R BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. S.C. Biswas; learned counsel for the petitioner and also learned Govt. Advocate. In this writ petition, the petitioner is seeking a writ of mandamus for a direction to the respondent to consider the case of the petitioner for appointment to the post of L.P. school teacher within the 20% reservation quota. The case of the petitioner is that, her father was L.P. School teacher and retired from service on superannuation. Subsequently he died. Though the petitioner has been appointed temporarily as Asstt. Teacher, she has not been considered for regular appointment inspite of the said policy of the Govt. of Assam. At present the petitioner is out of employment. The petitioner being a daughter of the retired teacher applied fat appointment within the reservation quota, reserved for appointment of sons and daughters of the retired L.P. School teachers. The Govt. of Assam by a notification dated 3.6.92 increased the percentage from 10% to 20% in respect of appointment of sons and daughters of retired L.P. School teachers subject to the availability of post within the 20% reservation quota and further subject to his possessing requisite qualification and other conditions. Accordingly, the respondents are directed to consider the case of the petitioner for appointment to the post of L.P. School teacher within the 20% reservation quota. It is made clear that before considering the case of the petitioner the respondents shall ensure that the post falls within the 20% quota and the petitioner is possessing requisite qualification for appointment for such post and accordingly pass orders within a period of/2 months from the date of receipt of the certified copy of this carder. The petition is disposed of accordingly.