K. RAMAGOPAL Vs. BHARAT SANCHAR NIGAM LTD., CHENNAI TELEPHONES, REP. BY ITS CHIEF GENERAL MANAGER, CHENNAI AND

JUDGEMENT

(1.) Writ Petition No.20776 of 2000 has been filed praying to issue a Writ of Mandamus directing the respondents to forthwith restore the service connection for Telephone No.8268822 installed in the petitioner's premises at No.12, Manohar Avenue, Egmore, Chennai -8.

(2.) Writ Petition No.20777 of 2000 has been filed praying to issue a Writ of Mandamus directing the respondents to cause an investigation to be made in respect of each of the connections provided under the Premium Rate Service and to cancel such services if they do not conform to the guidelines issued by the Department for the provision of these services.

(3.) Writ Petition No.691 of 2001 has been filed praying to issue a Writ of Certiorarified Mandamus calling for the records relating to Bill No.96040, dated 18.12.2000 on the file of the first respondent and quash the same and direct the respondents to raise a fresh bill excluding charges for 0900 series billed under the premium rate services.