S.J.MUKHOPADHYAYA, J. - (1.) THE petitioner earlier moved this Court challenging certain bills raised by the B.S. Electricity Board against it and non -payment of "which resulted disconnection. It was registered as CWJC No. 1714 of 1996(R) and in pursuance of interim order, the electrical connection was given, but ultimately the matter was remitted on 20th September, 1996 with direction to the concerned General Manager -cum -Chief Engineer, Area Electricity Board, to decide the representation. Subsequently, a decision having taken on 9th October, 2000 and having communicated, vide letter No. 6111 dated 9th October, 2000 (Annexure -18), . the petitioner challenged the same. One of the grounds taken is that the General Manager -cum -Chief Engineer, Area Electricity Board, Ranchi who signed the order, issued the same without notice was hearing the petitioner.
(2.) THIS Court on 14th February, 2001 took into consideration the order dated 9th October, 2000 wherein it was mentioned that the petitioner had not appeared, except on 15th January, 1999, in spite of reminders. However, it was further took into consideration the fact that the General Manager himself joined and took charge on 19th November, 1999, where in after there is nothing on the record to suggest issuance of any notice or hearing made by him. The counsel for the Board was allowed time to obtain instruction.
(3.) MR . V.P. Singh, learned counsel for the Board fairly states that the matter requires reconsideration by the present General Manager -cum -Chief Engineer, Area Electricity Board, Ranchi, after hearing the petitioner.;