- (1.) The petitioner has preferred this writ petition for issuance of a writ of certiorari to quash the order dated 20.5.2012, whereby his prayer for providing police security/gunner has been rejected. A brief reference to the facts would suffice. The petitioner was Member of Legislative Assembly of Uttar Pradesh from Agra Cantt. Constituency from the year 2007-2012 as a candidate of Bahujan Samaj Party. It is stated that he is also doing the business of import and export of leather paying huge income tax. After the change of Government he is apprehending that his life may be in danger because of political rivalry. He has not given any facts with regard to his insecurity or for the reasons providing him security/gunner at the cost of the State Exchequer. With the consent of the parties the writ petition is decided in terms of Rules of the Court.
(2.) The writ petition runs in nine paragraphs and not a single incident has been mentioned in the writ petition which can demonstrate that there is any threat perception/danger to his life. By the impugned order the Superintendent of Police, Agra has issued order for the withdrawal of the security which was earlier provided to him. The impugned order has been passed in pursuance of a Government Order dated 17.5.2012. The petitioner has not challenged the said Government Order. It has also not brought on record.
(3.) Learned counsel for the petitioner has submitted that the petitioner is paying income tax about one crore and his life may be protected as by change of Government he is feeling insecure.;