- (1.) The petitioner is a political person. He had been a member of the Legislative Assembly U.P. and a Minister in the U.P. Government. Some time in the year 1996, he was provided with Z category security at the Government expense. The said security continued with him till the issuance of impugned order/radiogram dated 20.9.2001 by which the said security was ordered to be withdrawn leaving behind only one gunner in his security. The aforesaid order/radiogram has been challenged by the petitioner in the instant writ petition.
(2.) Learned Counsel for the petitioner Sri Dhruv Mathur has submitted that the petitioner is not only entitled to Z category security but in fact, Z plus category security at the Government expense in view of the threat perceptive he is facing from none other than the Ruling Party itself. Therefore, the impugned order/ radiogram withdrawing the petitioner's security except one gunner is wholly illegal, arbitrary and unwarranted.
(3.) On the other hand, Sri Ashwini Kumar Singh Government Advocate has submitted that at present, the petitioner is neither a Minister nor a sitting MLA. Some of the family members of the petitioner have armed licences and they do possess fire arms. The petitioner is a history sheeter against whom several criminal cases are pending. Presently there is no danger to the petitioner's life as is evident from the report of the District Level Committee (DLC) dated 8.3.2007. Therefore, the petitioner is not entitled for the security which was granted to him earlier and the said security has rightly been withdrawn by the impugned order/radiogram.;