State Consumer Disputes Redressal Commission
Dr. D.K.Lahiri vs Telecom District Manager on 17 September, 1994
IN THE STATE CONSUMER DISPUTES REDRESSAL COMMISSION IN THE STATE CONSUMER DISPUTES REDRESSAL COMMISSION MEGHALAYA, SHILLONG C.P. NO.7(S) OF 1994 Dr. D.K.Lahiri ... Appellant -Vs- Telecom District Manager ....................Respondents Shillong B E F O R E MR JUSTICE D.N.CHOUDHURY,PRESIDENT THE LEARNED MEMBER SHRI R.S.LYNGDOH AND SMTI.T.PHANBUH For the Appellant Mr. Jindal Respondent Mr. Purkayastha Date of Order 17.9.1994 ORDER
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Heard Mr. Jindal, learned counsel for the petitioner and Mr. Purkayastha, learned counsel for the respondents. Though Mr.Purkayastha has stated that before the State Commission computer print was supplied, we find that it was not done for the entire disputed period.
Mr.Jindal has further submitted that inspite of repeated reminders, STD facilities have not been disconnected and it is misused by the department. Mr.S.S.Tewari, Accounts officer has stated that STD has been disconnected, but he cannot give the exact date.
Considering the nature of dispute and on going through the computer print supplied, we are of the opinion that an enquiry is called for as to whether the STD facilities of a particular telephone has been misused or whether telephone department has disconnected the STD facilities of the petitioners telephone number being 224417.
We direct the Superintendent of Police, CSI, Shillong to investigate the matter and also connected matters regarding proper functioning of the telephone exchange, Shillong included the computer for STD in Exchange. The report may be submitted to us within a period of two months from today.
It is stated by Mr.Jindal that cheque No.184095 dated 6.9.94 drawn on SBI was handed over to Mr.Tewari, but he refused to accept the cheque and the application. This fact has been denied by Mr.Tewari. The cheque along with the letter and the copy of the order of this commission has been produced and we have handed over to Mr.Tewari and it shall be deemed that the amount has been paid and accordingly Mr.Tewari is directed to send a receipt by post to the petitioner .
A copy of this order along with the petition, the Annexures and counter-affidavit may be sent to the Superintendent of Police, C.B.I.Shilllong Let the matter come up after 2 months.
Member President