ANIRUDDHA BOSE,J. - (1.) The writ petitioner is an existing employee attached to the District Primary School Council, Bankura. He has been transferred to the Office of the District Primary School Council, Purba Medinipur and the order of transfer has been issued by the Secretary, West Bengal Board of Primary Education. This order is dated 17th October, 2011, a copy of which has been made annexure 'P-5' to the writ petition.
(2.) No one appears for the Board or the Primary School Councils of either of these two districts in spite of service. Affidavit of service has been filed in Court today. Let the same be kept with the records.
(3.) Main submission of Mr. Bhunia, learned Senior Counsel appearing for the petitioner is that the petitioner's present posting as Lower Division Assistant with the District Primary School Council, Bankura is in an independent entity having its own cadre strength, constituted under the provisions of Section 37 of the West Bengal Primary Education Act, 1973 and there is no provision in his service regulation for such inter-cadre transfer from one Primary School Council to another.;