ARPITA GUIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Chairman, West Bengal Central School Service Commission (for short "SSC") vide Memo dtd. 30/3/2016 recommended transfer of Arpita Guin (for short "the teacher") from Barhra High School (for short "the school") to Uttar Rabindranagar Vivekananda High School (H.S.) (for short "the transferee school"). Pursuant to the said recommendation, the Administrator of the transferee school issued a letter dtd. 23/5/2016 appointing the teacher as an Assistant Teacher in the transferee school.

(2.) WPA 10552 of 2016 (for short "WP-1") is at the instance of the teacher praying for issuance of a writ of mandamus commanding the School to issue the release order so that the teacher can join the transferee school.

(3.) WPA 18505 of 2016 (for short "WP-2") is at the instance of the School praying for issuance of a writ of Mandamus commanding the SCC and its Chairman to rescind, recall and withdraw the Memo dtd. 30/3/2016.