- (1.) The petitioner is aggrieved by a Communication dated 9th November, 1987 sent by the Accounts Officer, T.D.M. Allahabad, informing him that his complaint has been looked into and it has been decided that no rebate would be allowed to him (the petitioner).
(2.) The petitioner had, on 15th May, 1987, made a representation to the District Manager of Telephones, Allahabad, stating therein that he had received an inflated bill with regard to the local calls. He had pointed out in the representation that in the preceding months he had been billed on a substantially lower amount. He prayed that an enquiry may be held and the meter may be checked. His representation is purported to have been disposed of by the said communication dated 9th November, 1987.
(3.) Sri Shushil Kumar, learned Government Advocate, has been heard in opposition to this petition on behalf of the respondent. He prays for time to file a reply. As we are of the opinion that the impugned communication is liable to be struck down on the short - ground that it has been passed mechanically and without the application of mind, no useful purpose would be served by filling a counter - affidavit. We are, therefore, propose to dispose of this petition without a counter - affidavit.;