INALA PADMAVATHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition has been filed by the Petitioner seeking the following relief:

(2.) Heard learned counsel for the petitioner and the learned Government Pleader for Civil Supplies appearing for the respondents and perused the record.

(3.) The case of the petitioner is that the petitioner was appointed as F.P. shop dealer for Shop No.45 of Ongole Town, Prakasam District in the year 2009 and since then he is distributing commodities to the card holders all these years without any complaint either from card holders or from authorities. On 21/9/2015, the respondent No.5 inspected the fair price shop of the petitioner and alleging certain irregularities seized the stock under cover of panchanama and filed report before the respondent No.4. Basing on the report of the 5th respondent, the respondent No.4 suspended the authorization of the petitioner through proceedings Rc.J/1403/2014, dtd. 16/10/2014.