Calcutta High Court (Appellete Side)
Eastern Railway Trinamool Men'S ... vs The Union Of India & Ors on 26 August, 2025
Author: Amrita Sinha
Bench: Amrita Sinha
26th August,2025
Item no.D/L 38
Court No. 14
In the High Court at Calcutta
Constitutional Writ Jurisdiction
Pradip, A.R.(Ct.)
Appellate Side
Case No. WPA 8143 of 2025
In the matter of :
Eastern Railway Trinamool Men's Congress
.... Petitioner
VS.
The Union of India & Ors.
....Respondents
For the Petitioner:
Mr. Aritra Bhattacharya Mr. D. Mukherjee ....Advocates For the Union of India:
Mr. Amitabha Nayak Ms. Sabita Roy ....Advocates
1. The petitioner prays for a direction upon the respondent authority for conducting reelection of the Union in the railways.
2. It appears from the submission made by the learned advocate representing the petitioner that election stood concluded in December, 2024. The instant writ petition has been filed in April, 2025.
3. Today prayer has been made for directing the authority for conducting the reelection.
4. The Court is not convinced with the submission made by the petitioner seeking reelection. The writ petition has been filed long after the election stood concluded. At this stage, it will be highly improper to pass direction for reelection of the Union.
Page 2
5. In view of the above, no relief can be granted to the petitioner in the instant writ petition. The writ petition fails and is hereby dismissed.
6. Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of all requisite formalities.
(Amrita Sinha, J.)