MEDA SOBHA RANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) The petitioner herein was appointed as Fair Price Shop dealer in respect of Shop No.0712028, Kaza Village, Mangalagiri Mandal, Guntur District. From the date of appointment in the year 2018, the petitioner has been continued as Fair Price Shop dealer for the above said shop and distributing essential commodities to the card holders in the village without any remarks.

(3.) While so, a show cause notice was issued on 31/7/2021 framing two charges that are the petitioner did not distribute the commodities to the card holders, and there are variations in respect of PMGK Rice and RG Dall by which the petitioner indulged in clandestine business and Respondent No.3 directed the petitioner to submit an explanation within seven days from the date of receipt of the copy of the show cause notice, failing which the action will be initiated basing on the records available in the office. Then, the petitioner filed an explanation to the show cause notice dtd. 16/8/2021 to drop charges framed against the petitioner and explained the reasons for the shortage of Rice and Dall where occurred due to distribution among the card holders during bad signals in network and non response of ePos device. Additionally, it was emphasized that her shop did not receive any allocation of Red Gram Dall under the Intergrated Child Development Services (ICDS) program. In the absence of allocation makes it impossible for the alleged discrepancies to exist, thereby indicating a lack of proper verification by the complainant. Even if we were thoroughly examined the details of the allocation and stock deliveries, it would have become evident that Red Gram Dal was not supplied to her shop through ICDS.