K V MATHEW Vs. DISTRICT MANAGERTELEPHONESERNAKULAM

JUDGEMENT

(1.) The petitioner, a Proprietor of a Cinema theatre, applied for a telephone connection and deposited a sum of Rupees 1000/- for the purpose. He claimed preference under Non-OYT special category and it was rejected by order dated 13-10-1980 (Ext. P-7) on the ground that Cinema Talkies/Theatres are nut eligible for special category. The petitioner seeks to quash Ext. P-3 and pray for consequential reliefs.

(2.) Executive instructions have been issued by the Postal Department from time to time regarding allotment of telephones under the OYT, Special and General categories.

(3.) Under OYT (Own- your Telephone) scheme, an applicant "makes an advance lump sum payment in the form of advance payment of part of the rent for certain number of years. The subscriber gets a rebate and is liable to pay less rent than the normal rent fixed by the Department."