MOHD. MUZAFFARULLAH SHAREEF Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and Learned Government Pleader for Respondent No.1, Learned Standing Counsel for Respondent Nos.2 and 3.

(2.) This Writ Petition is filed to issue a Writ of Mandamus declaring the action of the respondents in not paying the special package to the petitioner as stated by the 2nd and 3rd respondents and as worked out by the Accounts Department of the 2nd respondent totally amounting to a sum of Rs.21,30,735.00 together with interest of Rs.15,34,128.00 totaling to Rs, 36,64,863/- with future interest and consequently direct the respondents to pay the same to the petitioner herein.

(3.) The case of the petitioner in brief, is as follows: