SUNIL B.SHUKRE,J. - (1.) Heard. Rule. Rule made returnable forthwith.
(2.) Heard finally by consent of the learned counsel appearing for the parties.
(3.) By this petition, the petitioner has prayed for issuance of writ of mandamus to the respondents to provide him or continue to provide him 'X ' - category security category security. The petition is opposed by the respondents.;