Ramesh Singh vs The State Of West Bengal And Others
2026 Latest Caselaw 532 Cal/2

Calcutta High Court

Ramesh Singh vs The State Of West Bengal And Others on 4 February, 2026

Author: Saugata Bhattacharyya

Bench: Saugata Bhattacharyya

OD-2
                               ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                     CONSTITUTIONAL WRIT JURISDICTION
                               ORIGINAL SIDE

                            WPO/810/2025
                            RAMESH SINGH
                                  VS
                 THE STATE OF WEST BENGAL AND OTHERS


 BEFORE:
 The Hon'ble JUSTICE SAUGATA BHATTACHARYYA
 Date: 4th February, 2026.
                                                                    Appearance:
                                                       Mr. Debdutta Basu, Adv.
                                                   Ms. Soumalika Nandan, Adv.
                                                        .... for the petitioner
                                                    Mr. Vimal Kumar Sahi, Adv.
                                                   Ms. Susmita Chatterjee, Adv.
                                                                  ...for the State
                                              Ms. Poulami Chattopadhyay, Adv.
                                         ...for West Bengal Transport Corporation

 1.    The Court: A report in the form of affidavit affirmed dated 3 rd

       February, 2026 on behalf of the State respondents is filed today and

same is taken on record. In reference to the statements made in the

report it is submitted by Mr. Sahi, learned Additional Government

Pleader representing the State respondents that necessary fund has

already been allotted in favour of West Bengal Transport Corporation.

Therefore, it will be explained on behalf of the said Corporation as to

why till date provident fund has not been disbursed in favour of the

petitioner.

2. Copies of the report filed today are made over to the learned advocates

representing the petitioner and West Bengal Transport Corporation.

3. Learned advocate representing the Corporation has prayed for

accommodation to obtain instruction.

4. List the matter under the same heading on Wednesday next i.e. 11 th

February, 2026.

(SAUGATA BHATTACHARYYA, J.)

TR/