P RAHMATH KHAN Vs. JOINT COLLECTOR

JUDGEMENT

(1.) Petitioner is a fair price shop dealer at Manchalakatta Village, Gadivemula Mandal, Kurnool District. He was issued a show cause notice dated 16-1 -2005 by the 2nd respondent, pointing out certain irregularities, said to have been committed by him. The petitioner submitted his explanation on 28-1-2005, denying the allegations. On a consideration of the same, the 2nd respondent passed an order dated 7-2-2005, suspending the authorization of the petitioner, pending enquiry. Petitioner preferred an appeal before the 1st respondent and filed an application for stay. The grievance of the petitioner is mat the 1st respondent has rejected the application for stay, through his order dated 10-2-2005. Hence this writ petition.

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

(3.) Though the occasion for filing of this writ petition, is the denial of the stay by 2005(2) ALD April 1" the appellate authority, the matter is argued at length on merits.