Saranda Rolls and Allied Castings vs Jharkhand State Electricity Board

R.K. Merathia, J.—Heard.

The only grievance of the petitioner is that it''s representation has been disposed of by the Electrical Superintending Engineer, Electric Supply Circle, Adityapur, Jamshedpur by letter dated 6.5.2010 without considering the points raised in the representation filed by the petitioner.

Mr. S.L. Agrawal, learned Counsel for the petitioner, submitted that the matter should be remanded to the higher authority for disposing of the petitioner''s representation afresh.

Mr. V.K. Prasad, learned Counsel for the Board, supported the impugned order but he also submitted that he is not in a position to say how the Superintending Engineer has treated the meter to be defective. He further submitted that the Board cannot suffer due to fault of the Superintending Engineer in passing the said order. He also submitted that petitioner should go before the Forum as basically the disputes are with regard to the bills/demands raised by the Board.

On going through the representation dated 12th April, 2010 (Annexure-7) and the order passed thereon dated 6.5.2010, it is apparent that petitioner''s case has not been properly considered. Moreover, Mr. Prasad has also expressed doubt about the order passed by the Superintending Engineer.

In the circumstances, The General Manager cum Chief Engineer, Singhbhum Area, Jharkhand State Electricity Board, Cooperative Building, Bistupur, P.O. & P.S. Bistupur, Town-Jamshedpur, District- Singhbhum East ( respondent No. 2) will provide the details of the bill dated 15.3.2010 to the petitioner within two weeks from the date of receipt of a certified copy of this order. Petitioner will file it''s representation before respondent No. 2 within two weeks of receipt of details. Respondent No. 2 will dispose of the representation within four weeks from the date of receipt of the same after giving opportunity to the petitioner to explain it''s case.

Till the General Manager passes the order, the notice intimating the petitioner about filing of certificate case shall be kept in abeyance.

With these observations and directions, this writ petition is disposed of.