CHERUKURI SRINIVAS RAO Vs. STATE OF A P

JUDGEMENT

(1.) THE petitioner, who is the permanent fair price shop dealer of Shop No.6 of Kallampalli Village and Post, Marripudi Mandal, Prakasam District, filed this Writ Petition with the grievance that respondent Nos.2 to 4 have not been permitting him to function as fair price shop dealer by allowing his purported resignation to be withdrawn.

(2.) IN his affidavit, the petitioner has stated that he is 37 years of age and having been appointed as fair price shop dealer, he is functioning as such without any complaint. He has alleged that in the end of July, 2014, respondent No.5 has visited his fair price shop and forced him to proceed on leave from July, 2014 on health grounds by obtaining his signature on a letter. It is further alleged that respondent No.5 has assured the petitioner that as there is a change in Government, the influential persons will be accommodated for a period of 3 to 4 months as dealers and that thereafter, the petitioner can resume his functions as fair price shop dealer. As the petitioners fair price shop dealership has not been restored, he made representations, dated 21.10.2014, to the District Collector, Prakasam District and respondent No.2, with a request to restore his fair price shop authorization. As the petitioner has not received any response from either of these two functionaries, he filed this Writ Petition.

(3.) ON 18.11.2014, this Court has adjourned the case to enable the learned Assistant Government Pleader for Civil Supplies (Andhra Pradesh) to produce the record. The record is, accordingly, placed before the Court at the hearing.