Calcutta High Court (Appellete Side)
Soumyajit Maity vs The State Of West Bengal & Ors on 22 October, 2024
Author: Kausik Chanda
Bench: Kausik Chanda
Item No.62 22.10.2024Court. No. 3
GB/srm (Vacation Bench) W.P.A. 26085 of 2024 Soumyajit Maity Vs. The State of West Bengal & Ors.
Mr. K.C. Das Sk. Sahjahan Ali ... for the Petitioner.
Mr. K.J. Yusuf, Mr. K.M. Hossain, Mr. Somnath Naskar, Mr. Sutanu Chakrabarti ... for the State.
The petitioner is a primary school teacher in Paschim Medinipur district. By filing this writ application, the petitioner has sought his transfer to a school nearer to his residence within Paschim Medinipur district.
By the order impugned dated November 23, 2022 passed by the Chairman in-Charge, Paschim Medinipur District Primary School Council, the petitioner was asked to apply for transfer for his posting at Karnagar Primar School on medical ground through Utsashree Portal as and when the portal was reopened.
It is an admitted position that Utsashree Portal has been suspended with effect from September 29, 2022.
In my view, the suspension of Utsashree Portal should not stand in the way of considering the transfer application of the petitioner.
Accordingly, I dispose of this writ petition with a direction upon the Chairman in-Charge, Paschim Medinipur 2 District Primary School Council to consider the transfer application of the petitioner within a period of two months from the date of communication of this order in accordance with law.
Accordingly, W.P.A. 26085 of 2024 is disposed of. Urgent Photostat certified copy of this order, if applied for, be given to the parties upon compliance of all requisite formalities.
(Kausik Chanda, J.)