N SANTHA KUMARI Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS court issued Rule Nisi on 23-09-2005, but was not inclined to grant any interim order. W. P. M. P. No. 27963/2007 is filed praying for the relief to receive the copy of the notification in Rc. No. 1105/2007 7g: dated 27-09-2007 issued by the fourth respondent and for other reliefs. Likewise, W. P. M. P. No. 27964/2007 is filed praying for the relief directing the respondents not to fill up the vacancy of Fair Price Shop dealer at Kubadpuram village, Rajupalem Mandal, guntur District pending disposal of the main writ petition.

(2.) SINCE a counter affidavit had been filed by R2 at the request of the learned counsel representing the writ petitioner and also the learned Asst. Government Pleader for civil supplies, the writ petition itself is being disposed of finally.

(3.) SINCE Sri V. V. L. N. Sarma, learned counsel representing the writ petitioner had taken this Court through the series of events and also the nature of the orders, which were made and would maintain that from the very readying of these orders, it is clear that there was total non application of mind and in mechanical and routine way these orders were made and hence serious prejudice is caused to the writ petitioner. The counsel also pointed out to the clear orders made and the stand taken in the counter affidavit by the second respondent. Per contra, the learned Asst. Government Pleader for Civil Supplies had taken this court through the contents of counter affidavit and would submit that in the light of the facts and circumstances, absolutely there is no justification made out by the writ petitioner warranting any interference of this Court in relation to the impugned orders.