Calcutta High Court (Appellete Side)
Pradipta Mukherjee vs The State Of West Bengal & Ors on 17 November, 2022
Author: Abhijit Gangopadhyay
Bench: Abhijit Gangopadhyay
17.11.
g.b. 2022 WPA 20004 of 2022
Ct. No.17
126
Pradipta Mukherjee
Vs.
The State of West Bengal & Ors. Mr. Ekramul Bari Mr. S. M. Ali Sk. Imtiaj Uddin ....For the Petitioner Mr. Tarun Kr. Ghosh Mr. Sk. Musior Rahaman .....For the State Mr. Ranjan Saha .......For the DPSC Learned advocate for the State and the learned advocate for the D.P.S.C. have submitted that the matter relates to Utsashree Portal taking facility whereof the petitioner applied for transfer.
I find that though there is no objection on behalf of the Authorities for transferring the teacher, transfers through Utsashree Portal are stopped. If any order of transfer is passed today, that will not be carried out/cannot be carried by the Authorities as the Government has taken such a decision of not making any transfer through Utsashree Portal. Therefore, I keep the matter pending and this matter will appear again on 28th February, 2023 to know whether transfer through Utsashree Portal is being done or not. If such transfer through the said Portal 2 takes place before the next date of hearing, the petitioner shall have the liberty to mention this matter before this court.
Therefore, the matter is adjourned till 28 th February, 2023.
(Abhijit Gangopadhyay, J.)