Madras High Court
J.Bhagya vs Tamil Nadu Electricity Board on 15 March, 2016
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 15.03.2016
C O R A M
THE HONOURABLE MR. JUSTICE T.S.SIVAGNANAM
W.P.No.7918 of 2016 &
WMP Nos.7050 & 7051 of 2016
J.Bhagya [ PETITIONER ]
Vs
1 Tamil Nadu Electricity Board
Rep by its Chairman and Managing Director
Electricity Avenue
No.800 Anna Salai, Chennai 2
2 The Superintendent Engineer
Tamil Nadu Electricity Board Salem Main
Road Krishnagiri Krishnagiri District
3 The Executive Engineer
Tamil Nadu Electricity Board
Sipcot, Hosur.
4 The Assistant Engineer
Tamil Nadu Electricity Board
Sipcot, Hosur.
[ RESPONDENTS ]
Writ Petition filed under Article 226 of the Constitution of India, praying to issue a Writ of Mandamus, to direct the 4th respondent considering the petitioners representation dated on 2.12.2015.
For Petitioner ... Mr.M.D.Thirunavukkarasu
For Respondents ... Mr.M.Varunkumar
Standing Counsel
- - - - - -
O R D E R
Heard Mr.M.D.Thirunavukkarasu, learned counsel for the petitioner and Mr.M.Varunkumar, learned Standing Counsel for the respondents and with the consent of the learned counsel appearing on either side, the writ petition is taken up for final disposal.
2.The petitioner has filed this Writ Petition praying for issuance of a writ of mandamus to direct the fourth respondent to consider her representation dated on 2.12.2015, wherein she has pointed out that the Meter Box has to be sent for checking. Since her representation is yet to be considered, she has approached this Court.
3.As per the written instructions given by the fourth respondent, the learned Standing Counsel submitted that the Meter reading was wrongly entered by the Assessor, action has also been taken against the said Assessor and he has been placed under suspension.
4.However, the written instruction does not specifically state as to why the petitioner's request for sending the Meter Box for checking should not be accepted.
5.In the light of the above, without going into the merits of the claims made by the petitioner, there will be a direction to the fourth respondent to consider the petitioner's representation dated 02.12.2015, and inform the petitioner in writing the exact state of affairs, so as to enable her to work out her remedy in the manner known to law. The above direction shall be complied with by the fourth respondent within a period of two weeks from the date of receipt of the copy of this order.
The Writ Petition is disposed of accordingly. No costs. Consequently connected Miscellaneous Petitions are closed.
15.03.2016 rpa T.S.SIVAGNANAM.J rpa.
To 1 Tamil Nadu Electricity Board Rep by its Chairman and Managing Director Electricity Avenue No.800 Anna Salai, Chennai 2 2 The Superintendent Engineer Tamil Nadu Electricity Board Salem Main Road Krishnagiri Krishnagiri District 3 The Executive Engineer Tamil Nadu Electricity Board Sipcot, Hosur.
4 The Assistant Engineer Tamil Nadu Electricity Board Sipcot, Hosur.
W.P.No.7918 of 201615.03.2016