Ct. 8 vs The State Of West Bengal & Ors
2023 Latest Caselaw 7062 Cal

                                              MAT 1876 of 2023
Item-42.                                       CAN 1 of 2023
           12-10-2023

  sg                                       Aditya Banerjee
             Ct. 8                                 Versus
                                     The State of West Bengal & Ors.

                            Mr. Shuvro P. Lahiri, Adv.
                            Mr. Rajesh Naskar, Adv.
                                                           ...for the appellant
                            Mr. Sourav Mitra, Adv.
                                                        ...for the CSSC
                            Mr. Bhaskar Prasad Vaisya, Adv.
                            Mr. Gourav Das, Adv.
                                                        ...for the State


                        1.

In view of the fact that the issues involved are squarely

covered by the judgments in (i) MAT 1320 of 2023 (Sutapa

Ghosh vs. State of West Bengal & Ors.), decided on 6th

September, 2023; (ii) MAT 754 of 2022 (Pijush Kanti Das

vs. State of West Bengal & Ors.), decided on 25th July, 2023

and (iii) MAT 205 of 2023 (Prapti Chakraborty vs. State of

West Bengal & Ors.), decided on 10th August, 2023, we

direct the appellant to file online application for transfer and

in the event such an application is filed, the District Inspector

of Schools (SE), North 24 Parganas, shall consider the said

application within a period of four weeks from the date of

filing of such application and forward the comments and

views to the Central School Service Commission for taking a

final decision based on the available records.

2. In the event, the Central School Service Commission

recommends transfer of the writ petitioner, the West Bengal

Board of Secondary Education shall issue the transfer order

without any delay.

3. The entire process shall be completed within a period of 12

weeks from the date of submission of the application for

transfer before the District Inspector of Schools (SE), North

24 Parganas.

4. With the above direction, the appeal and the connected

application are disposed of.

5. Urgent photostat certified copy of this order, if applied for,

be supplied to the parties upon compliance of all requisite

formalities.

  (Uday Kumar, J.)                          (Soumen Sen, J.)