MANAGING COMMITTEE Vs. OM PRAKASH

JUDGEMENT

(1.) These writ petitions raise a common question thus they are being decided by this judgment.

(2.) Applications have also been moved in several petitions for disbursement of amount in favour of the concerned Teachers as Non-petitioner No.1 in various cases.

(3.) Learned counsel for the petitioners submit that the petitioner- Managing Committee is in hardship and is only able to release the amount of 20% and 40% of their share in favour of the concerned each respondent and the State Government ought to be directed to release the remaining payment in terms of the judgment passed by this Court in case of State of Rajasthan and Ors. v. The Management Committee, Sh. Bhagwan Das Todi College and Ors. reported in 2016 (3) RLW 1911 (Raj.) wherein the Division Bench observed that the amount in terms of aid being granted by the State Government should be disbursed according to the share of the concerned Managing Committee and that of the State Government.