Rohan Nandy And Ors vs The State Of West Bengal And Ors
2026 Latest Caselaw 527 Cal/2

Calcutta High Court

Rohan Nandy And Ors vs The State Of West Bengal And Ors on 4 February, 2026

Author: Saugata Bhattacharyya

Bench: Saugata Bhattacharyya

OD-3
                            ORDER SHEET
                   IN THE HIGH COURT AT CALCUTTA
                  CONSTITUTIONAL WRIT JURISDICTION
                            ORIGINAL SIDE

                        WPO/325/2025
                    ROHAN NANDY AND ORS
                             VS
              THE STATE OF WEST BENGAL AND ORS


 BEFORE:
 The Hon'ble JUSTICE SAUGATA BHATTACHARYYA
 Date: 4th February, 2026.
                                                                   Appearance:
                                                       Mr. Debdutta Basu, Adv.
                                                  Ms. Soumalika Nandan, Adv.
                                                       .... for the petitioner
                                                Mr. Santanu Kumar Mitra, Adv.
                                                         Mr. Amartya Pal, Adv.
                                                                 ...for the State
                                             Mr. Nayan Chand Bihani, Sr.Adv.
                                                Mr. Niladri Bhattacharjee, Adv.
                                             Mrs.Poulami Chattopadhyay, Adv.
                                        ...for West Bengal Transport Corporation


  1.   The Court: Matter is heard in presence of the learned advocates

       representing the petitioners, West Bengal Transport Corporation

       Limited and State Respondents.

2. In the writ petition, petitioners have questioned the communication

dated 20th September, 2023 by the Additional Secretary to the

Government of West Bengal, Transport Department addressed to the

concerned Authorities of State Transport Undertakings, thereby

clarifying that Finance Department memo dated 2 nd February, 2019

being applicable only to the contractual/casual/daily rated workers

engaged in various Government Establishments who have been

brought under the purview of Finance Department memo dated 16 th

September, 2011 and same shall not be applicable in cases of

contractual/casual/daily rated workers of different State Transport

Undertakings who are engaged directly by the State Transport

Undertakings.

3. It is contended on behalf of the petitioners in reference to order dated

15th February, 2024 issued by the Joint Managing Director, West

Bengal Transport Corporation at page 101 of the writ petition that the

similarly circumstanced other contractual/casual/daily rated workers

are accorded benefits with effect from 1 st January, 2024 following

order dated 8th February, 2019 of the Finance Department,

Government of West Bengal and order dated 19 th September, 2019 of

the Transport Department, Government of West Bengal. Therefore,

petitioners are entitled to receive similar benefits.

4. Issue needs to be decided on exchange of affidavits.

5. Let affidavit-in-opposition to this writ petition be filed by four weeks

from date. Reply thereto, if any, be filed within two weeks thereafter.

6. The petitioner shall be at liberty to mention the matter before the

appropriate Bench for hearing after the time fixed hereinabove for

exchanging affidavits.

(SAUGATA BHATTACHARYYA, J.)

TR/