ASSISTANT EXECUTIVE ENGINEER/ SDO, PUNJAB STATE POWER CORPORATION LTD Vs. LAL SARN DASS SARVE HITKARI SCHOOL

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Assistant Executive Engineer/SDO Punjab State Power Corporation Ltd. against the order dated 02.03.2017 of the State Consumer Disputes Redressal Commission, Punjab, (in short 'the State Commission') passed in First Appeal No.527 of 2016.

(2.) Brief facts of the case are that on 11.12.2015, electricity connection bearing account no.GC51/0002 installed at the school premises of the complainant was checked by the checking party of the petitioner headed by Engineer of Shakti Sadan Jalandhar and Additional Superintending Engineer enforcement No.1 Jalandhar. Electricity account of the complainant was overhauled and it was found that the amount of Rs.12,47,193/- was payable by the complainant by application of multiplying factor as 2. Therefore a notice bearing memo no.577 was issued to the complainant for deposit of the said amount. On 19.12.2015, a representation from the complainant was received. Thereafter the electricity account of the complainant was again scrutinized and overhauled. It was found that during the said period, the complainant has been paying MMC (minimum monthly charges) bills and the amount of that bills, which were paid by the complainant was liable to be adjusted and after adjusting that amount, the complainant was found liable to pay an amount of Rs.7,49,448/-. On 01.01.2016, therefore notice bearing memo no.7 was issued to the complainant for deposit of the said amount of Rs.7,49,448/- along with the calculation sheet and copy of relevant provision/regulation, by relying upon which the account of electricity was overhauled.

(3.) Aggrieved by this action of the petitioner/opposite party, the respondent/complainant filed a consumer complaint bearing No.26 of 2016 before the District Consumer Disputes Redressal, Forum, Ferozepur, (in short 'the District Forum'). The complaint was resisted by the opposite party/petitioner on the ground that as per conversion factor of (2) Rs.7,49,448/- is required to be paid by the complainant. However, the District Forum vide its order dated 30.05.2016 allowed the complaint and passed the following order:-