ACCOUNTS OFFICER (TR), TELECOM DEPTT. YAMUNA NAGAR vs IQBAL SINGH ATTWAL

THIS revision petition filed by Telecommunication Department against the order dated 29th March, 1996 passed by District Forum, Yamuna Nagar is squarely covered by the order dated 18th September, 1996 passed by this State Commission in Revision Petition No. 26 of 1996, Union of India & Others v. Mohd. Aslam Khan, MLA, which was an exactly similar order passed by this very District Forum. While entertaining the complaint challenging the correctness of the telephone bill received by the complainant, the learned District Forum by an interim order has restrained the Telephone Department from disconnecting the telephone during the pendency of the complaint by just permitting the complainant to deposit nominal amount. Since, it has been settled by now by the Hon''ble Supreme Court of India as well as Hon''ble National Commission, that District Forum while entertaining the complaint can not pass an interim order, the impugned order passed by the learned District Forum deserves to be set aside. We order accordingly. However, if the impugned order has already been complied with, the Telephone Department shall not taken any steps towards disconnection to avoid further complications. Consequently, the revision petition stands allowed with the aforesaid observations. Revision allowed.