- (1.) By way of this writ petition, the petitioner has questioned legality of the provisional assessment order dated 18.6.12 issued by the Assistant Engineer (Vigilance), Jodhpur Vidhyut Vitran Nigam Limited (JVVNL), Bikaner, creating the demand for compounding charges quantified at Rs.1,70,000/- and decision dated 20.11.13 of VCR Monitoring & Reviewing Committee ('VCR Committee'), whereby the relief claimed by the petitioner has been denied and the proceeding initiated for settlement of dispute, stands dropped.
(2.) The petitioner, an agriculturist, applied for installation of electricity connection in his agriculture field situated at the village Likhmisar. On the petitioner depositing the requisite charges as demanded by the JVVNL, the electric connection with the sanctioned load of 40 HP was released in his favour. Later, on the request of the petitioner, the load was enhanced from 40 to 85 HP.
(3.) A vigilance checking was made by the vigilance team of JVVNL at the agriculture field of the petitioner, which found that the petitioner has installed two transformers for operating two tubewells. One of the transformer was installed near the first tubewell and yet another transformer was installed near second tubewell after erecting three poles and installing 11 KV line unauthorisedly. The checking report was prepared by the inspecting team, which is placed on record as Annexure 3. The petitioner being found taking direct supply without meter, a provisional assessment order was passed by the Assistant Engineer, assessing the compounding charges a sum of Rs.1,70,000/- vide order dated 18.6.12. The petitioner represented against the same and prayed for reference of the matter to the VCR Committee. The matter was considered by the VCR Committee in its meeting held on 20.11.13 and taking into consideration the gravity of the petitioner, the VCR Committee refused to extend any relief to the petitioner. Hence, this petition.;