PRASAD KUMAR SAMANTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner is a primary school teacher. He is aggrieved by the transfer order dtd. 4/2/2019 issued in his favour by the Chairman, South 24- Parganas DPSC. The petitioner has been transferred from Kedarpur State Plan Free Primary School to Chhoto Banasam Nagar Free Primary School both under Patharpratima East Circle.

(2.) The petitioner filed representation before the Council praying for withdrawal of the order of transfer. The representation of the petitioner not being considered by the Council, he approached this Court by filing writ petition being WP No. 22328 (W) of 2019 which was disposed of by the Court on 14/1/2020 by directing the Council to consider the representation upon granting an opportunity of hearing to the petitioner and to pass a reasoned order in accordance with law.

(3.) In compliance of the direction passed by the Court the Chairman of the Council passed reasoned order on 16/3/2020. The prayer of the petitioner for withdrawal of the order of transfer stood rejected.