- (1.) HEARD learned Counsel for the petitioner and learned Additional Government Advocate.
(2.) THIS writ petition has been filed with a prayer that the petitioner, who is a member of the Zila Panchayat, Farrukhabad be provided security in pursuance of the direction of this Court in an earlier writ petition bearing No. 8563 of 2006, Allah Rakha v. State of U.P. and Ors., decided by a Division Bench of this Court on 13 -2 -2006 comprising Hon'ble Sushil Harkauli and Hon'ble Vikram Nath, JJ. The contention of the petitioner was that in the election for the post of Adhyaksha of Zila Panchayat, which was being contested by Smt. Manju Lata, wife of Narendra Singh, a sitting M.L.A. of the Samajwadi Party from Farrukhabad, the petitioner voted for the B.J.P candidate Smt. Somwati, who was elected defeating Smt. Manju Lata. On account of annoyance of S.P. MLA Narendra Singh because of this step of the petitioner, security had not been provided to the petitioner in spite of the order of this Court directing the District level committee headed by the District Magistrate to pass orders on the petitioner's application for security on the basis of the relevant Government Orders, and thus, it was only on account of political vendetta that the ruling party's M.L.A. had deprived the petitioner from getting security.
(3.) IT may be noted that it has become fashionable these days for any person who does not get an order or direction in his favour, or against whom an adverse order is passed, or an FIR registered, then irrespective of the legitimacy or otherwise of his claim he immediately places the blame on the machinations of the ruling Samajwadi Party. This in our opinion is most inappropriate and unfair.;