Kerala High Court
M/S.Spectrum Softech Solutions ... vs The General Manager on 31 May, 2010
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 16664 of 2010(G)
1. M/S.SPECTRUM SOFTECH SOLUTIONS PVT.LTD
... Petitioner
Vs
1. THE GENERAL MANAGER
... Respondent
2. SENIOR ACCOUNTS OFFICER (TR OSP)
For Petitioner :SRI.JOY THATTIL ITTOOP
For Respondent : No Appearance
The Hon'ble MR. Justice S.SIRI JAGAN
Dated :31/05/2010
O R D E R
S. Siri Jagan, J.
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W.P(C) No. 16664 of 2010
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Dated this, the 31st day of May, 2010.
J U D G M E N T
The petitioner challenges Ext. P7 demand for telephone charges, which, according to the petitioner, is excessive and not in tune with the use of telephone by the petitioner. The petitioner seeks the following reliefs:
"1. To issue a writ of certiorari or other appropriate writ, direction or order calling for the records leading to Ext. P7 and quash the same.
2. To issue a writ of mandamus, or other appropriate writ, direction or order directing the respondents to refund the security deposit furnished by the petitioner at the time when ISDN PRA line were applied."
2. I have heard the standing counsel for the respondents also. The Indian Telegraph Act provides for a remedy in such cases by way of arbitration under Section 7B of the Act. In the above circumstances, the writ petition is disposed of with the following directions:
The respondents shall appoint an arbitrator under Section 7B of the Act to resolve the dispute raised by the petitioner within two weeks from the date of receipt of a copy of this judgment. The arbitrator shall pass an award after affording an opportunity of being heard both sides as expeditiously as possible, at any rate, within two months from the date of his appointment.
Sd/- S. Siri Jagan, Judge.
Tds/ [TRUE COPY] P.S TO JUDGE.