- (1.) Both these writ applications are being disposed of by this common order, since common issues are involved in both.
(2.) Heard counsel for the parties.
(3.) In W. P. C. 3232 of 2004, the petitioner has prayed for a writ in the nature of certiorari for quashing the order dated 6-2-2004 (Annexure-4) issued by the Chief Engineer (Commercial), Damodar Valley Corporation, Calcutta (Respondent No. 2), whereby the petitioner's claim for giving him the proportionate relief for the period 4-2-2004 to 12- 2-2004, during the period when there was break down in the transformer installed in the petitioner's premises, was rejected. Prayer has also been made for quashing the monthly bill for the month of February 2004 to the extent that the petitioner has been charged for the entire month without granting any remission under Clause 4 of the agreement entered into between the petitioner and the respondent DVC for the period 4-2- 2004 to 12-2-2004.;