Jayanta Kumar Biswas, J. - (1.) The petitioners are questioning the decision of the Director of School Education, West Bengal dated April 7th, 2006 rejecting their applications seeking mutual transfer.
(2.) The first petitioner, on being selected and recommended by the school service commission, was appointed as an assistant teacher of Zoology in Deopara Champamoni High School., Bankura on August 16th, 2002. The second petitioner was also selected by the school service commission, and on receipt of requisite recommendation for appointment as an assistant teacher of Zoology, the authority of Raghunathbari R.T. High School, Purba Medinipur appointed her on October 31st, 2000. They requested the schools to allow their mutual transfer. The matter was ultimately referred to the director of school education, who, by the impugned decision, rejected the request.
(3.) Counsel argues that the director wrongfully recorded in his decision that orders of this court previously made (including order made by Prabir Kumar Samanta, J.) were not produced before him for consideration. He is unable to produce the orders before me. He argues that when in the past the director permitted mutual transfers in compliance with orders made by this court in the respective writ petitions, there was no reason to refuse the same benefit to the petitioners I find that the director rejected the request principally on the ground that the appointments given to the petitioners being school specific, there was no scope to permit any mutual transfer.;