SALGAOCAR MEDICAL RESEARCH CENTRE Vs. R B RAIKAR

JUDGEMENT

(1.) THE only question that arises for consideration in this appeal is as ordered by the District Forum the complainant is entitled for a non -OYT Special Category for allotment of telephone.

(2.) THE appellant/opposite party contend that the complainant/respondent has not satisfied the requirements as provided under the rules for Non -OYT Special Category and the finding of the District Forum to the contrary is not correct. According to the complainant as a Registered Medical Practitioner he comes under Non -OYT Special Category. It is seen in Swamys Treatise on Telephone Rules (1993 Edition) at Page 104 that non -OYT Special Category can be provided 'for Doctor holding recognised degree or diploma in any approved system of medicine or surgery, qualified nurses and registered midwives (Dentists, Psychiatrists, Ayurvedic and Homoeopathic doctors if they hold a degree or diploma in the said field) are also eligible (No. 2 -29/78 -PHA, dated 30.6.81)'. As seen in Page 107 of the same treatise, under Rule 6 certain other personnel are also included and the rule reads thus :

(3.) IN this view of the matter, the appeal is allowed, the order of the District Forum is set aside and the complaint is dismissed. There will be no order as to costs.