GENERAL MANAGER MADRAS TELEPHONES Vs. IRFANA HAMEED

JUDGEMENT

(1.) The appellants, The Madras Telephones, being aggrieved by the order passed by the learned single Judge on 15-10-1997 in W. P. No. 11464 of 1994 has preferred the present writ appeal. For convenience, the parties to this appeal will be referred as arrayed in the writ petition.

(2.) Heard Mr. S. Sethuraman, Additional Central Government Standing Counsel for the appellants and Mr. Zafarullah Khan for the respondent.

(3.) The writ petitioner had filed W. P. No. 11464 of 1994 praying for the issue of writ of certiorari calling for the records, from the respondent in connection with the impugned letter No. RD/XVIIIA/RA2/MMC/1, dated 31-5-1994 and quash the same. Originally, the petitioner was the subscriber of the Telephone No. 3262499 which was since been changed to 8253821. The writ petitioner is an medical practitioner. Before proceeding further, it is essential to set out the very letter of demand, which necessitated the writ petitioner to invoke the jurisdiction of this Court under Article 226 of the Constitution.