U K NARASIMHULU Vs. JOINT COLLECTOR KURNOOL DISTRICT

JUDGEMENT

(1.) The petitioner is working as a fair price shop dealer of Ward No.3 of Yemmigannur Village, Kumool District. The 2nd respondent issued a show-cause notice, dated 14-12-2004 to the petitioner, directing him to explain as to why his authorization should not be suspended in view of the allegations contained therein. The petitioner submitted his explanation on 24-12-2004. On consideration of the same, the 2nd respondent passed an order, dated 19-1-2005 suspending the authorization of the petitioner. Aggrieved thereby, the petitioner preferred an appeal before the 1 st respondent together with an application for stay. Through his order, dated 1-2-2005, the 1st respondent rejected the stay application. Hence, this writ petition.

(2.) Heard learned Counsel for the petitioner and learned Government Pleader for Civil Supplies.

(3.) The 2nd respondent meticulously followed the procedure prescribed under Section 5(4) of the A.P. State Public Distribution Control Order, 2001 (for short 'the Control Order') in proceeding against the petitioner. He issued a show-cause notice framing certain charges against the petitioner and directed him to explain as to why his authorization should not be suspended. The petitioner submitted his explanation. The 2nd respondent has undertaken extensive discussion in relation to charges and recorded his own findings. However, when it came upto the question of imposing the punishment, he simply suspended the authorization of the petitoiner without indicating the period therefor.