AMISHA MEHTA Vs. DIRECTOR GENERAL OF TELECOMMUNICATIONS

JUDGEMENT

(1.) THE complainant has filed this complaint, for recovery of damages of Rs. 12 lakhs alleging deficiency of service as against the O.Ps. 1 to 3.

(2.) THE facts in this case, are as follows:

(3.) THE O.P. No. 4, has filed its version stating that as the O.P. No. 4, has duly communicated the selection, there is no deficiency on its part, so far as the complainant is concerned.