DHIREN KUMAR NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J.Ahmed, learned counsel for the petitioner as well as Mr. H.N. Sarma, learned Addl. Sr.Govt. Advocate, Assam appealing for the respondents.

(2.) This petition has been preferred with the aVerments that the petitioner is the son of Shri Paharu Ram Nath, who was an LP School teacher working in Sutu Athiabari L P School, having retired on 31.10.97. On retirement of his father as LP School teacher, the petitioner moved the authorities by means of an application dated 17.7.98 for his appointment as teacher, according him the benefit of the Government Order, namely, Memo. No. A(I) E. 241/92/47 dated 6.6.92 which makes a provision for reservation of 10% of the posts of teachers for the sons and daughters of the retired LP School teachers. This position as regards 10% reservation of posts for sons and daughters of retired LP School teachers in concerned, is not disputed by the learned State counsel. The grievance of the petitioner is that no action has been taken so far, though a long period has elapsed after he approached the authorities.

(3.) Some provisions are made as a measure of welfare provisions to meet out the hardships occurring due to certain situations, as in the present case due to the retirement of an LP School teacher. Inordinate delay in acting in accordance with such welfare measures frustrates the very purpose of the policy. Hence, it is of utmost importance that the authorities act swiftly and must provide whatever is due to one legally under any such policy decision of the State Government.