M SAMBAIAH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner, Mr.M.Radhakrishna.

(2.) In this writ petition this Court is called upon to decide whether an allottee of a STD booth under a scheme promulgated by the Telecommunication Department can be termed as a subscriber and whether the Indian Telephone Rules (hereinafter called as Rules) are applicable to him or not.

(3.) The petitioner who is a licencee for STD booth No.425126 at Vijayawada filed this Writ Petition questioning the action of the respondents in disconnecting the telephone without communicating the orders passed on the explanation submitted by him pursuant to the showcause notice given by them.