JAYETA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner, a teacher of Madrasah, seeks transfer on the ground akin to one Najmah Yasmeen.

(2.) The aforesaid Najmah Yasmeen approached this Court by filing writ petition praying for consideration of her application for transfer. By an order dated 23rd April, 2021 passed in WPA 322 of 2021, the Court directed the West Bengal Madrasah Service Commission to consider the prayer of the petitioner for general transfer.

(3.) On consideration of the prayer of the said Najmah Yasmeen, the West Bengal Madrasah Service Commission passed an order on 14th July, 2021 and accepted the prayer for transfer and recommended her to be transferred in a Madrasah according to choice of the petitioner.