LAWS(NCD)-1992-9-70

DISTRICT ENGINEER TELECOM Vs. MEENA AGRAWAL

Decided On September 16, 1992
DISTRICT ENGINEER TELECOM Appellant
V/S
MEENA AGRAWAL Respondents

JUDGEMENT

(1.) Revision Nos.17,18,19 and 20 of 1992 have been heard together because there is common point of law and they are being disposed of with the consent of the learned Counsels by a common order. In all these revision applications petitioner is Telecom District Engineer, Muzaffarpur. Of course the respondents are different. The District Forum have directed the petitioners before this Commission in all these cases before the District Forum not to disconnect the telephones belonging to the opposite party of these different revision petitions who were complainant before the District Forum.

(2.) It appears that the respondents in these cases filed complaints before the District Forum complaining against the disputed bills. Prayer was made on behalf of the complainants in these cases to direct the opposite parties there not to disconnect their respective telephone connections and consequently these impugned orders were passed by the telephone department. By all these orders the telephone department has been directed not to disconnect the telephone connection of the complainants there till the disposal of their complaint cases.

(3.) The Telephone Department has in Revision Applications before us assailed these orders, alleging that the orders are illegal as they are not in keeping with Sec.14 (1) of the Consumer Protection Act, 1986 which is the only section in the Act laying down the relief which can be given to the consumers.