TAPAS KUMAR ROY Vs. GENERAL MANAGER, BSNL

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner/complainant party against the order dated 28.02.2007 passed by the Jharkhand State Consumer Disputes Redressal Commission, Ranchi (in short, 'the State Commission') in Appeal No. 252/2006 General Manager, BSNL Vs. Sri Tapas Kumar Roy by which, while allowing appeal, order of District Forum allowing complaint was set aside.

(2.) BRIEF facts of the case are that petitioner/complainant filed complaint before District Forum in respect of telephone bills dated 11.4.2003, 11.6.2003, 11.8.2003, 11.10.2003, 11.12.2003 and 11.2.2004 in respect of landline telephone no. 0326 -2201457 and alleged that bills were too excessive and inflated and telephone connection was disconnected in March, 2004 without rectifying those bills. OP/respondent contested the matter and submitted that there was no technical fault in the metering equipment during the relevant period; hence, complaint be dismissed. District Forum after hearing the parties, allowed complaint and directed OP to issue revised telephone bills on the basis of average 5 previous bills. Appeal filed by the OP was allowed by learned State Commission vide impugned order against which, this revision petition has been filed.

(3.) NONE appeared for the petitioner even in second round. Heard learned Counsel for the respondents and perused record.