- (1.)This writ petition is filed under Article 226 of the Constitution of India, questioning the order issued by the third respondent in Rc.No.1930/2011-H dtd. 18/1/2014 in cancelling the authorization No.57/1991 of petitioner's Fair Price Shop in Sancham Village of Ranasthanam Mandal, Srikakulam District, as illegal, arbitrary and violative of principles of natural justice.
(2.)Heard learned counsel for the petitioner, learned Government Pleader for Civil Supplies and perused the record.
(3.)The case of the petitioner is that, he was appointed as Fair Price Shop dealer of Sancham Village, Ranasthalam Mandal, Srikakulam District. The petitioner was issued authorization No.57/1991 dtd. 5/7/1991. Since then, he has been discharging his duties with utmost satisfaction of the authorities and to the cardholders. The petitioner was also kept in-charge of the Fair Price Shop No.34 of Naruva Village in the year 2006.