V. MASTHANAIAH Vs. THE STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Petitioner claims the benefit of G.O.Ms.No. 16 dated 17.06.2013 on the ground that his father, being a fair shop dealer of shop No. 21, Cheepinapi village, expired on 08.04.2017 and, as such, issuance of impugned notification inviting applications for appointment of permanent fair price shop dealer in respect of shop No. 21 is illegal and arbitrary.

(2.) Heard the learned Counsel for the petitioner and learned Government Pleader for Civil Supplies.

(3.) There is no dispute that the petitioner's father was dealer and had expired on 08.04.2017. G.O.Ms.No. 16 dated 17.056.2013 is an amendment to G.O.Ms.No. 4 dated 19.02.2011 under which guideline No. 12 (xiii) has been added. The said amendment reads as under: