SANJAY GUPTA Vs. SHROFFS CHARITY EYE

JUDGEMENT

(1.) The petitioners have prayed for the following reliefs in the writ petition against the respondent:- "It is, therefore, prayed that the Hon'ble Court may be pleased to:

(2.) The case of the petitioners is that the respondent had bracketed the services in an arbitrary fashion and the respondent is amenable to writ jurisdiction of this Court, though a private organisation.

(3.) The respondent had taken the stand that the writ is not maintainable and the respondent had not acted in accordance with the terms of the appointment.