DIPIKA BALA BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against the order passed by the Ld. Single Judge in WPA No. 21508 of 2021 dt. 30/12/2021 wherein and where under Ld. Single Judge refused to interfere with the order of transfer issued against the appellant by the Chairman, North 24 Parganas District Primary School Council.

(2.) It reveals from record that the appellant was initially appointed as Assistant Teacher of Primary School on 25/12/1998 and she was posted at Barabanglani F.P. School under Bongaon-II Circle, North 24 Parganas District. Subsequently, the appellant was transferred to Chandanpur Free Primary School under Barasat Circle on 22/11/2002. In the year 2011, the appellant was promoted to the post of Head Teacher and was transferred to Barasat M.G.M. G.S. Free Primary School under Barasat West Circle.

(3.) On 7/10/2021 the appellant was transferred to Beraberi F.P. Primary/Junior Basic School under Habra Circle. Being aggrieved with the order of transfer, the appellant had preferred a Writ Application being WPA No. 17282 of 2021 and on 8/10/2021, the Ld. Single Judge had passed an order of stay and directed the DPSC North 24 Parganas to file report specifying the reasons of such transfer and accordingly, the District Inspector of School had filed a report before the Ld. Single Judge and after considering the report, the order of transfer was set aside by passing the following order on 16/12/2021:-