WBSEB Vs. ILA BISWAS

JUDGEMENT

(1.) This appeal has arisen out of the judgment 'passed' by the District Forum, Barasat on 19.3.2003. The facts of the case in a nutshell are stated hereunder.

(2.) The complainant is a consumer of electrical energy in respect of domestic connection. The complainant and her daughter have been residing at the premises with separate electric connection under the same O. P. with different service connection number and separate meter. The service connection of her daughter was disconnected on 28.8.2002 for non-payment of additional security. At the same time the separate electric line of the complainant also was disconnected without any reason. The O. P. served a notice for deposit of additional security of Rs.540/- within 5.10.2003. According to the complainant the O. P. has no right to demand additional security and should not have disconnected the line. Thereafter the complainant filed a case before the Forum praying for direction upon the O. P. to stop disconnection and to enquire into the cause of issuance of disconnection notice and not to charge additional security deposit.

(3.) Allowing the complaint the Forum directed the O. P. not to charge additional security without affording an opportunity to the complainant for entering into a fresh agreement for such additional or enhanced security. It was further directed not to disconnect the service line for non-payment of additional security deposit.