JETTI KAVITHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Battu Devanand, J 1. This writ petition is filed under Article 226 of the Constitution of India, claiming the following relief:

(2.) The case of the petitioner is that, the petitioner was appointed as temporary Fair Price Shop Dealer for Shop No.0845034, Maddirala Muppala Village, Naguluppalapadu Mandal, Prakasam District. Vacancy for the above said shop arose due to suspension of the dealer/Respondent No.7, alleging certain irregularities in distributing the essential commodities to the cardholders. To avoid inconvenience to the cardholders, the said fair price shop was allotted to the petitioner on temporary basis. Since then, the petitioner has been distributing essential commodities to the cardholders.

(3.) While the matter stood thus, the Respondent No.4 restored the authorization of Respondent No.7 vide proceedings Rc.No.I/248/2002 dtd. 7/3/2022. Against the said order of restoration, the petitioner filed an Appeal and Stay petition before the Respondent No.3. The Respondent No.3 stayed the restoration proceedings vide order dtd. 25/3/2022 in Rc.CS2/25/2022. As against the stay order passed by the Respondent No.3 dtd. 25/3/2022, Respondent No.7 filed W.P.No.8058 of 2022 before this Court and this Court directed the Respondent No.3 to dispose of the Appeal filed by the petitioner within three months.