VIJAY KUMAR AGRAWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER is a handicapped person who was allotted a P. C. O. Centre, (reserved for handicapped persons) by the additional Commercial Manager Central railway, Bhopal. An agreement was duly executed between the petitioner and respondents which is marked as annexure P/2. The railway Administration asked the TDN bsnl, Itarsi to make arrangement of two telephone lines and one additional line (for facts) on the STD/pco booth allotted to the petitioner vide its letter dated 8-1-2003 contained in Annexure P/3.

(2.) A complaint was received on 16-8-2004 against the petitioner that excess money was charged by him. Though the petitioner submitted his explanation but ultimately deposited an amount of Rs. 200/-vide Annexure P/5 which was imposed upon him as fine. Another complaint was again submitted against the petitioner which was duly replied vide Annexure P/6, however, the reply was not found to be satisfactory and ultimately a fine of Rs. 500/- was imposed upon the petitioner which was deposited by him vide Annexure P/7. Likewise the petitioner again deposited Rs. 500/-, which was deposited by the petitioner under protest after submitting the reply as contained in Annexure P/8.

(3.) ON 18-6-2004, an inspection was made by the then General Manager of Western Central Railways wherein it was found that the rate list was not displayed at the booth. Fine of Rs. 500/- was further imposed which, too, was deposited by the, petitioner vide Annexure P/10. After another explanation on 25-6-2004 by the Vigilance Inspector, it was found that two STD and one local phone was in user and the receipt was issued only on demand. Therefore, again a fine of Rs. 500/- was imposed vide Annexure P/11.