CHIEF GENERAL MANAGER, TELEPHONES Vs. YASODA DEVI LAKHOTIA

JUDGEMENT

(1.) This Revision petition had been suo motu taken on file persuant to the order dated 17th Nov., 1993 passed by this Commission in First Appeal No. 504 of 1993 against the order of 16th June, 1993 passed by the State Commission of West Bengal in Case No. 1010/092.

(2.) By the said order of 17th Nov., 1993 the appeal of the Chief General Manager, Calcutta Telephones was dismissed on the ground of inordinate delay in filing the same, However, on going through the order appealed against, we found that the same was prima facie arbitrary, illegal and without jurisdiction. As such this Commission took suo motu cognizance of the order of the State Commission in exercise of its revisional powers and directed the issue of notice to the respondent who had obtained the said order in her favour from the State Commission to show cause why the same should not be set aside.

(3.) The order of 16th June, 1993 passed by the State Commission is below :