MAHANAGAR TELEPHONE NIGAM LTD Vs. A C AGGARWAL

JUDGEMENT

(1.) LEARNED Counsel for the petitioner has produced on record two circulars dated 30. 12. 2003 and dated 9. 8. 2004. The relevant portion of the circulars is as under: circular dated 30. 12. 2003 sub : Implementation of New Tariff Plan

(2.) IN this case the complainant approached the District Forum contending that he is entitled to the benefit of 25% rebate in rentals in respect of his telephone from the date of the circular came into being, i. e. , 31. 7. 2003. Admittedly, the complainant applied for the rebate on 24. 6. 2004 and the MTNL granted the rebate from August, 2004. The District Forum extended the benefit to the complainant from July,2004. His appeal to the State Commission was allowed. The State Commission observed that the benefit granted by any authority has to be provided and availed from the date such a benefit is granted by way of office order or circular or any rule, i. e. in the present case, the date is 31. 7. 2003. Feeling aggrieved, the MTNL has come in revision before us.

(3.) CONSIDERING the smallness of the amount involved,we do not think that this would be a fit case for interference at this stage. Hence, the revision petition is dismissed.