Calcutta High Court - Jalpaiguri
Prashanta Pandit vs The State Of West Bengal & Ors on 28 November, 2025
28.11.2025 Sl. No. 5 Court No.2 AKG CALCUTTA HIGH COURT IN THE CIRCUIT BENCH AT JALPAIGURI APPELLATE SIDE WPA 2060 of 2025 Prashanta Pandit Vs. The State of West Bengal & Ors. Mr. Anjan Bhattacharya, Mr. Manoranjan Jana, Mr. Debasish Mukhopadhyay, Ms. Srishti Sarkar, Ms. Payel Chanda .... for the Petitioner Mr. Sunit Kr. Roy ...for WBCSSC Mr. Jayanta Samanta, Ms. Indumouli Banerjee, Ms. Bedashruti Bose ...for the State The petitioner is an Assistant Teacher of Shibpur High School under the jurisdiction of District Inspector of Schools (S.E.), Coochbehar.
The petitioner made an application before the school seeking transfer to a school nearer to his residence by a representation dated June 26, 2025 appearing at page 56 of the writ petition.
Learned advocate appearing for the petitioner submits that the said representation has not yet been considered.
The application of the petitioner, however, could not be processed on the ground that he could not 2 submit an online application for transfer through the Utsashree Portal, which is presently suspended by an order dated September 29, 2022, issued by the State.
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 aforesaid, this writ petition is disposed of with a direction upon the School to consider the representation of the petition on merit.
If the school finds that the application of the petitioner to be meritorious, it shall forward the necessary documents to the concerned District Inspector of Schools (S.E.), Coochbehar within a period of four weeks from date.
Thereafter necessary steps shall be taken by the District Inspector of Schools (S.E.), Coochbehar in accordance with law.
With the aforesaid observations, WPA 2060 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.)