Bihar State Electricity Board & Ors Vs. M/S. Allied Refractories
Pvt. Ltd. [1996] INSC 138 (25 January 1996)
Ramaswamy,
K.Ramaswamy, K.G.B. Pattanaik (J)
CITATION:
JT 1996 (2) 381 1996 SCALE (2)125
ACT:
HEAD NOTE:
O R D
E R
Leave
granted.
Though
the respondents have been served twice and respondents 1, 2 and 6 were again
served on September 22,
1995, they are not
appearing either in person or through counsel. Acknowledgments from respondents
3, 4 and 5 for the second occasion have not been received. We, therefore,
declare that they are deemed to have been served.
The
only question is: whether the respondents are entitled to the proportionate
reduction of the minimum guaranteed amount for non-supply of the electricity
due to disruption by trippings load sheddings and power cuts etc.? Clause [13]
of the contract entered into, provides that they are entitled to make an
application in such a situation and the Board would consider and pass
appropriate orders in that behalf. Admittedly, the respondents had not made
such an application, but straightway approached the High Court for the relief.
The High Court in the impugned order dated August, 16, 1988 in C.W.J.C. No. 1480 of 1988
directed the appellant to grant them proportionate reduction. The controversy
is no longer res integra. This Court in Bihar State Electricity Board & Anr. vs.
M/s. Dhanawat Rice & Oil Mills, [(1989) 1 SCC 452] arising from the
appellant-Board itself had held that under Section 49, an agreement had been
entered into by the consumer with the appellant to pay minimum guarantee of
charges to the Board. On failure to consume the minimum guaranteed level of
electricity due to non-supply of electricity by trippings, load sheddings or
power cuts, the consumer would be entitled to make an application for
proportionate reduction of the minimum guarantee. Since respondents had not
made such an application, the High Court was not justified in straightaway
allowing the writ petitions and directing the grant of the proportionate
reduction. The order is set aside. This order does not preclude the respondents
to make application accordingly under Section 49 of the Electricity Supply Act
and it would be open to the appellant-Board to consider and pass appropriate
orders within a reasonable time form the date of making the application.
The
appeal is accordingly allowed, but, in the circumstances, without costs.
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