HANS RAJ ARORA Vs. PSPCL & ANR.

JUDGEMENT

(1.) A limited notice was issued to the respondent requiring it to show cause why it should not provide Real Time Display Unit at the premises of the petitioner/complainant. The Regulation 51.3 (X) of the Electricity Supply Instruction Manual reads as under:-

(2.) The learned counsel for the respondent states that the Real Time Display Units are currently not available with the respondent. Therefore, they have no objection to the petitioner/complainant installing its own unit at its own cost. He also submits that in the event the respondent installing such a unit, the complainant also have to pay the prescribed charges in the form of rental for the said unit, whereas no such charges will be payable if he installs his own unit. The learned counsel for the petitioner/complainant submits that the petitioner/complainant being a layman, it is not possible for him to purchase and install his own unit. Considering the mandate of the Regulation, it is obligatory for the respondent to procure and install the display unit at the premises of the complainant though it will certainly be entitled to charge the requisite rental as per its own rules from the complainant. The revision petition is, therefore, disposed of with a direction to the respondent to procure and install the requisite display unit at the premises of the petitioner/complainant at respondent's own cost within 12 weeks from today. It is made clear that on installing the said unit, the respondent will be entitled to recover the requisite rental as per its rules from the petitioner/complainant.