Calcutta High Court (Appellete Side)
Raikamal Guin vs The State Of West Bengal And Ors on 21 June, 2022
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
21.06.2022
Court No.13
Item No.85
AP
WPA 7001 of 2021
Raikamal Guin
Vs.
The State of West Bengal and Ors.
Mr. Asish Dutta
... For the Petitioner.
Mr. Biswabrata Basu Mallick
Mr. Md. Masud
... For the State.
Dr. Sutanu Kumar Patra
Mr. Supriya Dubey
... For the WBCSSC.
The petitioner has applied for transfer physically
and not through the Utsashree portal.
According to the petitioner, the Utsashree portal
was not available at the time the writ petition was filed.
In that view of the matter, the petitioner may
apply through the Utsashree portal for transfer and the
same shall be dealt with by the respondents in
accordance with law.
With the aforesaid observations, the writ petition is disposed of.
There shall be no order as to costs. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajasekhar Mantha, J.)