PUNJAB STATE ELECTRICITY BOARD Vs. HARMINDER SINGH

JUDGEMENT

(1.) Heard. After hearing learned Counsel, and after going through the record and order passed by the State Commission, we are convinced that glaring deficiency in service is writ large as would be evident hereinafter. The complainant moved an application for electricity connection for tube well in 1990. Subsequently, after several years a demand notice was issued by the petitioner and in terms of the demand notice the complainant deposited the demanded amount of Rs. 15,640 on 7.6.204. But when the electric connection was not given, the complainant respondent filed complaint on 10.8.2004.

(2.) The petitioner claims that electric connection could be given only in accordance with seniority. The complainant is at seniority No. 436 whereas connections in his category have been released up to serial No. 86.

(3.) It is evident that neither electric connection had been given nor electric connection is likely to be given in near future. These facts are not in dispute.