V.D. Cyani, A.C.J.
1. By this petition under Article 226 of the Constitution, the Petitioners pray for declaration that-
(i) Condition 18 (c) of Terms and Conditions of Supply, 1988 be declared ultra vires, and
(ii) the charging of (sic)est of Rs. 89,070.88 as per bill No. 445 dated 10.8.92 be quashed.
Few basic and undisputed facts of the case are-
The Respondent-Board has framed Terms and Conditions of Supply, 1988 u/s 49(1) of the Electricity Supply Act, 1948 (for short, ''the Act''). Clause 18 of the Terms provides for payment of bills within 15 days of its presentation. In ease of complaint, the consumer should pay the bill under protest within the due date. Clause 18(c) provides for surcharge of 5% per month for delayed payment of bill. The Board has also provided an incentive for timely payment, graining rebate of 3% to Industries. Admittedly the Petitioner has entered into an agreement to abide by the Terms and Conditions framed under the Act.
2. While Mr. N.N. Saikia, learned Senior Standing Counsel for the Board, placing reliance on the following decisions in
Mr. O.P. Bhati, learned Counsel for the Petitioner on the other hand strenuously (sic)rged that condition 18(c) is unreasonable in as much as the charging of interest @ 5% per month comes to 60% per annum, which according to him is arbitrary and (sic)ethical, illegal android in face of Section 79 and 79-A of the Act. He has relied on the following decisions in
3. Referring to orders dated 18.12.90, 22.1.91, 13.3.91, 21.4.92 and 30.5.92, Annexures-B, C, D, E and F, issued by the Superintending Engineer of the Board, learned Counsel submitted that true meaning arid import of ''due date'' as referred to in the above orders, Annexure-B to F, needs legal interpretation.
Although the Petitioner has averred and his Counsel argued about the irregular and inefficient supply of electrical energy by the Board so as to disentitle it no claim or recover any surcharge, the question is no longer res integra and therefore not necessary to be gone into.
4. The Supreme Court, has upheld the stipulation to pay minimum guaranteed charges for supply of electricity irrespective of the fact whether energy was consumed or not as valid in Bihar
5. The Supreme Court in
The Electricity Board was, therefore, right in claiming surcharge for the period during which the appeals were pending in the Supreme Court and not claiming surcharge for the period during which the writ petitions and wr(sic)ppeals were pending in the High Court.
6. Faced with the above authorities, learned Counsel appearing for the Petitioner placing reliance on a judgment of the Supreme Court in Assam
7. In view of the foregoing discussion, there is no force in the petition. It is accordingly dismissed. However, there will no order as to costs.