SHAILENDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition is filed by an advocate of this Court seeking a writ of mandamus to treat his application for connection of a telephone to be treated as 'Non OYT Special Category'.

(2.) ACCORDING to the petitioner, he is a practising advocate in the High Court of Punjab and Haryana since 7 years and he applied for a telephone connection at his residence under 'Non OYT Special Category', but his application was registered only Non-OYT General. Claiming that in view of the importance of his activities, his application should have been registered as 'Non-OYT Special Category' and telephone connection should be given to him in accordance with the seniority of the application in 'Non-OYT Special Category'.

(3.) HEARD the learned counsel.