- (1.) This application relates to grant of electrical connection in the premises of petitioner appertaining to Holding No.159/A, M.S. Plot Nos. 217, 218, 219 and 211 (Part) at Ratu Road, Opposite New Market, Ranchi.
(2.) The respondents by their letter dated 30-10-2000 directed the petitioner to deposit the dues of Rs.39538.36 paise as was outstanding against erstwhile occupant of the premises to get such electrical connection with further stipulation that his application, otherwise shall be cancelled.
(3.) In spite of time granted to the respondents, no counter-affidavit has been filed on behalf of B.S.E.B. Mr. Tapen Sen, counsel for the Board relied on Circular No. 235 dated 8-2-2000 in support of the stand taken in letter dated 30-10-2000. Relevant portion of the aforesaid Circular dated 8-2-2000 reads as follows :- "Instances have come to the notice of the Board where re-connection has been given to the premises disconnected earlier for non-payment of electricity dues, without realising the earlier dues, and in many cases the same consumer who has committed default to payment of the electricity dues has been found to have obtained connection in the name of some other relative or member of his family. By giving such connection, without realisation of arrear dues, the chances of recovery of dues against the concerned premises becomes remote, causing considerable loss of revenue to the Board. This has to be prevented at all costs." In view of the above and order to resolve such cases, the following guidelines are being issued for guidance of all concerned in supersession of all previous orders on this issues :- Reconnection of the disconnected premises should ordinarily be refused till outstanding dues against that connection is cleared in full. However, there may be certain genuine cases, wherein the old consumer, who had committed default in payment of the dues, has left the premises for good and the concerned premises has come in legal possession of a new occupant, through transfer or purchase of the concerned property and where the new incumbent is not connected with the previous owner /occupant in any manner and applies for a re-connection of the electrical line in the same disconnected premises. In such cases, the concerned A.E.E./E.E.E./S.E. G.M.-cum-C.E. should personally enquires into the matter and, after being satisfied regarding genuiness of the case may order re-connection, without realisation of the arrear dues of concerned premises from the new incumbent as per delegation of powers given below. The cases on which dues outstanding are over Rs.50,000/- must reach the Board for decision,after proper re-commendation of the Area Board General Manager-cum-Chief Engineer........";