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Judgment
15 paragraphs · 367 wordsSaugata Bhattacharyya, J
Affidavit-of-service filed on behalf of the petitioner is taken on record.
In spite of serving repeated notices Helan Saradamoni Balika Vidyalaya (HS), Hooghly (hereinafter referred to as the “said school”) being respondent nos. 6 to 8 are not represented.
Petitioner made an application for transfer on Utsashree portal on 6th May, 2022 on medical ground.
The grievance of the petitioner is till date said school authority has not forwarded the transfer application of the petitioner to the concerned District Inspector of Schools (SE), Hooghly being respondent no.5 as a result whereof transfer application of the petitioner is yet to be decided by the West Bengal Central School Service Commission.
Headmistress of the said school being respondent no.7 is directed to forward the transfer application of the petitioner in offline mode to the District Inspector of Schools (SE), Hooghly being respondent no.5 by seven days from the date of communication of this order.
On receipt of transfer application respondent no.5 shall obtain medical report from the concerned Chief Medical Officer of Health/Medical Board on medical examination of the petitioner by four weeks from the date of receiving transfer application.
In the medical report CMOH/Medical Board is required to opine considering the present health condition of the petitioner whether petitioner is required to avoid long distance journey or not.
If medical report justifies transfer of the petitioner, respondent no.5 shall forward transfer application along with medical report to the Chairman, West Bengal Central School Service Commission being respondent no.2 by fortnight thereafter.
On receipt of transfer application and medical report respondent no.2 shall decide the same in accordance with law by four weeks thereafter.
The decision to be taken by the respondent no.2 shall be communicated to the petitioner by fortnight thereafter.
The writ petition stands disposed of.
However, it is made clear that suspension of Utsashree portal shall not be a ground for rejecting the transfer application of the petitioner.
There shall be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be given to the learned Advocates for the parties on the usual undertakings.