DIVISIONAL ENGINEER TELEPHONE Vs. DEVENDRA KUMAR VARSHNEY

JUDGEMENT

(1.) The dispute in this Appeal relates to the claim made by the that the bills served on him were excessive. It appears that the amount in respect of none of the bills was paid by the and on that account the telephone was disconnected. The respondent in spite of service has not put in appearance. In view of the facts that there is evidence that none of the bills was paid the Telephone Department was right in disconnecting the telephone on 22.9.88. In regard to bills being excessive the finding of the District Forum that in respect of each of the bills the sum of Rs.1198/- would be payable. The District Forum however directed that the rental charges and disconnection charges will not be charged from the. This finding of the Forum is incorrect and is liable to be set-aside. On account of non payment of bills, the telephone was disconnected. The Distt. Forum has directed that the connection be restored. We agree with the view taken by the District Forum and we direct the department to connect the telephone connection. The Telephone connection shall however be made on payment of rental charges and connection charges as per rules. The S. T. D. facility available to the complainant shall be disconnected.

(2.) With the modification mentioned above, the Appeal and the Complaint are decided in the manner indicated above. Appeal decided with modification.