KASHMIRI LAL GOYAL Vs. GENERAL MANAGER

JUDGEMENT

(1.) The petitioner who is ex-Municipal Commissioner is seeking a direction to the respondent to install a new telephone applied by him on June 10, 1994 as he is covered by Non-OYT, Special Subscribers Category. The petitioner avers that he was an elected member of Municipal Committee at Mansa during the period 1979 to 1984.

(2.) On notice of motion having been issued, the respondent has filed a written statement. In the written statement, it has been averred that the case of the petitioner is not covered under Non-OYT Special Subscribers Category.

(3.) We have considered the submissions of the petitioner as well as the counsel for the respondent and have perused the Telephone Rules and the guidelines issued by the Government from time to time.