M.SYAMALA Vs. GOVERNMENT OF TELANGANA

JUDGEMENT

(1.) Since both these writ petitions arise out of the common issue and the petitoner is one and the same they are being disposed of by this common order.

(2.) Heard Sri Botla Venkateswara Rao, learned Counsel for the petitioner, learned Assistant Government Pleader for Civil Supplies for the official respondent and Ms. Devara Samhitha, learned Counsel for the respondent No.4 in W.P.No.17946 of 2023.

(3.) W.P.No.28311 of 2021 is filed seeking to declare the Notification bearing Rc.No.C/480/2021 dtd. 25/10/2021 issued by the respondent No.2 calling for the applications for appointment of Fair Price Shop Dealer of Shop No.2287001 situated at Sathupalli Village, Sathupalli Mandal, Khammam District without following the reservation policy as provided under law and without considering the applications dtd. 13/9/2021 and 1/11/2021 of the petitioner for continuing her as Fair Price Shop Dealer of the said shop as illegal and arbitrary.