M.Y. Eqbal, J. - (1.) In this writ application the petitioner prays for issuance of a writ in the nature of certiorari for quashing the order dated 27.1.2001 passed by respondent No. 2-General Manager-cum-Chief Engineer, South Chotanagpur, Area Electricity Board, Ranchi and also for quashing the bill for the month of September, 1998 served upon the petitioner and further for a direction to give the details of the bill dated 1.2.2001 and restore supply of electricity.
(2.) I have heard Mr. Sat Prakash, learned counsel for the petitioner and Mr. V.P. Singh, learned counsel appearing on behalf of the respondent-Board.
(3.) The facts of the case, in brief, is that in 1985 the petitioner was given electrical connection on the basis of an agreement with load of 3 HP. In 1996 the petitioner was served with a bill dated 15.8.1996 for a sum of Rs. 2,02,454.21 paise. The bill was prepared on the basis of 20 HP and Rs. 1,94,282.07 paise was shown as previous arrear. The petitioner challenged the said bill by filing CWJC No. 4016/96R which was disposed of on 26.8.1997 with a direction to the petitioner to put his grievance before respondent No. 3, the Electrical Executive Engineer who was directed to pass appropriate order in accordance with law. Pursuant to the aforesaid direction the petitioner appeared before the Electrical Executive Engineer who, after hearing the parties, passed a reasoned order dated 29.6.1998 holding that the petitioner is liable to pay the bill. The petitioner again challenged the said order of the Electrical Executive Engineer by filing a writ petition being CWJC No. 2458/98R. The said writ petition was disposed of on 19,5.1999. A Bench of this Court directed respondent No. 2, the General Manager-cum-Chief Engineer to reconsider the matter and take decision in accordance with law. In compliance of the aforesaid order respondent No. 2, after giving adequate opportunity of hearing to the petitioner, reconsidered the matter and finally held that the decision taken by the Electrical Executive Engineer is perfectly correct and in accordance with law. The petitioner again challenged the said decision of the General Manager dated 27.1.2001 by filing the instant writ petition.;