MACHEPALLI HANUMANTHA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS Writ Petition is filed for a Mandamus to declare the action of the respondents, in not continuing the petitioner as the authorized dealer of fair price shop No. 21 of Kuchipudi Village, Marripudi Mandal, Prakasam District, and in making arrangements for distribution of the essential commodities to the cardholders of the said shop through in -charge dealer, as illegal and arbitrary.

(2.) THE petitioner pleaded that respondent No. 5 has forced him to send his resignation letter on the purported ground of his ill -health and that therefore, the Superior officials ought not to have acted upon such resignation letter.

(3.) A perusal of the record shows that a letter was addressed in the name of the petitioner on 12 -07 -2014. This letter, which is in Telugu language, makes an interesting reading. The true translation of the said letter reads as under: