BHARAT SANCHAR NIGAM LIMITED & 2 ORS ; MANAGING DIRECTOR, DISTRICT COMMUNICATION DAPARTMENT; DY CIRCLE OFFICER, (TELEPHONE) BHARAT SANCHAR NIGAM LIMITED Vs. KAILASH CHAND MEENA

JUDGEMENT

(1.) This revision petition has been filed under Section 21(b) of the Consumer Protection Act, 1986 against the order dated 11.7.2016 passed in Appeal No. 811 of 2014 by Rajasthan State Consumer Disputes Redressal Commission whereby the appeal of the OP was dismissed.

(2.) The complainant, Kailash Chand Meena, was availing telephone services i.e. telephone connection, from Bharat Sanchar Nigam Ltd. (BSNL) and was regularly paying the bills. The service line of the said telephone was disconnected on 5.5.2011 due to damage to cable line during the PWD work near village Rahadiya. The complainant registered the complaint before concerned BSNL office but the OP had neither repaired the line nor made the telephone operational. In spite of disconnection, the OP was issuing bills to the complainant regularly. Therefore, the complainant filed a complaint before the District Forum and prayed for making telephone connection operational and annulment of bills issued after 5.5.2011 alongwith proper compensation.

(3.) The OP filed the reply and stated that the telephone was disconnected due to damage to the cable. As per the departmental rules, it was not possible to lay underground cable for 5 kilometers, which will be financial burden on the department for laying cable for a single connection. In lieu of that, the complainant was informed to avail WLL connection. The OP sent two registered letters dated 27.8.2012 and 17.1.2013 in this regard, but the complainant had not replied. The department was still ready to provide WLL services if the complainant agrees for the WLL connection.