TELECOM ENGINEER Vs. HUKUM SINGH

JUDGEMENT

(1.) -this is an appeal against the judgment and order dated 24.4.1993 passed by the District Forum, Dehradun whereby the appellant, Telecom Department was asked by the learned Forum to cancel 3200 trunk calls from the bills of the complainant and issue fresh bills.

(2.) The complainant had filed the complaint with allegations that his three bills are incorrect because he has not done these trunk calls. The opposite party contested the petition and alleged that the trunk calls have been made by the complainant himself. The opposite party has also given a list of such calls made from the telephone of the complainant.

(3.) Without giving any detailed finding and the reasons, the learned Forum directed the Telephone Department to cancel 3,200 trunk calls. It is not known on what basis it passed this order. He should have cancelled all the trunk calls, he should have cancelled 1000 and 2000 trunk calls only out of his whims. Any such jurisdiction or authority or power has not been given to the District Forums to rectify and modify the bills out of his own discretion.