RAJENDRAKUMAR P. SHARMA Vs. GENERAL MANAGER

JUDGEMENT

(1.) xxx xxx xxx.

(2.) It seems that there is a dispute between the petitioner and the respondents regarding the bills No. 2494 and 4494 fora Rs. 13,800/- and Rs. 14,890/- for the hotline No. 138. Now as regards these disputed bills, in view of the provisions of Section 7(B) of the Indian Telegraphs Act, 1885, said dispute will have to be referred to an Arbitrator. The Division Bench of this Court in the case of Govindbhai Thovadia v. Chief General Manager 1996 (1) G.L.R. 413 has held that when there is a dispute regarding the correctness of telephone bills, said dispute could not be considered by the Court under Article 226 of the Constitution of India and that such a dispute is covered under the provisions of Section 7(B) of the Indian Telegraphs Act, 1885 and consequently such dispute will have to be referred to an Arbitrator, Therefore, the said dispute regarding bills of hotline No. 138 as well as the disputes regarding bills of other telephone numbers, the petitioner will have to make a representation to the respondents specifying in the said representation what are his specific dispute as regards all the telephone numbers as well as regards which bill and then to request the respondents to refer the said disputes under Section 7(B) of the Indian Telegraphs Act, 1885.

(3.) xxx xxx xxx.