S. SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Government Pleader for Civil Supplies.

(2.) These 10 writ petitions are filed by the Fair Price Shop Dealers within the Nizamabad Urban revenue division, Nizamabad individually. These writ petitions are filed challenging the orders passed by the 5th respondent on 08.06.2015 cancelling their authorizations.

(3.) The learned Government Pleader obtained written instructions, which disclose that, the Deputy Tahsildar (Enforcement), Nizamabad verified the list of SKS references numbers with reference to UID (Aadhar) numbers data and found that some of the SKS references are placed with "B" series instead of "NZU" series which is the unique code allotted to Nizamabad urban. So, he has submitted the list of 10 fair price shop dealers in which "B" series SKS are found and submitted a report for deleting the cards in the monthly allotment and shifted the same to a dummy shop. He reported the matter to the Collector (CS), Nizamabad. The Collector (CS), Nizamabad took the matter seriously and issued instructions to the Revenue Divisional Officer, Nizamabad to suspend the said 10 dealers holding that they have indulged in malpractice by getting other SKS references allotted to their shops by influencing the computer operators who know the process of the Electronic Public Distribution System Site.