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In this case of Natinal Federation of Societies Fast Justice and anr. vs UOI a PIL was filed by National Federation of Societies for fast justice by the learned council by their side Advocate Prashant Bhushan who submittted before the bench the details of the states who have issued the notifications for esblioshing Gram Nyalayas in their respective states. In pursuance of which the court observed that there are various states which are not properly following the guidelines issued and have not issued notifications regarding the esblishing Gram Nyalayas in the state also there are certain states in which Gram Nyalayas are not working properly.
In the petition filed by Adv. Prashant Bhushan he represented the data of states who have issued notifications in the tabular form while appearing for the federation. It was also summited by the learned counsel of petitioner that there are certain states which have issued notifications but have fewer Gram Nyalayas working in the state as compared to number of nyalayas mentioned by them . It was noted by the court that the state of Goa issued notificatioms for establishing 2 Gram Nyalayas but none of them are working there, the state of Jharkhand issued notifications for establishing 6 Gram Nyalayas but only 1 of them is working there. Similarly, the state of Maharashtra has issued notifications for establishing 25 Gram Nyalayas but only 23 are working on full fledge in the state. Court also observed that the state of Kerala had to establish 152 Gram Nyalayas but it establsihed 30 only and all of them are working. In the pursuance of order dated 18/10/2019 the court has asked certain stated to file their affidavits before 18/12/2019 , to which the states of Chattisgarh , Gujrat , Haryana, Telangana, West Bangal, Uttarakhan and Odisha have failed .
The court ordered these states to submit their affidavits before the bench within a week which is also subject to fine of Rs 100000 due to each state. The bench also observed that certain states have already issued the notifications but all of the Gram Nyalayas of those states are not working except the states of Mharastra , Rjasthan and Kerala . It was also brought to the notice of the bench by the learned counsel of petitioner that there are states whose notifications are still pending in the HCs of their respective states for consultation on the matter.
Therefore, considering the PIL court directed all those states who have not yet issued notifications to issue it within four weeks from now and submit the copy of the notification with an affidavit.
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