POST MASTER GENERAL Vs. CALCUTTA TELEPHONES

JUDGEMENT

(1.) This is an appeal by the Post Master General, West Bengal against Calcutta Telephones and a private respondent who was the complainant before the Forum.

(2.) The fact of the case in short is that the complainant Sujit Kr. Mukherjee was a subscriber of Telephone No.473-9395. The complainant came to learn that on 18.6.1997 his telephone line has been disconnected permanently for non-payment of telephone bill for Cycle No.3/97. He duly paid the said bill for Rs.521/- in the Office of Calcutta G. P. O. on 27.3.1997 within due date. But due to negligence of Dealing Assistant of Calcutta G. P. O. , the telephone number was fed in the Computer as 4763-9395 instead of 473-9395 resulting in this situation. The complainant alleges that because of disconnection he could not contact important person in connection with his social and official work. Accordingly, he approached the Forum praying for restoration of telephone line and for compensation.

(3.) The Calcutta Telephones by filing a written statement has stated that the mistake occurred at the end of Calcutta G. P. O. 's end, where they printed the telephone number as 4763-9395 and due to this the telephone number mis-matched. According to them, the complainant should have ascertained the position by dialing 151 line.