- (1.) The petitioner in this art.226 petition dated January 7, 2011 is seeking the following principal relief: "(a) A writ in the nature of mandamus commanding the respondent authority particularly the respondent no.2 to consider and to pass appropriate order on the application of the petitioner being annexure P-10 herein for grant of sanction to file criminal case against the respondent no.3 and two other police officers forthwith;"
(2.) The petitioner submitted an application dated December 21, 2009 (at p.57) to the Secretary, Ministry of Home Department, Government of West Bengal for the following purpose: "Grant of sanction to file criminal case against Sri Prabir Roy, presently posted as Inspector-inCharge of Jadavpur Police Station, Sri Haradhan Nandi, the then Additional Inspector-in-Charge of Kasba Police Station and another Sub Inspector whose name could not be collected."
(3.) Since the secretary did not give any attention to his application dated December 21, 2009, the petitioner has brought this petition. The question is whether the secretary was required to give any attention to the application.;