TELECOM DISTRICT MANAGER JALANDHAR Vs. DEPUTY COMMISSIONER KAPURTHALA

JUDGEMENT

(1.) This revision petition has been filed by the Telecom District Manager, Jalandhar, challenging the legality of the orders passed by the District Forum, Kapurthala, dated 25.7.1991 and 29.8.1991 in Misc. Application No.46 of 25.7.1991.

(2.) The petitioner is the opposite party in the complaint. Hereinafter, reference to the petitioner in this revision will be as opposite party. The respondent will be referred as the complainant respondent will be referred as the complainant.

(3.) The complainant Deputy Commissioner, Kapurthala, filed a complaint before the District Forum, Kapurthala, averring therein that the District Manager Telephones, Jalandhar and S. D. O. Telephones, Kapurthala, be restrained from issuing further connection for Public Call Office for S. T. D. facility in Kapurthala town and the President of the District Forum passed the order dated 25.7.1991 in the following terms: - "heard. The respondent District Manager Telephones Jalandhar and SDO Telephones Kapurthala are restrained from issuing further connections for Public Call Office for STD facility in Kapurthala Town till further orders. Notice of application be given for 8.8.1991 to the respondents. A copy of this order be given dasti for effecting service on the respondent as required. "