electricity connection for tubewell under S. P. (Small Power) Scheme on 19.6.1990 and had deposited Rs.530/- as security. The complainant had approached the appellant-O. Ps. a number of times but nobody listened to his request. Tubewell electricity connection has not been provided to him even now. The complainant in his complaint had sought a direction from the District Forum to provide electricity connection for the tubewell and demanded a sum of Rs.2,000/- as litigation expenses and a sum of Rs.2,000/- for mental agony and loss due to negligence of the O. Ps.

(3.) The O. Ps. appeared and filed the written statement contesting the complaint and stated therein that the complainant had applied to the O. Ps. for 3 BHP electricity connection for tubewell under S. P. (Small Power) Scheme. It was stated in the reply that issuance of demand notice under this scheme was discontinued by the P. S. E. B. vide Circular No.44/90. dated 21.8.1990. It was decided to keep such applications pending and, therefore, the application of the complainant was kept pending till now.