A.S. Chandurkar, J
1. RULE. Rule made returnable forthwith and heard the learned Counsel for the parties.
2. The learned Assistant Government Pleader waives notice for the respondents.
3. Each petitioner claims to be working as non-teaching staff in private Ashram Schools in the District of Washim. The petitioners seek benefit of the
Government Resolution dated 30/04/1998 as modified from time to time.
4. It is seen that the issues raised in the Writ Petition have been considered by this Court in Writ Petition No. 2358/2013 (Kiran Namdeo Shinde and
Ors. Vs. The State of Maharashtra, thr. Secretary, Social Welfare Dept. and Ors.) decided on 21/09/2013 with other connected Writ Petitions.
5. In view of aforesaid, for the reasons stated in that judgment, the following order is passed :
ORDER
The respondents are directed to examine the cases of each of the individual petitioner for deciding whether they satisfy the criteria laid down for
claiming benefits under the ACPs to the private aided Government Schools under the Government Resolution dated 30/04/1998 as modified from time
to time and if it is found that the petitioners are entitled to claim benefits under the scheme and they satisfy the eligibility criteria, the respondents shall
extend the benefits to the petitioners. The respondents shall scrutinize the cases of individual petitioners within a period of six months and extend the
benefits to such of the petitioners, who are found eligible as expeditiously as possible and preferably within a period of four months from such scrutiny.
Rule is made absolute in the aforesaid terms. No costs.
