R RAMAMURTHY Vs. ACCOUNTS OFFICER

JUDGEMENT

(1.) THE petitioner is the Managing Director of the firm Gemini Studios. He is having the Telephone connection bearing No. 4995058 in his individual name. THE firm is also having a Phone bearing No. 4942930. A notice was issued to the petitioner calling upon the petitioner to pay the arrears in respect of the telephone owned by the firm, failing which, the personal telephone of the petitioner will be disconnected. Aggrieved by the same, the writ petition has been filed to quash the impugned notice calling upon the petitioner to pay the arrears of the telephone bill in respect of the Phone owned by the firm.

(2.) THE short question arises for consideration is whether the personal phone of the Managing Director of the firm can be disconnected for the arrears of the telephone bill in respect of the firm.

(3.) ACCORDINGLY the impugned proceedings is set aside. The writ petition is allowed. Connected W.M.P. is closed. No costs.