Calcutta High Court - Jalpaiguri
Paramita Roy vs The State Of West Bengal & Ors on 26 November, 2025
26.11.2025 Sl. No. 18 Court No.2 Rohan CALCUTTA HIGH COURT IN THE CIRCUIT BENCH AT JALPAIGURI APPELLATE SIDE WPA 2372 of 2025 Paramita Roy Vs. The State of West Bengal & Ors.
Ms. Taniya Bhowmik.
...for the Petitioner Mr. Momenur Rahman, Mr. Anirban Banerjee.
... for the State Ms. Mousumi Bhowal. (Through V.C.) ... for the DPSC, Cooch Behar The petitioner is presently working as a Primary Teacher at Bajejama Kuchlibari Taranganath 5th Plan Primary School under Mekhliganj South Circle, District
- Cooch Behar.
The present writ petition has been filed seeking an intra-district transfer. The petitioner alleges that she was unable to make an online application for transfer through the Utsashree Portal, which has been suspended by an order dated September 29, 2022, issued by the State.
The petitioner seeks transfer on the ground of surplus and submits that she had already made an application before the Chairperson, District Primary School Council, Cooch Behar, which was received on 2 October 13, 2025, but no steps have been taken by the Chairperson.
The learned advocate appearing for the State submits that the petitioner's transfer application is premature since the petitioner has not yet completed five years of service.
The issue regarding the suspension of the Utsashree Portal and the right of a teacher to apply for 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.
In view of the above, there is no justification to keep this writ petition pending. The Chairperson, District Primary School Council, Cooch Behar, is directed to consider the representation of the petitioner received on October 13, 2025, in accordance with the West Bengal Primary Education (Transfer of Teachers including Head Teacher) Rules, 2002, preferably within a period of three months from the date of communication of this order.
Accordingly, WPA 2372 of 2025 is disposed of. 3 Urgent Photostat certified copy of this order, if applied for, be given to the parties upon compliance with all requisite formalities.
(Kausik Chanda, J.)