BALIKA VIDYA MANDIR Vs. JHARKHAND STATE ELECTRICITY BOARD
LAWS(JHAR)-2002-6-43
HIGH COURT OF JHARKHAND
Decided on June 26,2002

Balika Vidya Mandir Appellant
VERSUS
JHARKHAND STATE ELECTRICITY BOARD Respondents

JUDGEMENT

S.J.MUKHOPADHAYA, J. - (1.) THIS application has been preferred by petitioner, Balika Vidya Mandir, Jharia for commanding the respondents to raise bills (electrical) on the basis of actual meter reading and not on average basis in respect to connection Nos. JCS 3452 and JCS 5934. Further, prayer has been made to direct the respondents to restore the electrical connection immediately and forthwith in respect to aforesaid two meters.
(2.) FROM the pleading made by petitioner, it appears that the meters in question i.e. JCS 3452 and JCS 5934 are defective and are not functioning since long, the petitioner was paying energy charges on average basis. According to respondents the petitioner possesses four electric connections namely JCS 3452A, JCS 3452B, JCS 3452C and JCS 5934. During a joint inspection on 24.8.2000, all the four meters were found defective. The Chairman of Bal Vidya Mandir was requested to get the meters replaced which having not done, in absence of a working meter, the bills were revised on the basis of average of post reading. It is further stated that there are arrears to be paid by the petitioner against all the four meters as detailed at paragraph 21 of the writ petition.
(3.) THE Counsel for the petitioner submitted that the petitioner has already handed over new meters with the respondents and deposited the requisite fee to install them, the petitioner is ready to pay the admitted dues.;


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