GENERAL MANAGER, TELECOM DEPARTMENT Vs. ASHOK DATTATRAYA KULKARNI

JUDGEMENT

(1.) These appeals have been filed by the General Manager, Telecom Department against the judgment and order dated 28-11-2000 in Complaint case No. 152/00; common judgment and order dated 29-11-2000 in Complaint cases No. 176/00, 177/00, 179/00, 180/00. 182/00; judgment and order dated 30-11-2000 in Complaint case No. 181/2000, common judgment and order dated 29-10-2000 in Complaint cases No. 1 /01,9/01 /47/01 and judgment and order dated 17-6-2002 in Complaint case No. 56/02 respectively passed by District Consumer Forum, ahmednagar.

(2.) Appellant in all these cases is common and issues involved in all these cases are common. Therefore we propose to decide all these appeals by this common judgment and order.

(3.) Respondents /complainant's filed complaints challenging telephone bills on the ground that, the bills issued were contrary to the advertisement dated 15-1-2000 published in the local newspaper. It is contended that, as per said advertisement assurance and commitments were given by the appellant that, new telephone connection will be provided on payment of Rs. 1500/ -. It is contended that, it view of the said advertisement appellants were not entitled to charge one year advance rental and thus telephone bills issued in that respects are illegal and liable to be quashed and set aside.