P. PADMAJA RANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) All these writ appeals are preferred against the common order passed by the learned Single Judge in Writ Petition No. 20084 of 2015 and batch dated 17.7.2015. The respondents in these appeals invoked the jurisdiction of the Learned Single Judge, under Art. 226 of the Constitution of India, questioning the action of the Revenue Divisional Officer, Nizamabad in cancelling the authorisation of their fair price shops in Nizamabad Urban Mandal, on the ground that bogus SKS (Samagra Kutumba Survey) numbers were created, starting with 'B' series instead of 'NZU' series, in the Electronic Public Distribution site without the District UID (Unique Identification) numbers (Aadhar numbers); and the records of the Food Security Cards were manipulated.

(2.) Facts, to the extent necessary, are that, on their authorisation being suspended by proceedings dated 30.3.2015, the respondents-writ petitioners invoked the jurisdiction of this Court and, by order in Writ Petition No. 12718 of 2015 and batch dated 28.4.2015, the learned Single Judge, while directing the concerned Revenue Divisional Officers to complete the enquiry within a period of one month from the date of receipt of a copy of the order, held that, if the enquiry was not completed within the stipulated time, the order of suspension would stand revoked, and the petitioners should be allowed to resume their dealership pending enquiry.

(3.) Thereafter, the Revenue Divisional Officer issued notices dated 28.5.2015 calling upon the petitioners to show cause against the irregularities allegedly committed by them. The said show cause notice records that the Revenue Divisional Officer, by proceedings dated 12.5.2015, had directed the Tahsildar, Nizamabad to enquire and report on the ten fair price shop dealers of Nizamabad Urban mandal; the Tahsildar, Nizamabad had submitted his report dated 28.5.2015 stating that he had traced out the details of the units which were included in the 'B' series cards, it was noticed that all Aadhar references belonged to other Districts, there was no option to enter a record in the EDPS data base without SKS survey data, these fair price shop dealers had intentionally done all this with the help of computer known persons, they were not cooperating in the enquiry, and the fair shop dealer was the end beneficiary in the system in cases where the bogus/ghost cards were entered in the dynamic key register.