SARELLA RATNA KUMARI Vs. STATE OF A.P.

JUDGEMENT

(1.) The present writ petitioner is filed questioning notice dtd. 23/4/2025 issued by the 4th respondent on the ground that the said authority does not have jurisdiction to issue the said notice. It is the case of the petitioner that she was appointed as Fair Price Shop Dealer for Shop No.0446539 of of Modekurru Village, Kothapet Mandal, Dr. B.R. Ambedkar, Konaseema District by virtue of proceedings dtd. 8/5/2020 by the 2nd respondent.

(2.) It is further case of the petitioner that the 4th respondent was informed by the Assistant Project Manager, DRDA, Kothapet that the petitioner obtained loan of Rs.1,00,000.00 from self Help Group, Kothapet and committed default in repayment. Based on the said information, the 4th respondent issued notice dtd. 23/4/2025 asking the petitioner to submit explanation as to why authorization of Fair Price Shop shall not be cancelled in view of violation of conditions of appointment. Impugning the said notice, the present writ petition is filed.

(3.) Heard learned counsel for the petitioner and learned Government Pleader for Civil Supplies.