LAWS(NCD)-1991-3-34

CHIEF GENERAL MANAGER CALCUTTA TELEPHONES Vs. P B CHOWDHURY

Decided On March 15, 1991
Chief General Manager Calcutta Telephones Appellant
V/S
P B Chowdhury Respondents

JUDGEMENT

(1.) This is an appeal against the order dated 12.7.90 passed by the District Forum, Calcutta in CDF No.79/90 filed by the respondent herein Mr. P. B. Chowdhury (hereinafter referred to as the subscriber) against the appellant herein the Chief General Manager, Calcutta Telephones.

(2.) The case of the subscriber as made out by him in the complaint filed by him in the District Forum and in his oral submission before the Commission are in brief as follows :

(3.) The subscriber is a retired member of the I. P. S. During his career as a Police Officer, he was always striving very hard to eradicate corruption in the Police Department and now after his retirement, he has taken arms against the misdeeds on the Calcutta Telephones for self and on behalf of lakhs of other telephone subscribers.