Calcutta High Court (Appellete Side)
Sumita Das vs The State Of West Bengal & Ors on 20 January, 2026
Author: Amrita Sinha
Bench: Amrita Sinha
20th Jan., 2026
Item no.M/L 195
Court No. 18
In the High Court at Calcutta
Constitutional Writ Jurisdiction
Pradip, A.R.(Ct.)
Appellate Side
Case No. WPA 15889 of 2022
In the matter of :
Sumita Das
.... Petitioner
VS.
The State of West Bengal & Ors.
....Respondents
For the Petitioner:
Mr. Firdous Samim Mr. Gopa Biswas Mr. Md. Inzamamul Islam Mr. Hasibur Rahaman Jamader Ms. Salini Bhattacharjee ....Advocates For the WBCSSC:
Mr. Sourav Mitra ....Advocate
1. Affidavit of service filed in Court today is taken on record.
2. The prayer of the petitioner seeking transfer stood rejected by the head of the institution on 21st April, 2022 on the ground that the petitioner is the sole librarian of the school.
3. Reliance has been placed on the judgment delivered by an Hon'ble Division Bench of this Court on a similar issue on August 8, 2024 in MAT No. 1218 of 2024 with CAN 1 of 2024 (Gokul Chandra Mallick Vs. The State of West Bengal & Ors.).
4. The Court was of the opinion that the notification relied upon by the authority for not disposing of the application for transfer of the petitioner casts a duty on the District Inspector of Schools to make arrangement within a time-bound manner. The court directed the District Inspector of Schools to consider the application for transfer.
5. By a further order dated July 31, 2025 in FMA No. 995 of 2025 with CAN 1 of 2025 (Rupak Dhua Vs. The State of West Bengal & Ors.), the Hon'ble Division Bench was pleased to observe that the claim Page 2 for transfer cannot be kept in abeyance till a willing teacher is found.
The Court was pleased to direct the District Inspector of Schools to take expeditious steps for filling up the resultant vacancy that might arise after the candidate's transfer is allowed.
6. In view of the above, the instant writ petition stands disposed of with the observation that it will be open for the petitioner to make fresh offline application seeking transfer in the prescribed format disclosing the ground for the same.
7. In the event such an application is made, the same shall be considered by the head of the institution in accordance with law keeping in mind the judgments/orders referred to hereinabove.
8. Steps shall be taken in the matter at the earliest but positively within a period of eight weeks from the date of receipt of the application from the petitioner. If the application of the petitioner is allowed, then necessary consequential steps shall be taken without any further delay.
9. Suspension of the Utsashree portal will not stand in the way of the respondents to consider the application for transfer made by the petitioner.
10. The writ petition stands disposed of.
11. Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of all requisite formalities.
(Amrita Sinha, J.)