CHINTHALA SUBBARAYUDU Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioner seeks a writ of mandamus questioning the action of respondent No.3 in issuing the proceedings in reference No.1(4)/1524/2019, dated 02.01.2020 whereby the suspending authorization of the petitioner as dealer of the Fair Price shop No.1104015 of Chinnasettipalli village of Rajupalem Mandal, YSR Kadapa District without issuing any notice, as illegal and violative of principles of natural justice and against the provisions of Andhra Pradesh State Targeted Public Distribution System (Control) Order, 2018 (for short, 'Control Order, 2018') and for a consequential direction.

(2.) The petitioner's case succinctly is thus. The petitioner's father was appointed as dealer in the year 2000-2001 which was renewed from time to time till 2018 and after the expiry of his father on 16.10.2018, the petitioner applied for allotment of dealership of the Fair Price Shop on compassionate grounds and the same is pending for consideration before the authorities. In the meanwhile, the respondent No.3 provisionally appointed the petitioner as Fair Price shop dealer vide his proceedings Ref. 1(4)/06/2019, dated 19.02.2019 and ever since the petitioner has been distributing the essential commodities to the cardholders without any blemish. However, all of a sudden, the respondent No.3 issued proceedings vide Ref.No.1(4)/1524/2019, dated 02.01.2020 and suspended the authorization of the petitioner without any fault on the part of the petitioner and without issuing show cause notice and calling for his explanation.

(3.) Heard learned counsel for petitioner Sri P. Narahari Babu and learned Government Pleader for Civil Supplies.