BANDHAM VARALAXMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed for a Mandamus to set aside proceedings No.F/6861/2014, dated 19.12.2014, of respondent No.2, whereby he has cancelled the petitioners fair price shop authorisation.

(2.) I have heard the learned counsel for the petitioner and the learned Government Pleader for Civil Supplies (TS).

(3.) The petitioners fair price shop authorisation was initially suspended by respondent No.2 by order dated 04.12.2014 on the allegation that she has entered 27 bogus ration cards with adhaar seeding and attached photos of other persons to the said ration cards by impersonating the original cardholders. Later on a show cause notice was issued on 12.12.2014 by framing the following charge: You have prepared bogus cards of the deceased and non local candidates with their protographs and Aadhar cards.