Kerala High Court
The Director vs Rep.By Of Kerala on 12 December, 2014
Author: Anil K.Narendran
Bench: Anil K.Narendran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
FRIDAY, THE 12TH DAY OF DECEMBER 2014/21ST AGRAHAYANA, 1936
WP(C).No.30303 of 2011 (K)
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PETITIONER :
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THE DIRECTOR,
DON BOSCO INSTITUTE OF TECHNOLOGY,
MAMPETTA, MUKKOM,
KOZHIKODE-673 602.
BY ADVS.SRI.K.B.GANGESH
SMT.SMITHA CHATHANARAMBATH
RESPONDENTS :
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1.REP.BY OF KERALA,
STATETHE SECRETARY TO GOVERNMENT,
POWER DEPARTMENT,
THIRUVANANTHAPURAM-695 001.
2.REP.BYKERALA STATE ELECTRICITY BOARD,
THE
ITS CHAIRMAN, VYDUTHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM-695 001.
3.KSEB, ASSISTANT ENGINEER,
THE
ELECTRICAL SECTION, (KERALA STATE ELECTRICITY
BOARD), MUKKOM-673 602.
BY GOVERNMENT PLEADER SRI.S.VIJU THOMAS
BY SC-SRI.M.S.MENON
BY SRI.K.M.SATHYANATHA MENON, SC, KSEB
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
12-12-2014, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.30303 of 2011 (K)
APPENDIX
PETITIONER'S EXHIBITS :-
EXT.P1 : COPY OF THE ORDER OF AFFILIATION ISSUED TO
THE PETITIONER'S INSTITUTION ON 30/1/1999 BY
THE DEPARTMENT OF INDUSTRIAL TRAINING.
EXT.P2 : COPY OF THE BILL ISSUED BY THE 3rd RESPONDENT
FOR ADDITIONAL LOAD ON 26/12/2007 TO THE
PETITIONER'S INSTITUTION BEARING CONSUMER
No.10215.
EXT.P3 : COPY OF THE ORDER PASSED BY THE 3rd
RESPONDENT ON 2/11/2011.
EXT.P4 : COPY OF FINAL BILL FOR ARREARS IN RESPECT OF
CONSUMER No.10215 OF THE PETITIONER'S
INSTITUTION MADE BY THE 3RD RESPONDENT ON
4/11/11.
EXT.P5 : COPY OF THE INTERIM ORDER PASSED BY THIS
COURT IN W.P.(C)No.16939/2010 DTD.2/6/2010.
RESPONDENTS' EXHIBITS :- NIL.
True copy
P.A to Judge
ANIL K.NARENDRAN, J.
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W.P.(C).No.30303 of 2011
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Dated this the 12th day of December, 2014
JUDGMENT
The petitioner is the Director of Don Bosco Institute of Technology, an institution affiliated to the Department of Industrial Training. The Institute is having an electricity connection with Consumer No.10215 coming under the 3rd respondent, KSEB, Electrical Section, Mukkom. On implementation of Schedule of Tariff and Terms and Conditions for Retail Supply by KSEB, issued by the Kerala State Electricity Regulatory Commission, which came into force with effect from 1/12/2007, the petitioner's educational institution was classified under LT-VIIA commercial tariff, from LT-VIA tariff and the petitioner was issued with Exts.P3 and P4 demand notices dated 02/11/2011, 04/11/2011 respectively. It is aggrieved by the said Tariff to the extent of classifying the self-financing educational institutions under LT- VIIA tariff and for other consequential reliefs the petitioner has approached this Court in this Writ Petition. W.P.(C).No.30303 of 2011 2
2. On 15/11/2011, this Court passed the following interim order:-
"There will be an interim order staying recovery of the difference in tariff between LT.VIA and LT.VII.A category pertaining to the period covered by Ext.P4 bill. The petitioner shall however, continue to pay energy charges at the rates applicable to LT VII.A category."
3. The question involved in this Writ Petition is as to whether private self-financing educational institutions are liable to be charged under LT-VIIA tariff, in distinction with private aided educational institutions, which are charged under LT-VIA tariff. The issue stands settled in favour of the petitioner, as per a Division Bench decision of this Court in Bro. Joseph Antony Vs. K.S.E.B (2009 (3) KLT 1022). It is brought to my notice that, the above decision is under challenge before the Apex Court in various Special Leave Petitions filed by the KSEB, and the Apex Court had stayed operation of the said judgment. However, unless the legal position is reversed, this Court is bound to follow the decision W.P.(C).No.30303 of 2011 3 in Bro. Joseph Antony's case (supra), in view of the principle laid down by this Court in Abdu Rehiman Vs. District Collector, Malappuram (2009 (4) KLT 485).
4. The further challenge in this Writ Petition is against Exts.P3 and P4 demand notices whereby the petitioner was requested to make payment of arrears of electricity charges at enhanced rate, i.e., under LT-VIIA tariff. The question regarding liability of the petitioner for payment at enhanced rate will depend upon outcome of the decision of the Apex Court. In view of the stay granted by the Apex Court, I am not inclined to restrain the respondent Board from charging the petitioner under the enhanced tariff. This is because of the fact that, if ultimately the Apex Court upholds the change of tariff, the respondent Board will be put to prejudice. On the other hand, the petitioner can seek refund/adjustment if the decision is ultimately in favour of the consumers. But it is only just and proper to restrain the respondent Board from recovering the arrears on the basis of the enhanced tariff, till the matter is ultimately decided by the Apex Court. W.P.(C).No.30303 of 2011 4
5. Therefore this Writ Petition is disposed of directing the respondents to keep in abeyance recovery of arrears demanded under Exts.P3 and P4 notices till ultimate decision is rendered by the Apex Court in the SLPs referred above. It is made clear that the respondents are free to charge the petitioner under LT VIIA tariff for continued consumption of energy. It is made clear that payments made under the enhanced tariff will be liable to be refunded/adjusted in case the Apex Court upholds the judgment in Bro. Joseph Antony's case (supra). It is also made clear that the respondents will be entitled to recover the arrears, if the change of tariff is ultimately upheld by the Apex Court.
This Writ Petition is disposed of as above. No order as to costs.
ANIL K.NARENDRAN, JUDGE skj