SHREENATH YADAV & ORS. Vs. THE STATE WEST BENGAL & ORS.
LAWS(CAL)-2017-1-16
HIGH COURT OF CALCUTTA
Decided on January 27,2017

Shreenath Yadav And Ors. Appellant
VERSUS
The State West Bengal And Ors. Respondents

JUDGEMENT

- (1.) Mr. Partha Sarathi Bhattachayua, learned Senior Counsel appears for the writ petitioners and makes the short submission that the writ petitioners are all students, who intended to contest for the Student's Union Elections of the College in issue being the Birpara College, District- Alipurduar under the North Bengal University.
(2.) Taking this Court to the election schedule, Mr. Bhattacharyya points out that the date for receipt of nominations paper were fixed on 18th and 19th January, 2017 respectively. However, Mr. Bhattacharyya further points out from pages 25 to 43 of the writ petition that although the nominations, bearing their respective serial numbers, were issued to the petitioners as well as other students by the Returning Officer, the petitioners could not submit such nomination papers and copies of such papers are annexed to this writ petition.
(3.) Mr. Bhattacharyya further points out that the grievances of the petitioners were raised before the authorities responsible for maintaining the local law and order being as the Officer-in-Charge, Birpara Police Station and Superintendent of Police, Alipurduar.;


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