- (1.) We have heard Sri Brijendra Kumar Mishra, the learned counsel for the petitioner and the learned Chief Standing Counsel.
(2.) The Principal Secretary (Home), Government of U.P., Lucknow is present in Court today pursuant to our orders. The original record of the State Level Committee, Divisional Level Committee as well as District Level Committee has been produced.
(3.) The petitioner contends that he is an Advocate by profession and is also a social worker looking after the interest of the down trodden, namely, the jhuggi jhopri dwellers and is also involved in politics alleging himself to be a member of the National Working Committee of the Bhartiya Janta Party. The petitioner contends that he has been raising social issues, which has irked many citizens and political persons and which has created animosity between the petitioner and others leading to an apprehension of a possible threat on his life. As far back in the year 2006, the petitioner approached the then President of the BJP for providing security, on whose recommendation the State Government provided security for 15 days on 25% expenses in March, 2006. Since then, till January, 2014, the petitioner has been granted a security cover, off and on, by the District Level Committee or at the instance of the State Government. The last such order issued by the State Government was 14th December, 2012, which continued till 25th January, 2014 when all of a sudden, the security cover was withdrawn for reasons best known to the State administration.;