Calcutta High Court (Appellete Side)
Sri Koushik Dawn vs The State Of West Bengal & Ors on 14 December, 2021
Item No.18
In The High Court At Calcutta
Constitutional Writ Jurisdiction
(via video conference)
14.12.2021
Ct-24
WPA 16835 of 2021
Sri Koushik Dawn
v.
The State of West Bengal & Ors.
Mr. Sarwar Jahan
Mr. Sudipta Maiti
... for the petitioner.
Mr. Bhaskar Prosad Vaisya
Mr. Suman Dey
... for DPSC, Bankura.
Mr. Malay Singh
Md. Abu Reja Jaglul Kabir
... for the State respondents.
The petitioner's application for general transfer could not be processed allegedly due to a technical error, which occurred in the Banglar Shikha Portal maintained by the Education Department of the State of West Bengal.
A communication dated September 1, 2021 by the office of the Sub-Inspector of Schools & office of the Circle Project Co-ordinator Barjora Circle, Bankura to the Chairperson, District Primary School Council, Bankura clearly mentions that the school cannot absorb the teacher through Utsashree Portal in view of the technical error which exists in the Banglar Shikha Portal.
2It has been mentioned that the issue has been raised at different levels but still the problem has not been solved.
Learned advocate appearing on behalf of the State respondents was directed to take specific instruction as to how the problem can be solved. There is no effective answer from the Education Department of the State of West Bengal.
As it appears that the technical error in the Banglar Shikha Portal still remains, accordingly the Secretary, Department of School Education and the Commissioner of School Education, School Education Department of West Bengal both are directed to take necessary steps to ensure that the technical error(s) in the portals i.e. Banglar Shikha and Utsashree are rectified at the earliest. It is expected that the concerned officers of the Education Department shall take urgent necessary measures within a month to rectify the defects.
After the technical errors are rectified, necessary consequential steps shall be taken by the respondents in response to the application made by the petitioner seeking transfer.
The writ petition stands disposed of. 3
Urgent photostat certified copy of this order, if applied for, be given to the parties after completion of all legal formalities.
Sh (Amrita Sinha, J.)