B S BINDRA Vs. SECRETARY UNION OF INDIA

JUDGEMENT

(1.) NOTWITHSTANDING the earnest efforts made by Shri Bindra who appeared in person before us to make out that the impugned order passed by the State Commission is not in accordance with law and is also contrary to the facts of the case, we are unable to find any justifiable ground for interference with the impugned order passed by the State Commission. The State Commission has found that there was no deficiency in service on the part of the Opposite Party in the matter of the grant of telephone connection to the appellant herein. We confirm the said finding and dismiss the appeal. No costs. Mr. Y. Krishan, Member I agree, I, however, would like to invite attention to the observations of the State Commission in its order in the Original Petition filed by the appellant here.

(2.) THE State Commission had observed in its order "the complainants was more than generous in lambasting the relevant records/ registers/waiting"list maintained by the Department by making sweeping generalisations and using all sorts of pejorative expressions e.g. " bogus, illegal, incorrect" etc. But he was woefully parsimonious when it came to the "specifics". He did not identify even a single infirmity/deficiency/shortcoming/irregularity in these registers though he examined the records on more than one occasion. In any case this Commission found no instance or evidence of any forgery, interpolation, tampering with over, writing or any other irregularity in their maintenance".

(3.) THE State Commission commented that " But we regret that we could not understand the precise nature of this nexus nor did the complainant shed any light on the linkage(s) between his grievance and the set of extraordinary events referred to in the final version of his complaint and the reason or reasons as to how or why he fell four of " the powers that be".