LAWS(NCD)-2000-1-69

GMT TELEPHONE Vs. RAJ KUMAR

Decided On January 25, 2000
GMT TELEPHONE Appellant
V/S
RAJ KUMAR Respondents

JUDGEMENT

(1.) Shri Raj Kumar-complainant of Panchkula had booked OYT telephone connection with the General Manager, Telephone, Chandigarh-respondent No.1 by making a payment of Rs.15,000/- on 4.3.1996. But his telephone was installed in September, 1996 after a gap of almost 6 months. On his complaint, the District Forum-II awarded a compensation of Rs.25,000/- with costs Rs.1,100/- for deficiency in services. Aggrieved against this order, the present appeal has been attempted.

(2.) Briefly, Raj Kumar of Panchkula booked OYT telephone connection with appellants on payment of Rs.15,000/- on 4.3.1996 and he was allotted priority No. Pkl/genl/oyt/270. However, the telephone was not installed. The complaint was filed in the District Forum-II in September, 1996. The legal notice to the appellant was also sent and a number of letters were written but it evoked no response. The complainant averred that the telephones were installed and provided to the consumers who deposited the amount later than him in the OYT category.

(3.) In reply, the appellant has not denied the fact that complainant, now respondent applied for the telephone connection under OYT. It has been further explained by the appellant that the installation orders were issued to the field staff but the work could not be executed due to some confusion of address and finally after ascertaining the correct address telephone was installed on 30th October, 1996. After having heard the learned Counsel for the parties and verifying the documents on record this Commission is not convinced that the address of the complainant was furnished incomplete. The word 'maheshpur' should have been mentioned in the Advise Note of the Telephone Department as it has been clearly mentioned in his application. The deficiency on the part of appellant is writ large and accordingly the appeal is hereby dismissed with costs Rs.500/-. It shall be for the department to proceed against the erring official (s) for recovery at its own level. Appeal dismissed with costs.