MOUSUMI DAS Vs. THE STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2018-8-177
HIGH COURT OF CALCUTTA
Decided on August 08,2018

Mousumi Das Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

SHEKHAR B.SARAF,J. - (1.) The petitioner in this writ petition was recommended for transfer on special grounds by an order dated April 21, 2017 passed by the Assistant Secretary, School Education Department, Government of West Bengal.
(2.) Subsequent to the same the West Bengal Central School Service Commission on May 3, 2017 wrote to the District Inspector of Schools(SE), Barasat seeking details of vacancy that are available in three nearby Schools where the petitioner resides. The District Inspector of Schools(SE), on July 19, July, 2017 wrote a letter to the Central School Service Commission, inter alia, that there were a vacancy in the concerned category in Lakshmipur Swamiji Seva Sangha High School. However, it is to be noted that this vacancy is already notified earlier to the West Bengal School Service Commission and process of selection for the filling up of this vacancy has already been initiated by the West Bengal School Service Commission.
(3.) It has to be further noted that the petitioner has till now not completed five years of service as she joined the service on January 21, 2014.;


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