Calcutta High Court (Appellete Side)
Abhijit Bandyopadhyay vs The State Of West Bengal & Ors on 20 January, 2026
Author: Amrita Sinha
Bench: Amrita Sinha
In the High Court at Calcutta
20.1.2026
Item no.AD/28
Court No. 18 Constitutional Writ Jurisdiction
Sc
Appellate Side
Case No. WPA 27011 of 2023
In the matter of :
Abhijit Bandyopadhyay
.... Petitioner
VS.
The State of West Bengal & Ors.
....Respondents
For the Petitioner:
Mr. Samim ul Bari Ms. Jhilik Singha.
....Advocates For the State:
Mr. Bhaskar Prasad Vaisya Mr. Nilay Baran Mandal.
....Advocates For the SSC:
Mr. Sunit Kumar Roy Ms. Susmita Mondal.
....Advocate s For the WBBSE:
Ms. Koyeli Bhattacharyya Mr. Bibek Datta Mr. Mans Bhattacharyya.
....Advocates
1. The prayer of the petitioner for transfer stood rejected way back on 25th October, 2021 on the ground that the petitioner was a single subject teacher. The petitioner presses for transfer.
2. A prayer has been made to direct the respondent authorities to reconsider his application for transfer.
3. It appears that as the rejection of the petitioner's application was made nearly four and a half years back.
Page 2 There may be a change in the staff strength in the meantime.
4. Accordingly, the instant writ petition stands disposed of with the observation that it will be open for the petitioner to make fresh application offline seeking transfer in the prescribed format disclosing the ground for the same.
5. In the event such an application is made, the same shall be considered by the Head of the Institution in accordance with the prevailing transfer rules and law laid down by the Hon'ble Division Bench of this Court on 31st July, 2025 in the matter of Rupak Guha Vs. The State of West Bengal & Ors. [FMA 995 of 2025 with IA No.: CAN 1 of 2025]. A decision shall be taken at the earliest but positively within a period of eight weeks from the date of filing of the application.
6. Suspension of the Utsashree portal shall not stand in the way of the respondents in taking steps in terms of the order passed hereinabove.
7. Urgent Photostat certified copy of this order, if applied for, be furnished after completion of all requisite formalities.
(Amrita Sinha, J.)