ASHISH SINGH Vs. AJAY TELECOM

JUDGEMENT

(1.) THIS appeal is directed against order dated 27.8.2008, passed by District Consumer Disputes Redressal Forum, Bilaspur (hereinafter called "District Forum" for short) in Complaint Case No. 136/07, whereby the complaint of the appellant against the respondent, in respect of deficiency in service has been dismissed.

(2.) BRIEFLY stated the case of the complainant/appellant before District Forum was that he has a cellular phone No. 9826321966, and services were provided by respondent No. l, through respondent No. 2 the Idea Cellular Ltd. Respondent No. 1 demanded proof of identity later on, while the service was being availed by the appellant. The appellant in response of such demand, deposited his Savings Bank Account s passbook containing photograph, address, seal and signature, etc. of Bank Officer. But, even then respondents were not satisfied and ultimately discontinued the services. Feeling aggrieved, the complaint was filed before District Forum. During the pendency of that complaint another connection was provided on the basis of instructions issued by the District Forum, but then charges of higher tariff were demanded and charges which were applicable on the earlier service were not applied.

(3.) IN reply, it has been asserted by respondent No. l that as per directions issued by Telecom Regulatory Authority of India ("TRAI" hereinafter), demand from the appellant was made for identity proof, but the proof which was submitted by the appellant was not as per directions of the TRAI, so it was not accepted and the service was discontinued. It has been specified that in the Bank Passbook, the photograph was not attested, so the proof was not as per the directions of TRAI. Respondent No. 2 has also supported this contention and submitted that the demand of proof of identity was only in compliance of the directions of TRAI.