R.A.SHARMA, J. - (1.) The petitioner is a medical practitioner who is running a private clinic known as National Hospital, Nagina, Bijnor. He was provided with two telephones No. 49 and 89 for his clinic as well as for his residence in 1971 and 1977, respectively. The respondents have disconnected the telephones of the petitioner on 31-3-1985. Being aggrieved, the petitioner has filed this writ petition.
(2.) The respondents have filed counter-affidavit and the petitioner has filed rejoinder-affidavit in reply thereto. We have heard the learned counsel far the Parties.
(3.) The petitioner's case is that on 3-5-1984 when he booked a call, the Telephone Operator misbehaved with him against whom he made a complaint, in response to which the Sub/ Divisional Officer (Telephone) vide his letter dated 31-5-1984 informed the petitioner that departmental action will be taken against the Operator concerned. It is alleged by the petitioner that in view of the complaint made by him, both the telephones were made dead in 1984, on account of which he made another complaint on 3-9-1984. However, on account of the extraneous consideration and without giving him any opportunity, the telephone connections were disconnected on 31-3-1985. Thereafter, the petitioner received a letter dated 5-8-1985 informing him about the disconnection of his telephones on 31-3-1985 due to non-payment of the dues. The amount was, however, not mentioned. In paragraph 12 of the writ petition, it has specifically been stated by the petitioner that there was nothing due against him but even then without giving any opportunity, his telephones were disconnected, although he was ready and is still ready to pay the amount which may be found due against him.;