BIHAR STATE ELECTRICITY BOARD Vs. GAYATRI DEVI

JUDGEMENT

(1.) THE Petition has been filed by the Petitioner, Bihar state Electricity Board, before this Commission. The Petition is filed against the impugned order passed by the State Consumer Disputes Redressal Commission, Bihar, Patna, (in short, 'State Commission ') in Appeal No. 66/2002. The State Commission dismissed the Appeal and upheld the order of the District Consumer Disputes Redressal Forum, Begusarai, Bihar (in short, 'District Forum ') in Complaint Case No. 29/1999.

(2.) BRIEF facts of this case ; complainant Smt. Gayatri Devi, who was running her flour Mill at Begusarai, obtained electrical connection from the OP - Bihar State Electricity Board, under minimum guarantee scheme. Accordingly, it was an obligation of Board to supply electricity for a particular period of time without any break, but the Board failed to supply continued electricity and therefore, the Board is not legally authorized to charge electrical consumption bill on the basis of minimum guarantee tariff. But officials of the OP had issued inflated amount of the bills, on the basis of minimum guarantee charges, as well as in respect of fuel charges, which were not permissible under the law. Therefore, alleging deficiency in service the complainant filed a complaint before District Forum.

(3.) AGAINST the order of District Forum, OP preferred an appeal No. 66 of 2002 before State Commission. The State Commission dismissed the appeal.