Calcutta High Court (Appellete Side)
Tarak Nath Samanta vs The State Of W. B. & Ors on 2 December, 2021
Author: Abhijit Gangopadhyay
Bench: Abhijit Gangopadhyay
02.12.
g.b. 2021 WPA 18840 of 2021
Ct. No.17
201
Tarak Nath Samanta
Vs.
The State of W. B. & Ors.
Mr. Robiul Islam
Mr. Shamim-ul Bari
Mr. K. M. Hossain
Sk. Jayad Hossain
.......For the Petitioner
Mrs. Koyeli Bhattacharyya
.......For the WBBSE
Dr. S. K. Patra
Ms. Supriya Dubey
.......For the SSC
The case of the petitioner is that he and
another teacher of the school of the same subject
(English) applied for transfer through Utsashree
Portal. According to the experience and length of
service, the petitioner was required to get
recommendation for transfer but the school
recommended the other candidate for transfer.
Subsequently when this was brought to the notice of
the school by the petitioner, the school admitted its
mistake and wrote a letter to the West Bengal Central
School Service Commission on 22.11.2021 with a
prayer to take back the letter of recommendation
issued to other teacher or to cancel the said
recommendation.
I am told that the Headmaster in view of such
mistake has not issued release order in favour of the
private respondent till date.
Dr. Patra, learned advocate for the West Bengal 2 Central School Service Commission submits that he has to take instruction from his client as to the steps taken by the Commission after receiving such letter of the school which is Annexure 'P-4' of the writ application.
The matter is adjourned till 16th December, 2021.
In the meantime, I direct the Headmaster of the present school not to issue release order in favour of the private respondent till 23rd December, 2021. The particular transfer order issued by the Commission shall remain stayed till 23rd December, 2021.
I direct the petitioner to serve a copy of this order upon the Headmaster of the school as well as the private respondent in favour of whom recommendation was made mistakenly.
List this matter on 16th December, 2021.
(Abhijit Gangopadhyay, J.)