RAJINDER PATEL Vs. MTNL

JUDGEMENT

(1.) Rule.

(2.) With the consent of the partis, the matter is taken up today for final hearing. The Order dated 27/4/2001, directing the personal appearance of the General Manager, MTNL is discharged.

(3.) This writ petition arises on account of the petitioner's prayer that the Telephone No.6810036 given to him went out of order within a week of its.installation and thereafter was not revived. Several reliefs are claimed in the writ petition including the directions for issuing comprehensive guidelines to MTNL as well as the compensation of Rs.5.00 lacs.