Shree Chandrashekhar, J. - (1.) The petitioner seeks rectification of the electricity bill on the ground of illegal imposition of delayed payment surcharge and fuel surcharge from March, 2001 to November, 2004 and from December, 2004 to May, 2015 and onwards.
(2.) At the outset, Mr. Dheeraj Kumar, the learned counsel for the respondent-Jharkhand Bijli Vitran Nigam Ltd. raises a preliminary objection on maintainability of the writ petition.
(3.) Responding to the question of maintainability of the writ petition, Mr. S. L. Agarwal, the learned counsel for the petitioner submits that previously this Court has entertained the writ petition at the instance of the petitioner and directed the Electrical Executive Engineer (Commercial & Revenue)-respondent no. 5 to consider the petitioner's representation and since petitioner's representation has not been considered by the respondent no. 5 as per law the petitioner has again come to this Court.;