GENERAL MANAGER TELECOM Vs. UDAI NARAIN SINHA

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 30.4.2001 passed by District Consumer Forum-I, Lucknow in Complaint Case No.431/1998.

(2.) The facts of the case stated in brief are that the complainant is a blind person and he is a subscriber of Telephone No.266494. The complainant has been asked to pay Rs.74,000/- from the year 1989 till the date of complaint without giving any rebate. The complainant was to be given benefit in terms of the Government order of 1993. The complainant put up his case before the Telephone Department but his complaint was not accepted. The complainant was asked to pay the entire bills issued by the Telephone Department failing which his telephone will be disconnected. The complainant should get all the benefits which the blind persons are entitled to get in terms of the orders of the Cenral Government. The complainant has also prayed for the benefits which are to be given to him and to get the telephone energized.

(3.) The opposite party did not appear before the learned District Forum inspite of service.