AJAY MADHUKAR Vs. GENERAL MANAGER KALYAN TELECOME DISTRICT

JUDGEMENT

(1.) By this petition, the petitioner seeks to assail order passed by the Division Engineer (Group) , Palghar, whereby his private telephone connection and PCO Booth connection were disconnected.

(2.) The petitioner was using the private telephone connection bearing No. 74371 and also was running business of STD PCO Booth having STD facility at telephone connection No. 70675. He was having parallel connection of STD pco Booth at his residence on the private telephone line. His both the telephones were disconnected by the respondents. He made representations to the concerned authorities. His representations were turned down.

(3.) According to the petitioner, the telephone facilities were disconnected without giving him opportunity of hearing. He was not served with any notice before disconnecting both the telephone facilities. He is a bona fide consumer and used to regularly pay telephone bills. He has not tampered with any telephone line. Yet the respondents disconnected facilities without there being any fault on his part.