R SANKAR NAIK Vs. R CHOWLA NAIK

JUDGEMENT

(1.) The appeal is against the order passed by the learned Single Judge allowing the writ petition of the first respondent, thereby, setting aside the order of suspension and making the appeal preferred by the first respondent before the Joint Collector as infructuous.

(2.) On 16-9-2004, a show-cause notice- cum-suspension order was served upon the first respondent by the Revenue Divisional Officer, Anantapur, calling upon the first respondent to show cause why his authorization as a fair-price shop dealer be not cancelled on three charges, and, considering the gravity of the charges, first respondent's authorization was put under suspension and the Mandal Revenue Officer, Gooty was directed to make alternative arrangements to facilitate the supply of commodities to cardholders of Basinepalli thanda. Consequent upon the passing of the said order, the appellant herein was appointed as temporary fair price shop dealer.

(3.) Feeling aggrieved by the order of suspension, appeal was preferred by the first respondent before the Joint Collector. On 23-12-2004, writ petition was filed by the first respondent to declare the action of the Joint Collector, Anantapur, in not disposing of the appeal as bad in law with further direction against the Revenue Divisional Officer to complete the enquiry as expeditiously as possible and for a consequential direction to respondents to permit the writ petitioner-first respondent to continue as fair-price shop dealer.