MAHANAGAR TELEPHONE NIGAM LIMITED Vs. M MUKHERJEE

JUDGEMENT

(1.) The petitioner has impugned the award dated 21st January, 2002 passed by respondent No.2 and has sought directions to respondent No.1 to pay the amounts of bills issued with effect from 1st December, 1991 to 1st October, 1992 without any rebate.

(2.) Brief facts to comprehend the disputes between the parties are that the petitioner is a Government of India undertaking and is registered under the Indian Companies Act, 1956 and is a licensee of Central Government in exercise of power of the Central Government under the Indian Telegraph Act, 1881. The petitioner is responsible for maintenance, control and supervision of telephone services in the city of Delhi.

(3.) Respondent No.1 applied for a telephone connection on 12th August, 1975 for installation at his residence at I-17, Ground Floor, Lajpat Nagar III, New Delhi and pursuant to his request telephone connection bearing No.617253 was installed vide OB NO.11709762 dated 23rd March, 1979. The telephone provided to the respondent No.1 had STD/ISD facility since the date of installation.