POONAM SRIVASTAV, J. - (1.) HEARD Senior Counsel Mr. M.S. Mittal assisted by Mr. N.K. Pasari, Ms. Shilpi Sandin John and Ranjana Mukherjee, appearing on behalf of the petitioner and Mr. Rajesh Shankar, appearing on behalf of the Jharkhand State Electricity Board.
(2.) THE instant writ petition is preferred demanding the excess electricity charges commencing from September, 2008 to May, 2011 on the basis of some wrong and faulty connection in the meter and consequent recording of less consumption. The petitioner has specifically brought to my notice that after energising the connection, he was paying the bills month to month without any default or any complaint from the respondents which is not disputed. The petitioner is aggrieved on account of supplementary bill for the previous three years from the date of its connection to the tune of Rs. 12,79,046.00 (Rupees Twelve Lacs Seventy Nine Thousand Forty Six) only.
(3.) THE submission is that an inspection was made on 1st July, 2011. It appears that certain wires were wrongly connected inside the meter though the seal of the meter was found intact, but it was the officer of the Jharkhand State Electricity Board (for short "the Board") who made inspection and detected certain wirings were wrongly connected, and thus the meter recorded less consumption of electricity. The officers of the respondents department calculated the less recording for a period of approximately three years i.e. the date of initial connection, thereafter bill for previous three years has been issued, which is under challenge in the instant writ petition.;