Calcutta High Court (Appellete Side)
Protik Das & Ors vs The Election Commission Of India & Ors on 19 September, 2025
Author: Amrita Sinha
Bench: Amrita Sinha
06
19.09.2025
d.p.
In The High Court At Calcutta
Constitutional Writ Jurisdiction
Appellate Side
W.P.A 22203 of 2025
Protik Das & Ors.
-versus
The Election Commission of India & Ors.
Mr. Anindya Bose,
Mr. Santanu Maji,
Mr. Subhaya Das,
Ms. Debrani Mondal.
...For the Petitioners.
Mr. Suryaneel Das.
...For the Respondent No.1.
Mr. Ratul Biswas, Mr. Kaushik Chowdhury.
...For WBBPE.
1. Affidavit of service filed in Court today is taken on record.
2. The petitioners claim to be in-service primary school teachers who are currently undergoing the six months' bridge course in the ODL mode. Their apprehension is that if they are assigned to perform the work of the booth level officers, their bridge course training may be hampered.
3. Learned advocate appearing on behalf of the Election Commission of India submits, upon instruction that, the educational course of the petitioners will not be hampered in any manner whatsoever, if the petitioners perform the work of the booth level officers.
4. As the apprehension of the petitioners have been negated by the Election Commission of India, accordingly, the instant writ petition is disposed of by 2 directing the concerned respondent authority to assign the duties of the booth level officers to the petitioners after taking into consideration the training schedule of the petitioners in the bridge course. The authority shall ensure that the training of the petitioners is not infringed or hampered in any manner whatsoever.
5. The writ petition stands disposed of.
6. The receipt showing payment of deficit court fees is taken on record.
7. Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of all requisite formalities.
( Amrita Sinha, J.)