SHEKHAR B.SARAF,J. - (1.) This is an application under Article 226 of the Constitution of India wherein the writ petitioner is aggrieved by an order of transfer dated July 5, 2018 made by the West Bengal Central School Service Commission under Section 10C of the West Bengal School Service Commission Act, 1997.
(2.) Mr. Debabrata Saha Roy, Counsel appearing on behalf of the writ petitioner submits that order dated July 5, 2018 is an order without any reason whatsoever and is without any basis in law. He further submits that the petitioner is the only Bengali teacher in the school wherein he is presently teaching and he has been directed to go on transfer to another school which is situated 150 km. away from the present school. He also submits the vires of Section 10C of the Act is required to be challenged and he seeks leave to file supplementary affidavit challenging the same.
(3.) Mr. Supriyo Chattopadhyay, learned Counsel appearing on behalf of the State submits that the order is in consonance with the Act and the Notification bearing No. 227-ES/S/1S-4/95 dated 12.3.2018. According to him, every administrative action need not be justified by giving of reasons.;