H.B. SARASWATHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Writ Petition is filed questioning the order of the 4th respondent issued in Rc.No.760/2015/B1, dtd. 17/7/2015 suspending the authorization of the petitioner with regard to Fair Price Shop No.28 of 74 Udegolam Village, Rayadurg Mandal, Anantapur District as illegal and arbitrary.

(2.) The case of the petitioner is that she was appointed as permanent Dealer of the subject shop on 25/5/2008 and a show-cause notice-cum-suspension order was issued to the petitioner on 17/7/2015 alleging irregularities in distribution of essential commodities, basing on the report submitted by the 5th respondent dtd. 10/7/2015. The allegations levelled against the petitioner are not grave in nature warranting suspension and the petitioner has not violated any of the Clauses of Control Order and authorization. The petitioner submitted her explanation on 28/7/2015 through registered post acknowledgment due and also presented personally before the 4th respondent. As no enquiry is conducted till date, challenging the said suspension order, the present Writ Petition is filed.

(3.) When the Writ Petition came up for admission on 2/12/2015, an interim order was passed suspending the suspension order. It was also made clear that the said order would not preclude the respondents from issuing a show-cause notice and conducting enquiry into the allegations levelled against the petitioner.