PRASUN SUNDAR TARAFDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner is an approved Assistant Headmaster of the Shree Guru Vidyamandir High School, which is a Higher Secondary school. The present challenge has been thrown against the respondent no.12 who was recommended by the School Service Commission (SSC) to the Shree Guru Vidyamandir as Assistant Teacher through General Transfer from Aminpur High School on July 15, 2016. 2. The respondent no. 12 participated in the SLST 2017 Recruitment of Head Masters and became selected. As per recommendation of the School Service Commission (SSC), the respondent no. 12 was appointed as Head Mistress at the Birpara Girls" High School, also a Higher Secondary school. 3. On December 19, 2019, within a month from such appointment, the respondent no. 12 took lien-leave from Shree Guru Vidyamandir for a period of one year and a release order was accordingly issued. 4. The respondent no. 12 thereby joined the Birpara Girls High School as Head Mistress with effect from December 10, 2019. 5. The lien-leave was further extended subsequently. 6. Thereafter, the respondent no. 12 made an application for transfer on special ground and was transferred to the Amiyo Pal Chowdhury Smriti Vidyamandir but did not join there. 7. On October 29, 2021, respondent no. 12 was recommended by the SSC as Head Mistress at the Shree Guru Vidyamandir under General Transfer on special ground.