COMMON CAUSE Vs. D E S U

JUDGEMENT

(1.) We are happy to record our appreciation of the good response that has come from the Delhi Electric Supply Undertaking to the suggestions made by this Commission for the purpose of setting right the grievances of the consumers voiced before us by Mr. H.D. Shourie on behalf of the Complainant. The statements dated 20th August, 1989 and 19th October, 1989 filed before us by the Delhi Electric Supply Undertaking set out in detail the steps taken by it in implementation of the suggestions made by this Commission and we are satisfied that those steps adequately go to redress the grievances that the consumers had on various counts which are set out in the Petition before us.

(2.) In regard to the complaint of delayed billing, the Respondent Undertaking has assured this Commission that steps have been taken to ensure that there will be no avoidable delay, henceforth, in issuing bills to the consumers and that with the adoption of computerisation. it is expected that it will be possible for the Undertaking to serve the bills on consumers regularly on a bimonthly basis.

(3.) As regards the complaint of wrong billings, the statements filed before us disclose that adequate steps have been taken by the DESU to ensure that there will be no wrong billing to the extent to which it is humanly possible to avoid it. We have also been assured that in case any instance of wrong billing is brought to the notice of the DESU, steps will be promptly taken to verify the correctness of the complaint made by the consumer and to rectify the bill and until such rectification is effected, no disconnection will be made.