AMFAHH WEIGHING SERVICES Vs. STATE OF TELANGANA

JUDGEMENT

(1.) THIS Writ Petition is filed with the grievance that respondent No.2 has not substituted the name of Ms. Sabika Fatima as Skilled Worker in place of Mohd. Iftekar Nawaz in petitioner No.1s Repairing Licence. The petitioners have also questioned Memo No.Licenses -2/L1/2014, dated 21 -10 -2014 of respondent No.2 whereby he has informed the petitioners that there is no provision for inclusion of skilled workers in Repairing Licences under the A.P. Legal Metrology (Enf) Rules 2011.

(2.) ON 25 -11 -2014, this Court has passed the following order : Learned Government Pleader for Civil Supplies (Telangana State) fairly stated that the petitioners may produce Ms. Sabika Fathima, the alleged qualified skilled worker attached to petitioner No.1 before respondent No.2 for consideration of renewal of the petitioners licence for undertaking heavy repair works of weighing machines, in order to re -consider his decision in terms of Rule 11 of the A.P. Legal Metrology (Enforcement) Rules, 2011.

(3.) MS . N. Sumalini Reddy, learned Counsel for the petitioners, agrees for this course and submitted that the petitioners will produce the skilled worker before respondent No.2 on 26 -11 - 2014 itself.