P KATAMA REDDY Vs. REVENUE DIVISIONAL OFFICER ANANTPUR

JUDGEMENT

(1.) Whether women-reservation can be provided in the matter of allotment of fair-price shops and if so what should be the extent of such reservation and as to whether the said reservation can be 100% - are the vital questions for consideration in this batch of writ petitions.

(2.) Fair price shops have been set-up by promulgating an order titled

(3.) There arc other Governmental orders issued later in G.O.Ms.No.235, dated 8-5-1994, G.O.Ms.No.324, dated 6-8-1994 and G.O. Ms. No.497, dated 10-12-1995, which are all women oriented, directing allotment of fair price shops to women either individually or as part of the organisation or society. The crux of the pleas and arguments is the ire shown by the petitioners, who are all men, against the total reservation of all fair price shops to women, women organisations or societies in the State of Andhra Pradesh. We need not detail all the other pleadings in various writ petitions either elaborately or individually for the reason that the consequential actions in all the writ petitions depend upon the verdict with regard to the validity or otherwise of the women reservation.