NUNE VARALAKSHMI Vs. JOINT COLLECTOR KADAPA

JUDGEMENT

(1.) This writ petition is filed by the Petitioner feeling aggrieved by the order of Respondent No. 2 dated 18.10.2010, as confirmed in appeal by Respondent No. 1 vide his order dated 25.11.2010, whereby her fair price shop authorization was suspended and confirmed respectively.

(2.) I have heard Sri Md. Saleem, learned Counsel for the Petitioner and the learned Assistant Government Pleader for Civil Supplies.

(3.) The Petitioner is a fair price shop dealer of shop No. 3 of Masapet, Rayachoty town and Mandal, Kadapa District. On 16.10.2010, the Petitioner's shop was inspected by the Deputy Tahsildar along with Food Inspector and Mandal Revenue Inspector, Rayachoty. During the inspection, it was allegedly found that out of the total quantity of 162.75 quintals of PDS and AAY rice, there was a shortage of 3.60 quintals. Apart from initiating proceedings under Section 6A of the Essential Commodities Act, 1955, departmental proceedings had been initiated against the Petitioner. As part of these proceedings, order dated 18.10.2010 was passed by Respondent No. 2, whereby he has kept the Petitioner's authorization under suspension.