Tanusri Rana (Karak) vs The State Of West Bengal & Ors
2023 Latest Caselaw 251 Cal

05 09.01 IN THE HIGH COURT AT CALCUTTA Ct No

2023 Constitutional Writ Jurisdiction AGM Appellate Side

W.P.A. 12846 of 2022

Tanusri Rana (Karak) Versus The State of West Bengal & Ors

Mr. Subhrangsu Panda, Ms. Mithu Singha Mahapatra, ... For the petitioner.

Mr. Sourav Mitra, Mr. Suman Dey ... For the CSSC.

Mr. Biswabrata Basu Mallick, Mr. Sayan Ganguly, ... For the State.

Mr. Subhrangsu Panda, learned advocate for the

petitioner commences his argument. In the midst of his

argument, in answer to the queries raised by this Court

as to the interpretation of Sub-rule (6) to Rule 5 of the

West Bengal School Service Commission (General

Transfer, Transfer of Special Grounds of re-allocation)

Rules, 2015, Mr. Panda prayed for an accommodation for

relying upon certain judgments.

For the ends of justice, such opportunity is granted

to the petitioner and the writ petition shall appear under

the heading "Motion (Transfer Matter)" on 3oth

January, 2023.

The writ petitioner is further directed to give notice

upon the relevant School Authorities intimating the next

date of hearing.

( Aniruddha Roy, J.)