PALLERLA GANGADHAR Vs. STATE OF ANDHRA PRADESH REP BY ITS SECRETARY CIVIL SUPPLIES DEPARTMENT HYDERABAD

JUDGEMENT

(1.) Learned Government Pleader for Civil Supplies has since secured necessary instructions from the Revenue Divisional Officer, Jagital on 06.02.2012, a copy of which has been placed before me. This Writ Petition is instituted seeking a writ of mandamus for cancelling the notification issued by the Revenue Divisional Officer, Jagital for filling up, on a regular basis, dealers for fair price shops No. 1909, 1949, 1918, 1931, 1924, 1934 and 1923 and further direct the respondents to adhere to the selection procedure contemplated by the Andhra Pradesh State Public Distribution System (Control) Order, 2008 (for short, 'the 2008 Order') read with the decision of the State Government contained in their G.O.Ms.No. 52, Consumer Affairs and Civil Supplies (CS.I) Department, dated 18.12.2008.

(2.) The case of the petitioners is that the Revenue Divisional Officer, Jagital has not been adhering to the procedure of selection contemplated by the 2008 Order and the policy decisions taken by the State Government in the matter of application of principles of reservation in favour of the Scheduled Castes, Scheduled Tribes and Backward Classes effectively. Hence, the present Writ Petition has been instituted.

(3.) It is contended that the Revenue Divisional Officer has issued a number of notifications on 26.12.2011 proposing to appoint fair price shop dealers, on a regular basis, against various vacancies, which are available in the revenue division. The Revenue Divisional Officer is also not adopting the instructions passed on by the State Government through their G.O.Ms.No. 52, dated 18.12.2008 in the matter of application of principles of reservation in favour of the Scheduled Castes, Scheduled Tribes and Backward Classes.