S P MOHANTY Vs. BHASKER CH PATTNAIK

JUDGEMENT

(1.) The appellant is an employee of the State of Bihar. He was allowed to stay in the Orissa Bhawan, New Delhi from 5.4.93 to 12.7.93 in connection with his treatment in the All India Institute of Medical Sciences. During his stay he asked the telephone operator working in the Orissa Bhawan to send 11 phonograms on 16.6.93. These were however returned by the operator on 17.6.93 without communication. The appellant felt aggrieved by the aforesaid conduct of the telephone operator and approached District Forum-II for compensation amounting to "rs, 30,000/- on the ground of deficiency in service.

(2.) By order dated 31.1.95, the District Forum dismissed the complaint on the ground that the averment did not disclose deficiency in service.

(3.) Aggrieved by the order, the appellant has filed this appeal.