G DORASANAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) HERE is a case where respondent No.4 has disqualified the petitioner from continuing as the fair price shop dealer for the alleged sin of pursuing higher studies after her appointment as such.

(2.) THE facts, which are not in dispute, are as follows:

(3.) THE petitioner, after going through the selection process, was appointed as a permanent fair price shop dealer on 29 -09 - 2011. On 27 -10 -2014, it has occurred to respondent No.4 to issue a show cause notice to the petitioner for cancellation of her fair price shop authorization. Accordingly, he has issued a show cause notice with a solitary charge, which reads as under: