Uttarakhand High Court
WPPIL/136/2021 on 7 December, 2022
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
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Registrar's order
with Signatures
WPPIL No.136 of 2021
Shri Vipin Sanghi, C.J.
Shri Ramesh Chandra Khulbe, J.
Mr. Dushyant Mainali, learned Amicus Curiae.
Mr. C.S. Rawat, learned Chief Standing Counsel alongwith Mr. Gajendra Tripathi, learned Brief Holder for the State.
Ms. Anjali Bhargava, learned counsel for respondent nos. 3 and 4.
Mr. Azmeen Sheikh, learned Standing Counsel for the Union of India.
In pursuance of our last order, a counter affidavit has been filed on behalf of respondent nos. 1, 3 and 8. Another counter affidavit has been filed on behalf of respondent no.5. The District Magistrate, Pithoragarh has placed on record his counter affidavit alongwith the minutes of the meeting held by him, on 15.10.2022 on the aspect of the mobile connectivity in District Pithoragarh, particularly, in Dharchula area. The District Magistrate has stated that the enforcement of the e-governance in the area is hampered due to poor mobile and data connectivity. The minutes of meeting have been read out by Mr. Mainali and he suggests that certain steps are required to be taken by the Officers concerned.
Mr. L.M. Tiwari, Assistant General Manager, Bharat Sanchar Nigam Limited is present in Court. He states that since 14.11.2022, the mobile/data connectivity in Dharchula area has improved due to PGCIL making available its line to B.S.N.L. for transmission of data. He submits that now there are no operational issues with regard to mobile connectivity and data 2 transmission in Dharchula area.
Let the District Magistrate, Pithoragarh file further status report with regard to the quality of services being provided by B.S.N.L. in Pithoragarh district, in particular, in Dharchula area. Further status report be filed within four weeks.
In addition, the District Judge, Pithoragarh shall also send a report with regard to the efficacy of the mobile service and date connectivity in the area.
Registry is directed to communicate to the District Judge, Pithoragarh for compliance.
List this case on 16.02.2023.
(R.C. Khulbe, J.) (Vipin Sanghi, C.J.) 07.12.2022 BS/SK 3