Calcutta High Court (Appellete Side)
Sandip Konar vs The State Of West Bengal And Ors on 21 June, 2022
Author: Prakash Shrivastava
Bench: Prakash Shrivastava
38 21.06.2022 gd/ssd WPA/10184/2020 SANDIP KONAR VS THE STATE OF WEST BENGAL AND ORS.
Mr. Shuvro Prokash Lahiri, Ms. Ankita Dey, Ms. Diksha Ghosh ..for the Petitioner Mr. Amitesh Banerjee, Mr. T.M. Siddiqui, Mr. Nilotpal Chatterjee ..for the State The affidavit-in-reply filed by the learned counsel for the petitioner is taken on record.
Learned counsel for the petitioner has pointed out that on the basis of the documents submitted by the State, the chart enclosed with the affidavit-in-reply has been prepared. Referring to the charts, he has pointed out that there are several schools in the State wherein there is no students but teachers are employed and salary is being paid to them which is wastage of public money. There are several schools where there are students but teachers are not posted resulting into the adverse effect on the education of children in those schools. He has referred to annexure "B" and pointed out that in 2 Kolkata itself there are 110 schools having no students and out of these, 25 schools are such wherein neither there is student nor teachers and 85 schools are such wherein there is no students but the teachers have been posted. He has also pointed out that there are number of schools where there are no permanent teachers but students are available and locally arranged temporary teachers are imparting education. He has also referred to the education report for India published by UNESCO and pointed out that no teacher and no clause chapter thereof and referring to the position of West Bengal of Page 72(A) of the affidavit, he has submitted that there are 97,828 schools in West Bengal and there are only 6,15,584 teachers available and there are 2,644 single teacher schools which amount to 3% of total schools in West Bengal and 83% of these single teacher schools are located in rural areas. He has also pointed out that 13% schools are with vacancies and 84,912 teachers are required and that 82% of such teachers are required in the rural areas. He has also submitted that just prior to the elections, in the garb of Paray Samadhan Programme, transfer of teachers have been done giving a complete go-by to the transfer policy.
Learned counsel for the State seeks time to look into affidavit-in-reply and respond to the aforesaid submission.
3List on 18th of July, 2022.
(Prakash Shrivastava, C.J.) (Rajarshi Bharadwaj, J.)