KATIKI RAMALAXMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri S.Syam Sunder Rao, learned counsel for the petitioner, learned Assistant Government Pleader for Civil Supplies for respondent No.1 and learned Government Pleader for Revenue for respondents 2 and 3.

(2.) This writ petition is filed challenging the notification dated 27.08.2021 calling for applications to fill up the fair price shop dealers in various villages of Khammam District.

(3.) Petitioner was appointed as fair price shop dealer to Chinnakorukondi-I Village, Kalluru Mandal, Khammam District on temporary basis, more so, as stop-gap arrangement till regular selections are made.