(1.) The instant petition has been filed as Pro bono Publico by the petitioner highlighting therein the plight of the residents of the State, more particularly, the residents of the rural and backward areas of the State in the matters regarding internet services.
(2.) The Government of India had formulated a new telecom policy in the year 1994 aimed at giving highest priority to the development of telecom services in the Country in conformity and in furtherance of Government of India's Economic Policy.
(3.) This Court took cognizance of the matter and issued various directions and has also called for the suggestions for better internet connectivity within the state of H.P.