Sudhir Agarwal, Kaushal Jayendra Thaker, JJ. - (1.) Heard Sri S.F.A. Naqvi, learned counsel for petitioner and Dr. S.K. Yadav, learned counsel for respondents.
(2.) The petitioner has sought a mandamus commanding respondents to recalculate bill for the period from 16.10.1995 to 31.12.2001 in the light of order dated 25.11.2004 of Director, Electrical Supply, U.P. Lucknow(hereinafter referred to as 'Chief Electrical Inspector' or 'CEI') who has held that Meter installed at the premises was wrongly declared slow by 49.91% in inspection report dated 23.1.1995 and therefore, all bills for the period from 16.10.1995 to 31.12.2001 are liable to be reduced.
(3.) It is evident from record that petitioner raised dispute before CEI by submitting his claim petition dated 20.1.2003 claiming that electrical meter already installed at the premises of petitioner was removed on 31.12.2001 and a new meter was installed. He further complained that all bills raised to the petitioner from 15.10.1994 to 31.12.2001 were founded on incorrect reading of meter. Deciding the aforesaid application/claim submitted by petitioner, CEI has passed order dated 25.11.2004 directing respondents Kanpur Electricity Supply Company Limited, Kanpur (hereinafter referred to as "KESCO") to revise all electricity bills issued to petitioner for the period from 16.10.1995 to 31.12.2001.;