M.Y.EQBAL, J. - (1.) HEARD the parties.
(2.) THE petitioner is aggrieved by the order dated 11.11.2004 passed by the Consumer Grievances Redressal Forum, Jharkhand State Electricity Board, Ranchi in Case No. 13 of 2004. He. further prays for a direction upon the respondents not to charge interest by way of D.P.S. on the amount of delayed payment surcharge and the interest charged on the current bills. The petitioner earlier moved this Court in C.W.J.C. No. 3819 of 2001 which was disposed of on 21.8.2001 passing the following orders : - "The petitioner has challenged the bill relating to fuel surcharge raised vide Annexure -2, dated 20.1.2001. It is alleged that the petitioner wanted to deposit a sum of Rs. 47,142 / - by cheque against the bill but the respondents are not accepting the same. From the letter dated 20.1.2001 (Annexure -2), it appears that the respondents have raised a bill for Rs. 3,49,321/ - towards fuel surcharge alongwith current charge. According to petitioner, the respondents should allow him to pay the dues in instalment. Having regard to the facts and circumstances, while this Court is not inclined to interfere with the bill dated 20.1.2001, direct the respondents to accept the cheque for Rs. 47,142/ -, if the petitioner deposits. So far as payment of fuel surcharge in instalment is concerned, the petitioner may approach the concerned General Manager -cum -Chief Engineer and pay the fuel surcharge subject to the decision as may be given in the case of fuel surcharge stated to be pending before this Court. This writ petition stands disposed of with the aforesaid observations."
(3.) THE petitioner thereafter entered into an agreement with the Board on 24.10.2001, whereby the petitioner agreed to pay the entire dues of Rs. 3,90,335/ - in five instalments each payable on 29.10.2001, 29.11.2001, 29.12.2001, 29.1.2002 and 28.2.2002. It is contended that the actual dues against bills charged was Rs. 2,77,281/ - and the aforesaid amount of Rs. 3,90,335/ - includes the amount of D.P.S. charged till date.;