G.PRABHAKAR Vs. COLLECTOR

JUDGEMENT

(1.) This Writ Petition is filed for a Mandamus to set aside the orders in proceedings No.F/809/2012 of respondent No.2.

(2.) The petitioners are fair price shop dealers of Sircilla Town, Karimnagar District. On certain allegations levelled against them regarding the improper distribution of essential commodities, respondent No.1 directed respondent No.2 to initiate appropriate action against them. Accordingly, respondent No.2 issued separate but identical show cause notices, dated 28-05-2012, to the petitioners. The sum and substance of the said showcause notices is that the petitioners have distributed PDS rice to the persons, whose names were not in existence in dynamic key register but were found in the manual key register, and that they have not distributed PDS rice to the genuine card holders on the ground that their names do not exist in the manual key register.

(3.) The petitioners filed separate explanations wherein they have denied these allegations. By the impugned orders in proceedings No.F/809/2012, which are almost proto-type, respondent No.2 has cancelled the authorisations of the petitioners. The main ground on which these orders are questioned by the petitioners is that they are shorn of any reasons.