BHARAT SANCHAR NIGAM LTD Vs. GOPENDRA NATH ROY

JUDGEMENT

(1.) This is an appeal, against the judgment passed by the District Forum, Kolkata Unit-I on 30.7.2001. The case of the complainant in brief is stated hereunder.

(2.) The complainant, who is a senior citizen applied for telephone connection under the 'Senior Citizen' Scheme in response to an advertisement of the O.P. published in the Anandabazar Patrika on 4.1.2001 wherein it was stated that no registration fee is required from the applicant under the said scheme. It was also stated that the registration fee had been reduced to Rs. 2,000/- from the existing amount of Rs. 3,000/- for general subscribers. In the application form for new phone connection it was mentioned that if the subscriber arranged for own handset of the telephone, a sum of Rs. 250/- would be deducted from the installation charge of Rs. 800/-. The complainant had opted for the same. The O.P. issued a bill of Rs. 4,245/- which comprised of security deposit of Rs. 3,000/- plus installation charge of Rs. 800/- without deducting Rs. 250/-. As the complainant did not pay the bill the telephone line was disconnected. Thereafter the complainant filed the case before the Forum praying for issuance of revised bill and reconnection of his telephone.

(3.) In its judgment the Forum directed the O.P. to raise bill for Rs. 250/- towards installation charge within three days from the date of service of the order and the complainant was directed to pay the same within three days from the date of raising the bill. Within three days of the payment the O.P. would reconnect the telephone line of the complainant without charging any security deposit.