SUCCESS SOFTWARE Vs. DIRECTOR OF RURAL DEVELOPMENT

JUDGEMENT

(1.) THE prayer in this writ petition is for issuance of a writ of certiorarified mandamus, to quash the order, dated 26.05.2014, passed by the third respondent and to direct the respondents 1 to 4 to pay a sum of Rs. 1,36,82,900/ - calculated from 01.04.2012 till 31.05.2014 for the supply of 88 computers, 42 printers, 44 uninterrupted power supply systems for the conduct of the Socio Economic Caste Census (SECC -2011).

(2.) WITH the consent of both the parties, this writ petition is taken up for final hearing at the admission stage itself.

(3.) A preliminary objection has been raised by the learned Additional Government Pleader and Government Advocate by contending that the writ petition is not maintainable, since the petitioner has sought for issuance of a writ of mandamus in respect of a money claim and when disputed questions are involved, writ of mandamus cannot be issued to settle the money claim.