DIPANKAR BAGUI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Court: The petitioner prays for a direction on the District Inspector to issue an appropriate direction on the School Service Commission on the vacancies available in schools in three districts where the petitioner may be transferred on special grounds under the West Bengal School Service Commission (General Transfer, Transfer on Special Grounds and Reallocation) Rules, 2015.

(2.) Learned counsel for the petitioner places three letters all dated 15th March, 2018 from the School Service Commission to the District Inspectors Hooghly, Howrah and Kolkata seeking information about the vacancy status for appointment of the petitioner, who is presently teaching at a school in South 24 Parganas. Counsel submits that the petitioner seeks general transfer on special grounds under Rule 4(1)(c) which provides for consideration of cases of teachers or non-teaching staff serving in aided/sponsored school where service places of the spouse are beyond 50 km.

(3.) Learned counsel submits that the petitioner's wife is presently residing at Amta, Howrah while the petitioner is teaching in a school at South 24 Parganas and has to travel for more than 150 km from his house to reach the school on a daily basis.