ABBURI LAKSHMI NARMADA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner seeks a writ of mandamus declaring the impugned suspension order in Rc.No.427/2020-S1 dated 07.08.2020 on the file of Joint Collector, Guntur, as illegal, arbitrary and violative of provisions of Rule 29 of A.P. State Targeted Public Distribution System (Control) Order, 2018 (for short, "Control Order, 2018" )

(2.) The petitioner's case succinctly is thus.

(3.) Heard learned counsel for petitioner, Sri D. Krishna Murthy and learned Assistant Government Pleader for Civil Supplies representing respondents.