Calcutta High Court (Appellete Side)
(Ad 130) vs The State Of West Bengal & Ors on 17 November, 2022
Author: Abhijit Gangopadhyay
Bench: Abhijit Gangopadhyay
Court No. 17 WPA 20236 of 2022 17.11.2022
Riya Koley (AD 130) Vs. The State of West Bengal & Ors. (S. Banerjee) Mr. Sudip Ghosh Chowdhury Mr. Abhishek Bose ... for the petitioner Mr. Shamim ul Bari ... for the State Mr. Bhaskar Prasad Vaisya Mr. Suman Dey ... for the DPSC, Bankura The case of the petitioner is for transfer of his place of posting from one school to another through Utsashree portal.
I am told by the learned advocate for the State that now the Utsashree portal has been stopped and it will remain stopped till 31st December, 2022.
As nothing can be done before further reopening of the Utsashree portal after three months, this matter is adjourned till 28 th February, 2023 with liberty to the petitioner to mention it before the said date if the Utsashree portal is opened before that date.
(Abhijit Gangopadhyay, J.)