B.S.E.S. YAMUNA POWER LTD. vs ANJANA SETHI

ON receiving inflated bills of electricity the respondent protested by sending letter dated 22.2.2002 to the appellant but no action was taken thereon in spite of the fact that she deposited Rs. 240/- in cash on 29.8.2002 as fee for checking the meter. Neither the meter was checked nor was the excess payment made by her under protest was adjusted. Vide impugned order dated 21.6.2004 the appellant has been directed to revise the bill of the respondent on the average consumption of 576 units per month from 1.6.2002 till the installation of new meter and also to adjust the excess amount charged by the appellant beyond the average units in the subsequent bills and pay a sum of Rs. 1,000/- as compensation besides cost of Rs. 500/-

FEELING aggrieved of the aforesaid directions the appellant has preferred this appeal. The appeal appears to be misconceived as the appellant is guilty of grossest kind of deficiency in service inasmuch as it did not pay any heed to the written requests followed by oral requests for rectifying meter which showed inflated bills for a particular period and inspite of having deposited fees for inspection of the meter the appellant did not inspect the meter nor did it instal new meter. The District Forum has rightly directed the appellant to revise the bill of the respondent over the consumption of 576 units which were being consumed by the respondent for long period prior to 1.6.2002, the date when she started receiving inflated bills incessantly. There is no infirmity in the impugned order, the appeal is dismissed in limine. The FDR filed by the appellant be returned forthwith. A copy of this order as per the statutory requirements, be forwarded to the parties free of charges and also to the concerned District Forum and thereafter the file be consigned to record room. Appeal dismissed.