- (1.) THE General Manager, Telecommunication Department has appeared in person before this Court. He sub mitted that whenever any complaint against P. C. O. 's connection holder would be received, the same would be investigated and action would be taken against the P. C. O. 's connection holder. Counter af fidavit has also been filed which is on record wherein such instances were indicated where suitable actions have been taken, has been mentioned.
(2.) IN view of the aforesaid situation, the appearance of the General Manager, Telecommunication Department, Lucknow has been dispensed with. However, we pro vide that in case the petitioner would submit any written complaint before the General Manager, Telecommunication Department, Lucknow that would be attended and neces sary action in that regard would be taken. We are of the view that on every P. C. O. Booth, there should be a list of ap proved rate charges displayed at prominent place, to enable the persons to know the charges for the local as well as the S. T. D. Calls made by them. Every P. C. O. Booth shall also contain a complaint book where any person who would make a call, would note down his grievance, if any. That com plaint book shall regularly be inspected by the Sub-Division Officer of the Depart ment. If he would find any reasonable com plaint, then he would be free to refer the matter to the General Manager, Telecom, for suitable action. General Manager, Telecom, has also assured this Court that he would get in spected the Public Call Coin boxes and the damaged boxes and that would be either replaced or repaired very soon.
(3.) IN view of the assurance given by the General Manager, Telecom, and in view of the observations made in foregoing para graph, we are of the view that the grievance of the petitioner more or less has been redressed. Writ petition is, therefore, dis posed of finally with the aforesaid observa tions. Petition disposed of. .;