ARIJIT BANERJEE,J. - (1.) Supplementary affidavit filed in Court today on behalf of the petitioner in W.P.23510 (W) of 2019 be kept with the record.
(2.) W.P.23510(W) of 2019 is a matter fundamentally raising issues as to law and order in various parts of the State of West Bengal.
(3.) AST 61 of 2019 would run along with that writ petition to a large extent except on the issue that the petitioner in AST 61 of 2019 has apparently raised one more point, to wit, as to why the immediate requisite action by the jurisdictional police and the law enforcement authorities were not resorted to under the command of the State Government. AST 62 of 2019 also raises issues relating to deficit in protecting the trains and railway establishments etc. This, according to the petitioner therein, has resulted in breach of security and adverse situation to life, limb and property of commuters and also railway goods as well as railway property. The petitioner seeks a direction to the appropriate authority of the Central Government to do the needful in liaison with the State Government authorities.;