M. KUMARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners in these writ petitions are fair price shop dealers. Some of the writ petitions are filed challenging the Endorsements dtd. 24/4/2015 and 29/4/2015 issued by the Revenue Divisional Officer, Nandyal, Kurnool District, rejecting the applications submitted by the petitioners seeking renewal of their authorizations to run the fair price shops. Some of the writ petitions are filed against the Notification in Rc. No. A/2636/2015 dtd. 13/11/2015 issued by the Revenue Divisional Officer, Nandyal, Kurnool District, to fill up the vacancies of the fair price shops in Nandyal Division, wherein the petitioners are working as fair price shop dealers.

(2.) Since the issue involved in all these Writ Petitions is one and the same, this Court finds it expedient to decide all these cases by common Order.

(3.) Heard Sri. K.S. Murthy, learned Senior Counsel appearing for the learned counsel for the petitioners - Smt. Thota Suneetha, Sri. Surepalli Prasanth, Smt. Rachna S. Waddepalli, Smt. Shantisree Elipe and the learned Government Pleader for Civil Supplies and perused the material available on record.