JODHPUR VIDYUT VITRAN NIGAM LIMITED SRI GANGA NAGAR, THROUGH SH. SHIV PRAKASH GOSWAMI, S/O. SHRI AAD RAM, ADDITIONAL OIC, CSD Vs. NARENDER KUMAR S/O. SHRI KAILASH PANDEY, R/O. CHAK 1

JUDGEMENT

(1.) This revision petition is directed against the order of the State Commission dated 09.06.2016 whereby the appeal filed by the petitioner against the order of the District Forum dated 23.04.2014 came to be dismissed.

(2.) The case of the complainant/respondent is that he applied for an electricity connection from the petitioner depositing a sum of Rs.1,700.00 followed by an additional deposit of Rs.200.00. The grievance of the complainant/respondent is that the electricity connection was not provided to him despite his having deposited the requisite charges.

(3.) The petitioner was proceeded ex-parte before the concerned District Forum which directed the petitioner to release the electricity connection to the complainant and also pay to him a daily penalty of Rs.500.00 per day after one month from the said order till the connection was released. A sum of Rs.2,500.00 was awarded as cost of litigation to the complainant/respondent.