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Sisir Ghorai vs State of West Bengal & Ors

Calcutta High Court · Decided on 31 October 2025 · Citation: (2025) 10 CAL CK 1263

HON’BLE JUDGES
Saugata Bhattacharyya, J
RESULT
Disposed Of
CASE NUMBER
W.P.A. 21040 Of 2025
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Judgment

12 paragraphs · 331 words

Saugata Bhattacharyya, J

1.

Affidavit-of-service filed on behalf of the petitioner is taken on record.

2.

Matter relates to transfer of the petitioner on the ground of distance in between the present school of the petitioner and his place of residence.

3.

An application was made on Utsashree portal on 11th February, 2022 which was processed by the school authority where petitioner is presently working and was forwarded to the concerned District Inspector of Schools (SE) for taking further steps. The concerned District Inspector of Schools (SE) in his turn has processed the transfer application of the petitioner and forwarded the same to the West Bengal Central School Service Commission for taking final decision.

4.

The grievance of the petitioner is transfer application is yet to be decided by the Commission.

5.

State respondents and West Bengal Central School Service Commission are represented by learned advocates who have jointly submitted that due to suspension of Utsashree portal with effect from 29th September, 2022 contemporaneous decision could not be taken.

6.

However, it has been submitted on behalf of the Commission that if direction is given upon the concerned authority the transfer application of the petitioner shall be decided in accordance with law.

7.

Having considered the submissions made on behalf of the parties, the writ petition stands disposed of directing the Secretary, West Bengal Central School Service Commission being respondent no.4 to decide the transfer application of the petitioner in accordance with law by eight weeks from the date of communication of this order.

8.

The decision to be taken by the respondent no.4 shall be communicated to the petitioner by ten days thereafter.

9.

However, it is made clear that suspension of Utsashree portal shall not be a ground for rejecting the transfer application of the petitioner.

10.

There shall be no order as to costs.

11.

Urgent photostat certified copy of this order, if applied for, be given to the learned Advocates for the parties on the usual undertakings.