TATA STEEL LTD Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) MR Mitra, counsel for the petitioners, submits that the petitioners needing police guards at their expense requested the Superintendent of Police, Purba Medinipur to supply them police guards but the Superintendent of Police has not given any attention to the request. He says that the outsiders creating troubles have made it almost impossible for the petitioners to run their regular activities. Advocate for the State says that her brief is with her senior. She is unable to say anything.

(2.) IN my opinion, the Superintendent of Police ought to have looked into the matter immediately. I think it will be appropriate to dispose of the petition directing him to give urgent attention to the petitioners' request. For these reasons, I dispose of the art.226 petition ordering as follows. Within 48 hours from the moment of communication of this order the Superintendent of Police, Purba Medinipur shall decide the petitioners' request for supply of police guards at their expense. For the purpose he shall make necessary enquiry, record proceedings and hear the parties, if necessary. The reasoned decision shall be communicated to all concerned at once. If he decides to supply police guards, then within 24 hours from the moment of deposit of the requisite amount by the petitioners, he shall issue the necessary order supplying police guards. No costs.