Calcutta High Court (Appellete Side)
Sc W. P. No. 29490 (W) Of 2014 Saikat Das & ... vs The State Of West Bengal on 2 December, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1
21 3.12.14
Sc W. P. No. 29490 (W) OF 2014 Saikat Das & Ors.
-vs.-
The State of West Bengal
& Ors.
WITH
W. P. No. 29726 (W) OF 2014 Sunanda Biswas & Ors.
-vs.-
The State of West Bengal
& Ors.
---------------
Mr. K. M. Hossain Sk. Jayed Hossain.
.....For the Petitioners in both the Writ Petitions.
Mr. Kallol Kumar Basu ....For the Respondents 1, 2 & 3 in the W.P. 29490(W) of 2014.
Mr. Tulsidas Ray ....For the Respondents 1, 2 & 3 in the W.P. 29726(W) of 2014.
Mr. Kamalesh Bhattacharya Mr. Anindya Bhattacharya.
....For the Respondents No. 4 to 6.
It is the version of the Chairperson, Paschim Medinipur District Primary School Council that his predecessor-in-office directed transfer of the several petitioners in the two writ petitions in violation of the teacher-pupil ratio laid down in the Right of Children to Free and Compulsory Education Act, 2009.
I am of the view that interest of justice would be better served if the Chairperson proceeds to hear each of the petitioners individually by the end of this year. Whatever documents are produced by the petitioners in support of their respective claim for sustaining the orders of transfer passed earlier shall be given due consideration by the Chairperson. At the same time, the Chairperson shall not look into any 2 document without giving the petitioners access thereto. The resultant decisions of the Chairperson shall be produced before the Court on 19th January, 2015 when the writ petitions shall be listed next under the same heading.
The interim order passed earlier shall continue till 30th January, 2015 or until further orders, whichever is earlier.
Photostat copy of this order duly counter signed by the Assistant Court Officer shall be retained with the records of W.P. 29726 (W) of 2014.
(Dipankar Datta, J.)