Calcutta High Court (Appellete Side)
Ankita Bishal vs The State Of West Bengal & Ors on 30 January, 2026
30.01.2026
Sl. No.51
Ct. No.14
Ss IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
APPELLATE SIDE
W.P.A. No. 22216 of 2025
Ankita Bishal
Versus
The State of West Bengal & Ors.
Mr. Ekramul Basi
Sk. Imtiaj Uddin
...for the Petitioner.
Mr. Arindam Chattopadhyay
Ms. Lipika Chatterjee
...for the DPSC, Nadia.
Mr. Suman Dey
Ms. Jayeta Mitra
...for the State
1.This matter is appearing in the list under the heading "Extension of Interim Order".
2. Mr. Ekramul Bari, learned Advocate for the petitioner seeks extension of interim order granted earlier on 3rd October, 2025.
3. Such prayer for extension of interim order is opposed by Ms. Lipika Chatterjee, learned Advocate for the District Primary School Council, Nadia on the ground that the petitioner has been transferred to maintain Pupil-Teacher Ratio (PTR).
4. Considering the submissions advanced on behalf of the respective parties, the interim order granted on 3rd October, 2025 and lastly extended on 23rd December, 2025 is extended till the end of March, 2026 or until further orders, whichever is earlier.
5. List this matter on 18th March, 2026 under the heading "Hearing".
(Bivas Pattanayak, J.)