DHANALAKSHMI T Vs. CHIEF COMMERCIAL OFFICER

JUDGEMENT

(1.) The appellant was allotted a public telephone booth at Vijayawada booking office. Her husband was a handicapped person. It was originally granted in favour of her husband who died within three months after installation of the said booth whereafter the same was transferred in the name of the appellant.

(2.) The period of licence was from 1-3-1998 to 28-2-2000 which was renewed from 2-3-2000 to 28-2-2001. The appellant requested for further renewal of the said licence which was rejected on the ground that in terms of the new guidelines STD/ISD booths shall be allotted on open bidding.

(3.) The learned Single Judge dismissed the writ petition filed by the appellant herein holding that she does not have any legal right for a perpetual renewal. Feeling aggrieved the appeal has been filed.