BISWANATH SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This application has been filed in connection with the appeal preferred from the judgment and order dated 11th April, 2012 whereby and whereunder a learned Judge of this Court finally disposed of the writ petition on merits. The learned Single Judge by the aforesaid judgment and order under appeal refused to interfere with the transfer order issued to the appellant-petitioner herein by the Chairman, Nadia District Primary School Council. From the records it appears that the petitioner is a physically handicapped teacher and was working as a Head teacher of Anatheswar Pathsala Primary School under Circle: Sadar-Urban.

(2.) The Chairman, Nadia District Primary School Council by the Memo No. 678 dated 2nd March, 2012 transferred the appellant-petitioner to act as Head teacher under Santipur New Circle. The said transfer order is set out hereunder:

(3.) The appellant-petitioner herein has challenged the validity and/or legality of the aforesaid transfer order on the ground that the Chairman. Nadia District Primary School Council has no authority and jurisdiction to issue the said transfer order to the appellant-petitioner herein.