MULTITASK SOLUTIONS Vs. ZILLA PARISHAD WASHIM

JUDGEMENT

(1.) Leave granted.

(2.) The appellant herein is assailing the order dated 24.02.2018 passed by the High Court of Judicature at Bombay, Nagpur Bench in Writ Petition No.4789 of 2014. Through the said order, the High Court has directed the State of Maharashtra and the Chief Executive Officer of Zilla Parishad, Washim to initiate steps to recover all amounts paid to the appellant herein. Further, direction is also issued to file appropriate police complaints in the matter.

(3.) Though the writ petition in which the impugned order was passed is considered as a petition in public interest, the genesis of the same is necessary to be noted so as to consider whether an order of the present nature is justified in the instant case without reference to the contractual obligation between the parties.