DIVISIONAL ENGINEER, CALCUTTA TELEPHONES Vs. BILESH CHAND JAIN

JUDGEMENT

(1.) There is no appearance for the respondent despite notice. He is, therefore, proceeded against ex parte.

(2.) This is an appeal against the order passed by the State Consumer Disputes Redressal Commission, West Bengal.

(3.) The complaint was with regard to the appellant and making available telex services to the complainant for various periods. So much so that in one year out of 365 days, the telex did not work for 309 days. The department raised an objection and said that out of 309 days, in fact, it was only 293 days in the year 1991-92 that the telex did not work. Assuming that, that assertion to be correct still it is a serious matter. In the year 1992-93 also the situation was no better, for almost half of the period the telex was non-functional and it is on that account that compensation was awarded. On account of such deficient service, the respondent has stopped the payment of bills which resulted in disconnection of the telex facility, thus, causing further inconvenience.