Calcutta High Court - Jalpaiguri
Gupta Anand Lal vs The State Of West Bengal & Ors on 28 November, 2025
28.11.2025 Sl. No. 6 Court No.2 AKG CALCUTTA HIGH COURT IN THE CIRCUIT BENCH AT JALPAIGURI APPELLATE SIDE WPA 2147 of 2025 Gupta Anand Lal Vs. The State of West Bengal & Ors. Mr. Anjan Bhattacharya, Mr. Manoranjan Jana, Mr. Debasish Mukhopadhyay, Ms. Srishti Sarkar, Ms. Payel Chanda .... for the Petitioner Mr. Sunit Kr. Roy ...for WBCSSC The petitioner is an Assistant Teacher of Jalpesh L. K. High School under the jurisdiction of District Inspector of Schools (S.E.), Jalpaiguri.
The petitioner made an application before the school seeking transfer to a school nearer to his residence.
Learned advocate appearing for the petitioner submits that the said representation has not yet been considered.
The application of the petitioner, however, could not be processed on the ground that he could not submit an online application for transfer through the Utsashree Portal, which is presently suspended by an order dated September 29, 2022, issued by the State.
The issue regarding the suspension of the Utsashree Portal and the right of a teacher to apply for 2 transfer was addressed by the Division Bench of this Court in MAT 339 of 2024, dated March 12, 2024 (Apurba Biswas vs. The State of West Bengal & Ors.). In that judgment, the Division Bench directed the concerned authorities to consider the transfer prayer of petitioner notwithstanding the suspension of the Utsashree Portal.
It appears that thereafter the school authorities forwarded the relevant records to the District Inspector of Schools (S.E.), Jalpaiguri with a "NO OBJECTION CERTIFICATE" vide Memo No. 3126 dated August 29, 2012.
It also appears that thereafter no steps have been taken by the concerned District Inspector of Schools (S.E.), Jalpaiguri.
In view of the aforesaid, this writ petition is disposed of with a direction upon the District Inspector of Schools (S.E.), Jalpaiguri to consider transfer prayer of the petitioner on merit.
If the application of the petitioner is found to be meritorious, it shall forward the necessary documents to the School Service Commission within a period of four weeks from the date of communication of this order.
With the aforesaid observations, WPA 2147 of 2025 is disposed of.
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Urgent Photostat certified copy of this order, if applied for, be given to the parties upon compliance with all requisite formalities.
(Kausik Chanda, J.)