RAJARSHI BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present writ petition has been preferred by some members of the Jalpaiguri Bar Association in West Bengal, challenging two Notifications issued by the Government of West Bengal, respectively dated January 30, 2025 and February 10, 2025.

(2.) By an earlier Notification dated September 9, 2019, the State Government had constituted a Special Task Force (STF) in West Bengal Police, with headquarters at Kolkata, headed by an officer of West Bengal Police in the rank of Additional Director General of Police. In pursuance of the said Notification, the subsequent Notification dated January 30, 2025 was issued, whereby two locations as mentioned therein were specified as local areas of two police stations created for the purposes of investigation of the offences mentioned in the schedule given therein. The said two police stations were respectively STF Head Quarters Police Station situated at Salt Lake, Kolkata and STF, Siliguri Police Station located in New Jalpaiguri. The local area of the Salt Lake Police Station, pertaining to its jurisdiction, was extended by the said Notification over several Districts of West Bengal, spread over the southern part of the State whereas in respect of the Siliguri Police Station, the northern Districts were allocated as local area. The offences to be investigated by the STF through the said Police Stations were as under:

(3.) As a follow-up of the Notification dated January 30, 2025, by another Notification dated January 31, 2025, several posts were created to man the said two police stations.