P. RAMASAMY Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of a writ in the nature of mandamus for direction to grant of retiremental benefits, including the difference of pay between the post of Sub-Inspector of Police and Inspector of Police, alongwith the arrears of pay etc.,

(2.) ON notice, the learned Special Government Pleader has produced the calculation sheet showing that the petitioner has been paid all the amounts due to him as claimed in this writ petition.