P RAMAR Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner has filed the present Writ Petition seeking a relief of Writ of Mandamus to direct the respondents to pay a sum of Rs.52,030/- (Rupees Fifty Two Thousand and Thirty only)in respect of professional fees rendered by the petitioner for the period from 01.04.2001 to 30.01.2003.

(2.) THE petitioner is a practicing Advocate at Srivilliputhur, for the past 23 years. He has served as a Additional Public Prosecutor -cum- Additional Government Pleader in the sub-Court, Sivakasi, in the year 1996 and has conducted the cases on behalf of the State Government.

(3.) ACCORDING to the petitioner he has been informed by the Crime Section of the First Respondent no letter has been received from the First Respondent in respect of the Bill amount. On 28.07.2005, the petitioner sent a letter to the Second Respondent mentioning that in the Office of the First Respondent he has been informed that the letters purported to have been sent by them and requested the Second Respondent to clear the Bill amount of Rs.52,030/-(Rupees Fifty Two Thousand and Thirty only).