LAWS(CAL)-2023-5-92

NILKAMAL SARKAR Vs. STATE OF WEST BENGAL

Decided On May 10, 2023
Nilkamal Sarkar Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) The writ petitioners seek a transfer of investigation into FIR No.611 of 2018 dtd. 20/9/2018, registered by the Islampur Police Station, to the CBI. The said FIR was registered in connection with an incident of firing and bombing at Darivit High School in the Islampur block of Uttar Dinajpur district in West Bengal.

(2.) On the 20/9/2018, the students and parents of the said school began to protest against the appointment of two teachers in Sanskrit and Urdu in the school. A large number of posts in various core subjects like Bengali, Mathematics, History, and English, were lying vacant. The two teachers came to join the school on the date. A large number of students had gathered outside the gate of the school after locking it. They were preventing the new teachers and the staff of the school from leaving the place.

(3.) The gist of the FIR, registered by the Islampur P.S., is that the police received information at 2.05 pm about an agitation started by the students of the Darivit High School. A large number of curious bystanders and outsiders also assembled thereat. GD entry No. 875 was made by the police. Upon receiving information, Inspector-in-Charge (Rajen Chettri), Islampur P.S., along with a contingent of additional officers and police force, reached the school and found a large number of students and about 1000 other persons agitating against the appointment of the Urdu and Sanskrit teachers in the school. The students restrained the police from entering the school. Repeated appeals to the students were not heeded. It was reported to the police that at around 3.10 pm, one of the teachers confined in the school fell unconscious and required medical help.