ANIL KUMAR BHATTACHARYYA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ application has been filed by a senior Advocate of this Court for issue of a writ with a declaration that the action of the Respondents and their officials are illegal, in not repairing the phone and restoring the Telephone No. 568992 and with a further prayer to make enquiry to fix the responsibility on the erring officials of the Department also for a prayer to set aside and quash the two bills dated 1-2-1998 and 1-8-1998.

(2.) There was an interim order on 21-9-1998 to restore the Telephone and in pursuance of that th Telephone has been restored,

(3.) The brief facts of the case are as follows :-Rule 412 and Rule 446 of the Indian Telegraphs Rules (hereinafter called Rules 1951) are quoted below :-