Sanjay Kumar Singh vs The State Of West Bengal & Ors
2026 Latest Caselaw 1055 Cal/2

Calcutta High Court

Sanjay Kumar Singh vs The State Of West Bengal & Ors on 17 February, 2026

Author: Amrita Sinha

Bench: Amrita Sinha

OD-4                       ORDER SHEET

                         WPO No.59 of 2021
              IN THE HIGH COURT AT CALCUTTA
                   Constitutional Writ Jurisdiction
                          ORIGINAL SIDE



                              SANJAY KUMAR SINGH
                                  VERSUS
                             THE STATE OF WEST BENGAL & ORS.


  BEFORE:
  The Hon'ble JUSTICE AMRITA SINHA
  Date:17th February, 2026.
                                                         Appearance:
                                                      Mr. Anjan Bhattacharya, Adv.
                                                      Ms. Anita Shaw, Adv.
                                                      Ms. Seema Thakur, Adv.
                                                                      ...for the Petitioner.

                                                      Mr. Sakti Pada Jana, Adv.
                                                                        ...for the School.

                                                  Mr. Bhaskar Prasad Vaisya, Ld. AGP.
                                                  Mr. Gourav Das, Adv.
                                                                   ...for the State.

                                                  Mrs. Koyeli Bhattacharya, Adv.
                                                  Mr. Bibek Dutta, Adv.
                                                  Mr. Manas Bhattacharyya, Adv.
                                                                  ...for the W.B.B.S.E.

    1.

Upon hearing the submissions made on behalf of all the

parties, it appears that the petitioner is challenging the order

of termination allegedly issued by a defunct Managing

Committee of the School. The petitioner is an unapproved

teacher of the said School.

2. The President of the ad hoc Committee of the West Bengal

Board of Secondary Education passed an order on 15th

November, 2018 appointing an Administrator for

reconstitution of the Managing Committee of the School. The

election of the Managing Committee was last held in the year

2007 and the said Committee got extension from time to time

upto 31st October, 2017. Thereafter, election of the Managing

Committee has not been held.

3. The appointment of the Administrator was challenged before

the Court and the said order stood stayed till the disposal of

the writ petition.

4. The said writ petition along with two other writ petitions was

taken up for consideration by Hon'ble Justice Rai

Chattopadhyay on 8th April, 2025 and argument was started

on the said date.

5. Three writ petitions in respect of the same School is pending

consideration before the said Hon'ble Judge.

6. Here, admittedly, the impugned order of termination has been

passed by the Managing Committee. Whether the said order is

valid in the eye of law or not has to be adjudicated.

7. If the Court opines that the Managing Committee was valid on

the day the order of termination was passed, then the point

raised by the petitioner as regards defunct managing

committee will fall flat.

8. For convenience and also to avoid conflicting judgments in

respect of similar issues, this Bench releases the matter so

that the same may be taken up by the Bench taking up three

other writ petitions in respect of the same school and the same

issue.

9. Let the matter be placed before the Hon'ble the Chief Justice

for necessary assignment.

10. Affidavit of service filed in Court today is taken on record.

11. Original affidavit-in-opposition filed by the school cannot be

traced.

12. The department is directed to reconstruct the same relying

upon the photocopy of the affidavit-in-opposition that has

been filed by the learned advocate representing the school.

13. All parties shall act on the basis of a server copy of this order

duly downloaded from the official website of this Court.

(AMRITA SINHA, J.) nm