M RAVI Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) THE writ petition is filed for a mandamus declaring the action of the 3rd respondent in suspending the authorization of the petitioner as fair price shop dealer vide orders dated 17.7.2014, as illegal and arbitrary and to set aside the same and for a direction to the respondents to allot the essential commodities to the petitioner's fair price shop. The case of the petitioner is that he was appointed as fair price shop dealer for Shop No. 75, Veerapuram Village, Gummagatta Mandal, Anantapuram District on permanent basis and distributing the essential commodities to the cardholders without any complaint. While so, the 3rd respondent issued show -cause notice -cum -suspension order dated 17.7.2014, pending enquiry. It is submitted by the learned Counsel for the petitioner that petitioner submitted his explanation on 28.7.2014, but the 3rd respondent did not pass any orders and the petitioner's authorization is being kept under suspension. Aggrieved by the same, present writ petition is filed.

(2.) HEARD both sides.