BOYA DASTHAGIRAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Ms. G. Sindhu, learned counsel for petitioner and learned Government Pleader for Civil Supplies and perused the record.

(2.) Learned counsel for petitioner submits that the petitioner was appointed as a fair price shop dealer of Shop No.1304034 of Kanakaveedu Village, Nandavaram Mandal, Kurnool District, by the 3rd respondent on 7/5/2015. She is discharging her duties as fair price shop dealer without any complaints and she is distributing essential commodities to the card holders attached to her shop.

(3.) Learned counsel further submits that basing on the report of the 4 th respondent to take disciplinary action against the petitioner, the 3 rd respondent issued proceedings in Rc.M.5980/2021, dtd. 30/12/2021, suspending the authorization of the petitioner pending enquiry on certain allegations. Thereafter enquiry is not conducted and the petitioner was kept under suspension pending enquiry. The learned counsel for the petitioner further submits that suspending the authorization of the petitioner pending enquiry for more than 90 days is illegal and against to the law declared by this Court and as such, the 3rd respondent has to revoke the suspension order and to restore the authorization of the petitioner to enable the petitioner to continue as fair price shop dealer as usual by allowing this writ petition.