S.NARMADA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed under Article 226 of Constitution of India seeking the following relief:

(2.) Heard Learned Counsel for the petitioner, learned Assistant Government Pleader for Civil Supplies and Sri Challa Srinivasa Reddy, learned Counsel for the respondent No.6.

(3.) The learned counsel appearing for the petitioner submits that the respondent No.4 issued a Notification for appointment of Fair Price Shop Dealer of Chenwar Village, Maddur Mandal, Narayanpet District along with 30 other shops and the petitioner participated in selection process and she got selected and the respondent No.3 issued appointment orders to the petitioner on 15/3/2023. The petitioner has taken charge as Fair Price Shop Dealer for Shop No.4605029 at Chenwar Village, Maddur Mandal, Narayanpet District and continued as Fair Price Shop Dealer. Thereafter, surprisingly, the respondent No.4 issued impugned appointment orders to the respondent No.6 for the same shop where the petitioner is working as on 31/5/2023. The impugned appointment orders to the respondent No.6 is contrary to law as the petitioner appointed in regular selection process and joined duties and continued for more than two months and without issuing any notice to the petitioner, issued impugned appointment orders as contrary to the principle of natural justice. After issuing the impugned appointment orders dtd. 31/5/2023, the respondent No.4 issued letter of authorization in favour of respondent No.6 on 24/6/2023.