S TOPI VALLI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed questioning the suspension order dated 09.08.2019 suspending the authorization of the petitioner's fair price shop No.11504, Boreddigaripalle H/o Poolikunta village, Galiveedu Mandal, YSR Kadapa District, as illegal and arbitrary.

(2.) Case of the petitioner is that, he was appointed as fair price shop dealer for the subject shop in the year 2012; on 02.08.2019, the 5th respondent visited the subject fair price shop and took the signatures of the petitioner forcefully and left the shop and thereafter, the 3rd respondent issued the impugned order on 09.08.2019 suspending the authorization; the allegations that are made in the suspension order are very vague and the 5th respondent submitted a report with all false and baseless allegations; no details as to from whom the complaints have been received are mentioned in the suspension order; it is alleged that there is shortage of 1541.50 kgs of PDS rice, 51.9 kgs of sugar and 77.00 kgs of Rg. Dhal, which is not correct; due to change in the political scenario, the allegations are made against the petitioner. Hence, the writ petition.

(3.) The matter underwent about ten adjournments and when the matter came up for hearing on 27.01.2021, learned counsel for the petitioner submits that even though the impugned suspension order was passed suspending the authorization of the petitioner on 09.08.2019, no notice is issued to the petitioner till now. On that day, learned Government Pleader sought time to get instructions in the matter and again the matter was called on 29.01.2021. Even on that day, learned Government Pleader sought one more week for getting instructions in the matter. Today, when the matter is taken up for hearing, learned Government Pleader submits that show cause notice was issued to the petitioner on 02.02.2021.