K BHARATH Vs. COLLECTOR CIVIL SUPPLIES CHITTOOR

JUDGEMENT

(1.) This writ petition is filed for a Mandamus to set aside the order dated 10.02.2010 of Respondent No. 3 as confirmed in orders dated 30.04.2010 and 28.09.2010 of Respondent Nos. 2 and 1 respectively.

(2.) The Petitioner is working as a temporary fair price shop dealer. On the basis of inspection of his shop by the Mandal Revenue Inspector, the following five charges were framed against him, vide show-cause notice dated 02.01.2010:

(3.) The Petitioner has filed his detailed explanation dated 08.02.2010 denying these charges. By order dated 10.02.2010, Respondent No. 3 cancelled the Petitioner's authorization, which was confirmed in the appeal and revision filed by the Petitioner, by Respondent Nos. 2 and 1 respectively.