Lok Sabha Debates
Regarding The Reservations To The People Belongining To Economically Weaker ... on 17 March, 2021
Seventeenth Loksabha pan> Title: Regarding the reservations to the people belongining to Economically weaker sections and setting up of Kendriya Vidyalaya in Narsapuram Parliamentary Constituency.
SHRI RAGHU RAMA KRISHNA RAJU (NARSAPURAM): Hon. Chairperson, Sir, thank you for giving me this opportunity to raise an important matter during the Zero Hour. I wanted to make a request regarding the reservations provided to the people belonging to the Economically Weaker Sections. The Government, under the leadership of Shri Narendra Modi, made this provision through the 103rd Amendment to the Constitution on 12th January, 2019. This really helped many people because many people in the forward castes also are economically weak.
Especially in Andhra Pradesh, communities like Brahmins, Kammas, Reddys, Kshatriyas and Vaishyas are not able to enjoy these benefits since long. The Government of India has come up with this particular amendment of ten per cent of reservation in addition to the existing reservation which has really helped many people in getting admission into the Central Government schools and colleges, and employment but they have made amendment to clause 6 under article 16. It says:
“(6) Nothing in this article shall prevent the State from making any provision for the reservation of appointments or posts in favour of any economically weaker sections of citizens other than the classes mentioned in clause (4), in addition to the existing reservation and subject to a maximum of ten per cent.” They have given the discretion to the State but the problem is, several States and unfortunately my own State, are not able to come up with the regulation adopting this suggestion of the Government of India which is causing a lot of inconvenience to the people of my State.
I urge upon the Government that instead of giving the discretion to the State - almost 80 per cent of the States have already implemented it - there should be an amendment that it should be made mandatory which will help the economically weaker sections who are in the upper caste.
Added to this, I have one more point. My parliamentary constituency is well developed but we do not have a Kendriya Vidyalaya wherein we can get this kind of a school facility. I would request hon. Minister, Shri Ramesh Pokhriyal to kindly sanction one Kendriya Vidyalaya without much delay at Bhimavaram in Narsapur constituency.