SURESH CHANDRA BHUYAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and Learned Government Pleader for Housing and learned standing counsel for Respondent Nos.2 and 3.

(2.) This Writ Petition is filed to issue a Writ, order or direction, more particularly one in the nature of 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 2nd respondent totally amounting to a sum of Rs.11,94,530.00 with future interest as arbitrary, illegal and consequently, direct the respondents to pay the same to the petitioner.

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