D F T GURGAON Vs. SURESH KUMAR

JUDGEMENT

(1.) This appeal is directed against the order of the District Forum, Gurgaon directing the completion of all formalities within a week and thereafter releasing a telephone connection in favour of the respondent.

(2.) The complainant-respondent is an officer of the Income-Tax Department posted at Delhi. He had applied to the Deputy Minister for Tele-Communication for the sanction of a telephone connection on an out of turn basis on the compassionate ground of providing medical aid to his aged parents and ailing old grand mother at his residential house in Gurgaon. Vide letter No.21-259/91-PHA, dated 30th of January, 1991 issued by the Ministry of Communication, the sanction of the Director General Communication was duly accorded for the same. In pursuance of the said sanction the respondent's name was placed on the prescribed list for out of turn release of telephone connections at Sr. No.225. It was the complainant's case that telephone lines were duly laid up to his house and the instrument was placed at his residence in April 1991 and was even energized on the 7th of May, 1991 when he was informed that the telephone number will be provided within a few hours. However, to the great dismay and disappointment of the respondent instead of releasing the telephone number etc. the same was disconnected without any rhyme and reasons and his later protestations in this regard fell on deaf ear. His specific allegation was that telephone connections granted to persons whose serial number in the waiting list fall far below his serial No.225 in the same category had been released while the same was being maliciously denied to him.

(3.) On notice being issued the appellants put in appearance and took up the plea that a FAX massage dated 9th of May, 1991 was received in pursuance whereof the respondent's and other connections were kept in abeyance. It was vaguely alleged that certain clarifications regarding the case of the complainant respondent were not received and, therefore, the connection was not released in his favour. However, it was candidly admitted that the bar created by the aforesaid letter of the 9th of May, 1991 had been lifted.