A.K.Yog, J. - (1.) Vinay Kumar Shakya, petitioner before us, has filed present writ petition under Article 226, Constitution of India, primarily claiming a writ, order or direction in the nature of certiorari to quash impugned order dated 29-12-2003 passed by Senior Superintendent of Police, District Etawah-Auraiya (Annexure-l to the writ petition) directing the; petitioner to deposit in Police Office Rs. 5,84,046/- towards expense's for the security (2 Head Security and 4 Security Guards) placed: at his disposal during February 4, 2003 to September 5, 2003 when he was not the Minister in U.P. Government and to issue a writ, order or direction in the nature of mandamus commanding Respondents to provide appropriate security guard to the petitioner for protection of his life and further to direct the Respondents not to harass the petitioner by implicating him in false cases and other usual reliefs.
(2.) Back drop of events, which are now a days quite frequently noticed, has an unusual setting. Facts emerging on the canvass of the case are noted hereunder.
(3.) The petitioner is an active member of a political party, Bahujan Samajwadi Party, commonly called-BSP. He is 'public Figure' of Auraiya. He was provided security eversince 1994 when he was not even Member of Legislative Assembly (MLA). Petitioner contested Legislative Assembly Election in U.P. as BSP candidate in the year 2002 for Bidhuna Seat. He was Minister in U.P. Government headed by the then Chief Minister, Sushri Mayawati of BSP. BSP Government collapsed on August 25, 2003 and new Government was formed by Sri Mulayam Singh Yadav as Chief Minister being leader of Samajwadi Party in U.P.;