HARYANA STATE ELECTRICITY BOARD Vs. PIRTHI SINGH

JUDGEMENT

(1.) THIS is a Revision Petition against the order dated 15th December, 1992 passed by the State Consumer Disputes Redressal Commission, Haryana at Chandigarh, in First Appeals No. 346 and 352 of 1992.

(2.) THE facts leading to this Revision Petition are that the present Respondent Prithi Singh had filed a complaint under the Consumer Protection Act, 1986 (for short the Act) before the District Consumer Disputes Redressal Forum, Kaithal against the Haryana State Electricity Board, Panchukula (for short the Board), through its Chairman/Secretary, XEN Haryana State Electricity Board, Pundri and Sub Divisional Officer (1st),H.S.E.B., Pundri. hi his complaint, he averred that he had applied in the general category for an electric connection for 7.5 H.P. motor for the purpose of irrigation of his fields situated at village Barsana, Tehsil and District Kaithal and had furnished security amounting to Rs. 250/- on 30.12.1987. The Board has framed a policy to provide electricity connection within a period of one year of the submission of the test report. On receipt of the demand notice, the complainant submitted test report on 29.6.1989 and it was duly verified by the authorities of the opposite party. A grievance was made by him that the Board is giving priority to the special category applicants at the cost of the general category applicants. It was pointed out by him that he has already invested Rs. 30,000/- on account of motor, starter, kotha and boring of the tube-well etc. in the hope of energising his tube-well. He has suffered huge loss because of his inability to irrigate his fields for want of electric connection. He demanded compensation to the tune of Rs. 1.00 lakh and also prayed for issuing a direction to the opposite party for P providing the electric connection to him.

(3.) THE District Forum allowed the complaint and issued directions to the Board to release electric connection to the complainant's tubewell with effect from 15th December, 1992. It was flirt her ordered that in the event of delay beyond the said period, the Board will pay compensation @ Rs. 100/- per day.