Calcutta High Court (Appellete Side)
Sadananda Rong vs The State Of West Bengal & Ors on 10 November, 2021
Author: Abhijit Gangopadhyay
Bench: Abhijit Gangopadhyay
W.P.A. 13959 of 2021 17 10.11.2021
Ct.17 (Through Video Conference) rkd Sadananda Rong
-vs-
The State of West Bengal & Ors. Mr. K. M. Hossain ....for the petitioner.
Mr. Supriya Chattopadhyay, Mr. Debrata Mondal ....for the State.
Dr. Sutanu Kumar Patra, Ms. Supriya Dubey ....for the SSC.
The petitioner submits that he initially filed one transfer application through Utsashree Portal for which he was not granted permission of the head of the institution as he was a single teacher. Subsequently, the procedure relating to single teacher has been changed by the State of West Bengal and he made a subsequent application after change of such rule but the school refused to consider such application on the ground that this present application for transfer was filed before submitting his application subsequent to such change as to single teacher.
There is no pleading that the application was filed after change of the procedure as to single teacher.
The petitioner prays for leave to file supplementary affidavit disclosing the above facts 2 which is granted.
Such supplementary affidavit is to be filed by ten days from date with a copy to the school and upon the learned advocate for the State and also upon Dr. Patra, learned advocate for the School Service Commission.
This matter will be taken up for further hearing on 25th November, 2021.
(Abhijit Gangopadhyay, J.)