M.N.BHANDARI,J. - (1.) With consent of the parties, writ petition is heard finally.
(2.) By this writ petition, a challenge is made to the award passed by the Electricity Ombudsman on 2.6.2014.
(3.) Learned counsel for petitioner submits that on 22.5.2012, Assistant Engineer,(MST), Kishangarh inspected the premises of the respondent-company and took MRI of the meter when CT open tamper was observed. Based on the MRI report, assessment of un-billed units were prepared. The Assistant Engineer again visited the site on 14.5.2013 for routine testing and took MRI of the meter again and observed that on downloading the dates on computer 74 nos. of CT open tampers were occurred out of which 1 no. of tamper had already been charged and assessment of the balance un-billed units were prepared. The tamper occurred due to carbon in the meter but it was having facility of recording consumption of electricity internally. The consumption of electricity could be detected through MRI and, otherwise, after removing the carbon, same meter was kept on the premises of the consumer.;