JOGINDER SINGH Vs. TELECOM DIVISIONAL ENGINEER PANAJI GOA

JUDGEMENT

(1.) PARTIES by Counsel. Rule. Heard forthwith.

(2.) THE grievance of the petitioner in this writ petition is that there is excessive billing on his telephone which for nonpayment of the excessive bill is illegally disconnected by the Telephone Department.

(3.) THE facts are that the petitioner is having telephone No. 2775 (Vasco ). The grievance of the petitioner is that he has received excessive bill on his telephone for the following periods : rom 1-02-1990 to 31-03-1990 --- Rs. 6,796. 90 from 1-04-1990 to 31-05-1990 --- Rs. 6,429. 00 from 1-10-1990 to 31-12-1990 --- Rs. 16,465. 00 from 1-12-1990 to 31-01-1991 --- Rs. 3,733. 00