PRASUN DAS Vs. CHIEF ELECTION COMMISSION & ORS.

JUDGEMENT

(1.) Affidavit of service filed by the petitioners be kept on record.

(2.) The present writ petition has been preferred challenging inter alia an order dated 4th April, 2018 passed by the Chief Electoral Officer, West Bengal being respondent no. 2 herein and praying for issuance of necessary direction upon the respondents to initiate proceedings against the concerned Electoral Registration Officer (in short, ERO) under Section 32 of the Representation of People Act, 1950 (in short, the said Act of 1950).

(3.) Records reveal that aggrieved by the order towards deletion of his name from the electoral role in Rajarhat Gopalpur (General) Assembly Constituency, the petitioner initially approached this Court by a writ petition being W.P. No. 19054(W) of 2014. The said writ petition was disposed of by an order dated 8th March, 2017. Aggrieved by the said order the petitioner preferred an appeal being MAT 471 of 2017. The said appeal was disposed of by a judgement dated 22nd November, 2017 directing the Chief Electoral Officer to transfer the appeal filed by the petitioner under Section 24(a) of the said Act of 1950 to any of the authorities as prescribed under Section 24(a). The Hon'ble Court further directed that the concerned authority after receiving the records relating to the appeal shall make all endeavour to dispose of the same. In terms of the said order passed by the Hon'ble Appeal Court the respondent no. 4 passed an order on 10th January, 2018. Aggrieved by the said order the petitioner preferred an appeal under Section 24(b) of the said Act, 1950 and the same was disposed of by an order dated 4th April, 2018.