K. SUMATHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader for Civil Supplies and with their consent the main writ petition itself is taken up for final hearing and disposed of at the interlocutory stage.

(2.) This writ petition is filed questioning the action of the 4th respondent in canceling the authorization of the petitioners fair price shop dealership through proceedings dated 13.04.2015.

(3.) The case of the petitioner is that she was appointed as fair price shop dealer of Tekumanda Village Bangarupalem Mandal, Chittoor District through proceedings dated 18.07.2008 on permanent basis. The 4th respondent issued proceedings dated 26.11.2014 suspending the authorization of the petitioner pending enquiry on some allegations. Aggrieved by the same, the petitioner filed W.P.No.36892 of 2014 and this Court disposed of the said W.P. through order dated 3.12.2014 granting liberty to the petitioner to avail alternative remedy of appeal before the Joint Collector. Accordingly the petitioner approached the 3rd respondent - Joint Collector by way of appeal. The 3rd respondent vide proceedings dated 15.12.2014 directed the 4th respondent to complete the enquiry within a period of four weeks and pass final orders. As there was no action by the 4th respondent, the petitioner once again filed W.P.No.9082 of 2015 and obtained interim suspension of the order of cancellation of authorisation. Though there is a direction by the 4th respondent when the 5th respondent did not allot the essential commodities, the petitioner made a representation to the 5th respondent to comply with the orders of this Court. As there was no response, the petitioner filed C.C.No.916 of 2015. Meanwhile, a vacate stay petition has been filed in W.P.No.9082 of 2015 by the learned Government Pleader along with counter affidavit stating that the authorization of the petitioner has been cancelled vide proceedings dated 13.04.2015. Challenging the same, the present writ petition is filed.