TELECOM DISTRICT MANAGER Vs. N SIVARAJAN

JUDGEMENT

(1.) The Telecom District Manager, Pondicherry and the Assistant Engineer, Ozhandal, Keeralpalayam Telephone Exchange, Pondicherry are the appellants in this appeal. Aggrieved by the order of the District Consumer Disputes Redressal Forum, Pondicherry, dated 12.10.1998 in C. No.100/98, this appeal has been preferred.

(2.) Heard Mr. R. Balaraman, Government Pleader, for the appellants and the respondent appearing in person. While challenging the findings of the District Forum Mr. R. Balaraman, learned Counsel for appellants contended that the telephone connection given to Mr. Natarajan falls under a "special category" and therefore, the complainant is not justified in relying on the said material and hence reliance placed on the said material by the District Forum vitiates the order. It was also contended that the complainant has been given telephone connection as per his turn and therefore, he cannot have any grievance or complaint for deficiency in the services rendered by the appellants.

(3.) The District Forum after consideration of the material aspects found that though the complainant has registered his application earlier in point of time and remitted necessary fee. He has not been given the connection till the disposal of the complaint and also recorded a finding that there was no justification to treat the complainant differently from other applications registered at or about the same time for the area served by the Exchange.