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Judgment
THE Complainant is a consumer of electricity under CESC Ltd. He received an electric bill for the month of July ''81 for 59 units. That was excessive according to him and so he lodged a protest with CESC that the bill is inflated and he also complained that the meter was defective. He wrote to the Chief Electrical Inspector, Govt. of West Bengal for Arbitration and he also wrote to the concerned personnel including the Managing Director, CESC.
THE Revenue Superintendent CESC informed him by a letter that the bill for payment of the statutory fee for testing was not produced in his office so no action could be taken. He asked the complainant to forward the original bill within 7 days to enable him to arrange for testing of the meter. But in the annexure we find that a sum of Rs. 10/- was deposited by the complainant on 8.1.87 for testing so that the meter could be tested. He wrote to the Revenue Superintendent again who requested the complainant to pay the outstanding dues of Rs. 752.01 pending decision of Chief Electrical Inspector in Arbitration. But nothing was heard from him and the electric line was disconnected. The Revenue Superintendent, CESC informed him by letter dt. 6.8.1988 that he was agreeable to set aside the amount of the disputed bill for July ''81 provided the complainant was agreeable to settle the other bills.
Cesc submitted that complainant''s line was disconnected on 8.7.1981 for continuous nonpayment of monthly bills which were drawn upon actual registration in the meter. The outstanding bills according to CES6 was for Rs. 1612.62 for the period 6/89 to 8/91.
HENCE this appeal. July ''81 bill was referred to Arbitrator. It is presumed that the said bill has been cancelled by CESC. The CDF held that the complainant had deposited Rs. 10/- on 8.1.1987 with the Company for testing his meter. So it is necessary that the Meter should be checked up properly so that the meter may not register incorrect and abnormal readings. So the CDF ordered part payment of the bills to the Calcutta Electricity Company and ordered that the electricity line be restored and the balance amount to be paid after final decision about the meter by the Arbitrator.
THE CDF ordered the complainant to make an adhoc payment of Rs. 1000/- out of the outstanding dues and also ordered the complainant''s electric meter to be checked, verified and tested by the Company. We confirm the order passed by the CDF and direct CESC to restore the electricity of the complainant upon adhoc payment of Rs. 1000/- and also to check up and test the Electric Meter of the complainant in order to settle the dispute. Order confirmed.