Pankaj Purohit, J
1. By means of this writ petition the petitioner has sought indulgence of this Court for a direction to respondent no.2-Managing Director, UPCL to
decide the representations/complaints dated 08.09.2023 and 12.08.2024 moved by the petitioner within a stipulated period fixed by this Court.
2. Heard learned counsel for the parties.
3. It is submitted by learned counsel for the petitioner that petitioner was issued wrong bills for excessive demand by the respondents-Electricity
Department. Against those inflated bills, petitioner moved an application in the Consumer Redressal Forum under Section 42 Sub Section (5) of The
Electricity Act, 2003. The Consumer Redressal Forum partly allowed the complaints of the petitioner vide its judgment and order dated 28.01.2022.
Since the relief was not completely granted to the petitioner, petitioner moved an appeal to the Ombudsman under Section 42 Sub Section (6) of the
Electricity Act, 2003. The said appeal was disposed of by the Ombudsman mainly on the ground that Consumer Redressal Forum was not meant for
the petitioner because petitioner is a special category consumer i.e. employee of the UPCL therefore, he cannot submit complaint to the Consumer
Redressal Forum. However a liberty was granted to the petitioner to raise his grievance before the Chief Engineer, Commercial, Dehradun or some
other competent officer of the UPCL. Thereafter the petitioner moved the complaint dated 08.09.2023 and 12.08.2024 annexure nos.10 and 16 to the
writ petition to the respondent no.2.
4. The grievance of the petitioner, by means of this writ petition is only limited to the extent that said applications are still undecided and, therefore, he
wants interference of this Court for a direction to respondent no.2 to decide the complaint of the petitioner, expeditiously.
5. Learned counsel for the respondents have no objection to the grievance raised by the petitioner, inasmuch as, only a direction is sought by the
petitioner for decision of his complaint logically within a stipulated period.
6. In this view of the matter, the writ petition is disposed of finally. Respondent no.2 is directed to decide the complaints of the petitioner dated
08.09.2023 and 12.08.2024 within a period of three months from the date of production of certified copy of this order by a speaking and reasoned
order.
