SHUELI PANDA MISHRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against the order of the learned Single Judge dtd. 23/2/2022 whereby the writ petition filed by the appellants has been disposed of with certain directions.

(2.) The record reflects that 21 writ petitioners who are candidates contesting election in the forthcoming Municipal Election from Contai had approached the Writ Court seeking a direction to the respondents to extend them security cover till completion of the election process and declaration of the result.

(3.) Learned Single Judge by order dtd. 22/2/2022 had directed the writ petitioners to make representation to the concerned Superintendent of Police and permitted those who had already made representation to forward a fresh copy to the concerned Commission/Superintendent of Police of the respective area and had directed that to assess the threat perception and to take suitable decision and to convey it to the Court on the next date, i.e. on 23/2/2022.