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Cal. HC: Transfer of School Teachers Doesn’t Violate Right to Life and Dignity - (31 Jul 2023)

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Calcutta High Court while upholding the constitutional validity of Section 10C of the West Bengal School Service Commission Act, 1997 which enables transfer of a teacher from one school to another, has observed that such a transfer does not affect the right to life and dignity.

Tags : CALCUTTA HIGH COURT   SCHOOL TEACHERS   TRANSFER   RIGHT TO LIFE  

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