AFRUZA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) There is a scheme for appointment of teachers on the quota of sons and daughters of retired teachers and that quota is 20% of available vacancy. The role grievance of Shri Mahanta, Learned Advocate appearing for the petitioner is that this quota fixed at 20% is devoid of any guidelines to select and appoint the persons of the sons and daughters of a retired teacher. This contention of Sri Mahanta has force.

(2.) Shri Banerjee, Learned Govt. Advocate and Shri Mahanta, Learned Advocate for the petitioner agree that in making such a selection and appointment procedure which is fair is to be adopted. To avoid arbitrariness the following two things should be considered :-

(3.) Therefore in future it is directed that whenever appointment shall be made under this scheme, these two aspects of the matter shall be considered by the authority and as and when the vacancy will arise, the case of the petitioners shall be considered in accordance with guidelines given above.