Andhra Pradesh High Court - Amravati
Talari Sumanjali vs The Union Of India on 20 February, 2026
APHC010093012025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3331]
(Special Original Jurisdiction)
FRIDAY, THE TWENTIETH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
WRIT PETITION NO: 4952/2025
Between:
1. TALARI SUMANJALI, D/O. T.APPALA NAIDU, AGED 18 YEARS, R/O
D.NO.3-65,
65, PAPPUDU VAIASA(V), ARAKU VALLEY(M)
(VISAKHAPATNAM DISTRICT), ASR DISTRICT
DISTRICT-531149.
531149.
...PETITIONER
AND
1. THE UNION OF INDIA, REP. BY ITS SECRETARY, MINISTRY OF
EDUCATION, NEW DELHI.
2. THE STATE OF ANDHRA PRADESH, REPRESENTED BY ITS
PRINCIPAL SECRETARY, TRIBAL WELFARE DEPARTMENT,
SECRETARIAT BUILDINGS, AMARAVATHI, GUNTUR DISTRICT.
3. THE DISTRICT COLLECTOR, ASR DISTRICT.
4. THE TAHSILDAR, ARAKU VALLE
VALLEY Y MANDAL, ALLURI SEETHARAMA
RAJU DISTRICT. CAUSE TITLE IS AMENDED AS PER THE
COURT'S ORDER DT.04.03.2025 IN I.A.NO.02 OF 2025.
5. THE NATIONAL TESTING AGENCY, (UNDER DEPARTMENT OF
HIGHER EDUCATION, GOVERNMENT OF INDIA) REP BY ITS
SENIOR DIRECTOR, FIRST FLOOR, NSIC-MDBP
MDBP BUILDING,
OKHLA INDUSTRIAL ESTATE, NEW DELHI, DELHI 110020
6. DR NTR UNIVERSITY OF HEALTH SCIENCES, REP. BY ITS
REGISTRAR, BESIDE NEW GOVERNMENT GENERAL HOSPITAL,
NEAR RAMAVARAPPADU, VIJAYAWADA, ANDHRA PRADESH
520008.
...RESPONDENT(S):
SPONDENT(S):
2
Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a writ, order or direction more particularly one in the nature of Writ of Mandamus, declaring impugned action of the respondents particularly 3rd and 4th respondents, in not issuing community certificate to the petitioner as belong to Scheduled Tribe, though the petitioner made application through Mee-seva on 09.02.2025 and further action of respondents 3 and 4, in not even accepting the application of the petitioner and others belong to Konda Kapu community, only on the ground of cancellation of community certificates of other people belong to same community by the 3 respondent, against which stay was granted by the 2nd respondent vide Government Memo No.l587000/CV.2/2021, dt 18.01.2022, as illegal, arbitrary and violative of Article 14 and 21 of the Constitution of India, apart from contrary to the provisions of A.P (SC, ST, BC) Issuance of Community Certificates Act and also violative of Principles of natural Justice, consequently direct the respondents herein to issue Provisional Community Certificate for considering petitioner under ST category, for admission into NEET(UG) 2025 Entrance Test, in the interest of Justice and pass IA NO: 1 OF 2025 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct the respondents 3 and 4, to issue forthwith provisional community certificate, for considering petitioner under ST category. for admission into NEET(UG) 2025 Entrance Test, under Rule 19 of A.P (SC, ST, BC) Issuance of Community Certificates Rules, Pending disposal of the present Writ Petition and pass IA NO: 2 OF 2025 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased may be pleased to permit the petitioner to amend the Cause Title in the Writ Petition and Writ Affidavit, as follows in the interest of justice and pass Counsel for the Petitioner:
1. G V SHIVAJI Counsel for the Respondent(S):
1. G.ARUN SHOWRI(CENTRAL GOVT. COUSEL)
2. GP FOR REVENUE
3. GP FOR SOCIAL WELFARE
4. Tata Venkata Sridevi, Standing Counsel For Dr.NTR University of Health Sciences 3 The Court made the following order:
Challenging the proceedings in Ref.No.D/132/2026 dated 31.01.2026 28.11.2023 issued by respondent No.3-Revenue Divisional Officer suspending the petitioner's authorization in respect of Fair Price Shop bearing No.1110033 of Korrapatipalli Village, Badvel Mandal, YSR Kadapa District, the present Writ Petition is filed.
2. Heard Sri S.Dilip Jaya Ram, learned counsel for the petitioner and Sri Vineeth Appasani, learned Assistant Government Pleader for Civil Supplies appearing for the respondents.
3. Learned counsel for the petitioner, while reiterating the contents of the writ affidavit, would contend that the authorities, alleging variations in the ground stock found during inspection of the FP, issued show cause notice calling for explanation, for which the petitioner submitted a detailed explanation, however, the authorities, without considering the explanation, in a mechanical way, suspended the authorization of the petitioner without giving reasons, therefore, the impugned suspension order is liable to be set aside. Accordingly, prayed to allow the writ petition.
4. Sri Appasani Vineeth, learned Assistant Government Pleader, justified the impugned order of suspension contending that as the authorities found variation in between ground stocks and book balance, suspended the F.P shop authorization of the petitioner, pending final enquiry, after following the procedure contemplated under law. He would further contend that the writ 4 petition being meritless deserves dismissal. Accordingly, prayed to dismiss the writ petition.
5. Perused the material available on record and considered the submissions made by learned counsel for the parties.
6. The petitioner's FP shop dealership authorization was suspended pending enquiry.
7. Clause 8(4)(2) of the Andhra Pradesh Targeted Public Distribution System (Control) Order, 2018 mandates that the appointing authority shall dispose the disciplinary case filed against the fair price shop dealers as early as possible, preferably within a period of three (3) months from the date of filing, keeping in view of the convenience of the cardholders and for smooth functioning of Targeted Public Distribution System.
8. It is fairly conceded by the learned Assistant Government Pleader that enquiry had not been completed so far.
9. In view of the above, without going into the merits of the matter, the writ petition can be disposed of with the following direction:
"The respondent authorities concerned shall conclude the enquiry within a period of three (03) months from the date of receipt of copy of this order. Else, the impugned suspension proceedings dated 31.01.2026 issued by respondent No.3 vide Ref.No.D/132/2026, dated 31.03.2026 shall stand revoked."5
10. Accordingly, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel thereto, interlocutory applications pending, if any in the Writ Petition, shall also stand closed.
____________________________ JUSTICE RAVI CHEEMALAPATI 20.02.2026 MP 6 192 THE HON'BLE SRI JUSTICE RAVI CHEEMALAPATI WRIT PETITION NO.4952 of 2026 20.02.2026 MP 7