- (1.) This writ petition has been filed for a mandamus to the respondent Chief Secretary, Government of U.P. and the Principal Secretary (Law) for taking precautions in the exercise of appointment of special counsel, particularly in the cases which are filed by the petitioner in person or otherwise and also to disclose reasons for appointment of special counsel in order to ensure transparency as it involves huge State Exchequer.
(2.) A direction has been sought also to the effect that an enquiry should be made as to why special counsel are engaged in the cases filed by the petitioner and to take care that any facts relating to the petitioner should be confidentially maintained so that the petitioner is not put to any disadvantaged position on account of such biased act on the part of the Government.
(3.) The action of the State Government has been described as discriminatory, vindictive and tainted with vengeance as the petitioner has been making complaints directly against the present Chief Minister of the State and his father as narrated in the writ petition.;