Sujit Narayan Prasad, J. - (1.) The writ petition under has been preferred wherein the order dated 12.12.2017 having been passed by the Registrar Vidyut Upbhokta Shikayat Niwaran Forum, Hazaribagh (for short VUSNF, Hazaribagh) is not entertaining the complaint before the Forum on the ground that the High Court has earlier passed an order in W.P. (C) No.1531 of 2015, disposed of vide order dated 26.08.2015 has directed the General Manager-cum-Chief Manager, Electric Supply Area, Hazaribagh to dispose of the representation filed by the petitioner by passing speaking order since the speaking order has been passed by the said authority in terms of order passed by this Court, therefore, the Forum is having no jurisdiction rather the matter is to be adjudicated by the High Court and, therefore, the complaint has not been accepted rather it has been returned back to the petitioner.
(2.) Mr. Dhananjay Kr. Pathak, learned counsel for the petitioner submits that since the matter pertains to dispute of the electricity bill, although, in the initial instance, writ petition was filed being W.P.(C) No.1531 of 2015, the same have not been entertained rather this Court directed the General Manager-cum-Chief Manager, Electric Supply Area, Hazaribagh to take a decision on the pending representation, therefore, the complaint has been filed by the Forum which was within its jurisdiction to adjudicate but very surprisingly the matter has not been placed before the Forum rather the Registrar at his level has not accepted the complaint and returned it back to the petitioner. As such, the Forum as well as the Registrar of the Forum have failed in discharging their statutory obligation.
(3.) Mr. Navin Kumar, assisted by Mr. Amit Sinha has fairly submitted that the order is not in accordance with law. They have supported the contention by referring to the provision of Section 42 of the Electricity Act, 2003 which confers power upon the Forum to adjudicate the dispute of electricity bill.;