Monday, 11, May, 2026
 
 
 
Expand O P Jindal Global University
 
Recent News

West Bengal Assembly passes resolution to change State’s name to "Bangla", Now awaits Centre’s Approval


West Bengal Government
27 Jul 2018
Categories: Did you know

July 27,2018:

On Thursday, West Bengal Assembly has unanimously passed a resolution to change State’s name to Bangla.

However, change in name will only happen once Home Ministry approves the resolution.

Move follows months of back-and-forth between State and Centre over the proposal.

Centre had earlier turned down State Government’s proposal to change the name of West Bengal to ‘Bengal’ in English and ‘Bangla’ in Bengali.

State Government, led by CM Mamata Banerjee, then decided to send another proposal of changing the name to Bangla in all three languages – Bengali, Hindi and English, State Education.

Incidentally, State Government had decided to rename the state as ‘Bengal’ after its earlier proposal of rechristening it as ‘Paschim Bango’, made in 2011 when the Trinamool Congress took office, failed to get the Centre’s approval.

Primary reason for changing the name of West Bengal is that whenever there is a meeting of all states, West Bengal figures at the bottom of the list which is prepared in alphabetical order.

Source Hindusta Times



Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter