MAMIDI SURYA KUMARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Government Pleader for Civil Supplies. At their request, the Writ Petition is being disposed of.

(2.) The Writ Petition is filed seeking a Writ of Mandamus to declare the proceedings dtd. 22/10/2020, issued by respondent No.3, suspending the authorization of the petitioner, as illegal and arbitrary.

(3.) Petitioner was appointed as fair price shop dealer of F.P.Shop No.0281070, K.L.Puram Area, Vizianagaram, in the year 1996; on 6/10/2020, police seized Bolero Van bearing registration No.AP 31 ZJ T/R 4392 parked at the subject shop, along with rice stock in 18 plastic bags, weighing 50 Kgs. each, under a cover of occurrence report and filed a report dtd. 7/10/2020 before respondent No.4 for taking further action; on 8/10/2020, respondent No.5 inspected the subject fair price shop and alleged that there are variations in stock when compared with Epos and ground balance; based on the report submitted by respondent No.5, respondent No.3 passed the impugned order dtd. 22/10/2020 suspending her authorization temporarily, pending finalization of enquiry. Contending that the impugned order of suspension was not preceded by a show cause notice, the present Writ Petition is filed.