Amareshwar Sahay, J. - (1.) HEARD the parties.
(2.) THE prayer of the petitioner in this writ petition is for direction to the respondents Jharkhand State Electricity Board to restore his electrical connection, which was disconnected on 22/08/2009 on the allegation of unauthorized use of electricity though according to the petitioner, the fine/penalty imposed on him has already been deposited by him with the Electricity Board. According to the petitioner, in the month of June 2008, an inspection was carried out at his residential premises by the Officers of the Jharkhand State Electricity Board and it was reported that the petitioner was found unauthorizedly utilising 7 KW of load in place of sanctioned load of 3 KW. Further, according to the petitioner, a punitive bill of Rs. 38,478/ - was raised on the basis of 7 KW.
(3.) FROM the pleadings of the parties, it further appears to be that on the basis of the inspection report, FIR was to be lodged but the wife of the petitioner made a written request that she is ready to deposit the loss amount as assessed against unauthorized use of electricity and, as such, no FIR was lodged against the petitioner. Due to non -payment of the bills the electrical connection of the petitioner was disconnected in the month of June 2008. After disconnection his wife made a representation showing her willingness to deposit the total dues in installments for restoration of the electrical connection. The Electricity Board fixed installments and the first installment of Rs. 5176/ - was to be paid in cash and thereafter the payment was to be made in six equal installments by way of Post Dated Cheques with current bills. First installment was paid in cash and then the electrical connection was restored on the same day. In the meantime, the petitioner 's wife filed a complaint before the District Consumer Grievance Redressal Forum. It is alleged by the Board that the four Post Dated Cheques deposited by the petitioner were bounced and then the electrical connection of the petitioner was again disconnected after issuance of notice for payment of Rs. 32844/ -. It is further alleged by the respondents Electricity Board that during inspection on 21/08/2009 the consumer was found utilising power by "Tokka" though his electrical connection was already disconnected due to non -payment. Accordingly, since the petitioner was found using electricity unauthorizedly and, as such, an FIR was lodged on 21/08/2009.;