DEPTT OF TELECOMMUNICATION JIND Vs. VINOD KUMAR GOYAL

JUDGEMENT

(1.) This appeal is concluded in favour of the appellant-department by the order of this Commission in Executive Engineer, Operation, H. S. E. B. Hisar V/s. Dr. Chander Bhan, 1991 1 CPJ 653 it therefore, suffices to advert to the facts in brevity. The appellant-department has assailed the order of the District Forum, Hisar granting substantial relief to the respondent-telephone subscriber basically on the ground of the highest number of calls in some of the past bills with increase of 20 per cent thereon. Accordingly, the three impugned bills dated September 11, 1991, November 11, 1991, and January 11, 1992 were substantially scaled down.

(2.) The respondent in a complaint which is remarkably cryptic had merely alleged that the aforesaid three bills were highly excessive and in fact he had never made such a large number of calls and consequently there was a deficiency in service.

(3.) On notice being issued to the appellant department, the stand of the complainant was stoutly controverted. It was first pointed out that he had not chosen to make any representation to the department with regard to the bills in question. On merits, the categoric stand taken was as under:-