VAGHELA RAMESH MAVJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms.Asmita Patel, learned Assistant Government Pleader, waives service of notice of RULE for respondents Nos.1 and 2. Mr.N.V. Solanki, learned advocate, waives service of notice of RULE for respondent no.3. Ms. Mita Panchal, learned Central Government Standing Counsel, waives service of notice of RULE for respondent no.4. Respondents Nos.5 to 11 did not appear pursuant to service of notice, and as they have no role to play, it is not necessary to issue notice of RULE to them. On the facts, and in the circumstances of the case, and with the consent of the learned advocates for the respective parties, the application is being heard and finally decided.

(2.) THIS application has been filed, with the following prayers:

(3.) DIRECTIONS were issued to the Central Government to disburse the amount by 5th November, 2010. the Central Government released an amount of Rs.34.44 crores in all, to be disbursed for the purpose of payment of salaries of teachers such as the applicants who were teaching special children. The State Government, in its turn, disbursed the amount to various NGOs, for payment of salaries to the teachers, including the applicants.