ASHWINI KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner has filed the present writ application for a direction to the respondents to give him telephone connection as he has already applied for the same and fulfilled other requirements.

(3.) IN view of the aforesaid submission made by the learned counsel for the Central Government, I am of the view that no relief can be granted to the petitioner at this stage. The petitioner should first clear up the entire arrears of telephone bill standing in the name of his wife. If the petitioner deposits all the arrears, then the authorities will consider his case for grant of fresh telephone