SISIR GHORAI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit-of-service filed on behalf of the petitioner is taken on record.

(2.) Matter relates to transfer of the petitioner on the ground of distance in between the present school of the petitioner and his place of residence.

(3.) An application was made on Utsashree portal on 11/2/2022 which was processed by the school authority where petitioner is presently working and was forwarded to the concerned District Inspector of Schools (SE) for taking further steps. The concerned District Inspector of Schools (SE) in his turn has processed the transfer application of the petitioner and forwarded the same to the West Bengal Central School Service Commission for taking final decision.