TATA TELESERVICES LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner before this Court have entered into a licence agreement for the purpose of Unified Access Services in U.P. (West) Service Area with Government of India Ministry of Communications and Information Technology Department of Telecommunications, Sanchar Bhawan, New Delhi, on 30.01.2004. The Director -II of the respondent -department issued a demand notice of penalty for violation of the terms and conditions vide letter dated 25.07.2014 (Annexure No.3) to the writ petition. Under Clause 15 of the notice, it was provided that if the petitioner i.e. Tata Teleservices Ltd. is not satisfied with any of the findings recorded in the above audit report, the basis of penalty order, it may make a representation within a week from the date of issuance of the notice and in any case latest by 01.08.2014 before DDG (TERM) U.P. (West).

(3.) IT is the case of the petitioner that he did make a representation against the findings and conditions mentioned in the notice of demand. This representation came to be rejected under order dated 04.09.2014 made by DDG (TERM) as communicated under letter of the Director -II dated 05.09.2014.