SHEKHAR B.SARAF,J. - (1.) The petitioner is aggrieved by inaction on the part of the school authorities in granting the petitioner 'No Objection' that is required as per Rule 4(1)(c) read with Rule 6(3) of the West Bengal School Service Commission (General Transfer, Transfer on Special Grounds and Reallocation) Rules, 2015 (hereinafter referred to as "the Rules').
(2.) Counsel appears on behalf of the respondent authorities.
(3.) Mr. Bari, learned Counsel appearing on behalf of the petitioner submits that the writ petitioner is unable to complete the application form for general transfer on special grounds as per Rule 6(3) since she has not obtained 'No Objection' from the concerned school that is to be attached with the said form.;