RAMPRASAD SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner is allotted telephone No. 31257 at his shop situated at Jail Road, Indore. The petitioner continued to pay the telephone bills regularly. On 29/30.08.85 the Divisional Engineer, Phones (ADMN) District Indore issued a show cause notice (Annexure -C) to the petitioner in terms of Art. 421 of the Indian Telegraphs Rules proposing to disconnect the telephone number and requiring the petitioner to show -cause within seven days of the issuance of the notice. This notice contained no reason for such an action. Aggrieved by this notice, the petitioner has filed this writ -petition, seeking quashment of the notice (Annexure -C).

(2.) ON 10.09.85, this Court passed the interim order restraining the respondents from disconnecting the telephone number.

(3.) I have heard both sides.