B. MOHAN Vs. THE TELECOM DISTRICT ENGINEER, VIRUDHUNAGAR,

JUDGEMENT

(1.) The petitioner prays for the issue of writ of certiorari to call for the records relating to the proceedings of the 3rd respondent in Memo No.DE (A)/SLM/ARB/VR.43587/97 -98 -11 dated 23.11.98 and quash the same as illegal, incompetent and unconstitutional.

(2.) The petitioner, a subscriber of Telephone No.43589 received a bill for Rs.40,663/= on 1.8.94 and another bill for Rs.17,007/= for the month of October 1994. As the bill is highly excessive, the petitioner raised a dispute. The petitioner also raised a dispute before the Consumer Redressal Forum and proved deficiency of service. The respondent challenged the same before the State Consumer Redressal Commission in A.P. No.310 of 1997. The said commission referred the matter to arbitration.

(3.) Before the Arbitrator, the petitioner had produced the relevant records to establish that his bills never exceeded Rs.20,000/= at any time and the billing during 1.8.94 and 1.10.94 is excessive, arbitrary and illegal. The 3rd respondent, who has been appointed as the Arbitrator recorded the arguments of the petitioner and respondents 1 and 2 running to seventeen paragraphs. The 3rd respondent, Arbitrator, in his 19th and 20th paragraphs concluded that the bill raised against the petitioner is in order.