Allahabad High Court
Brajesh Pathak vs State Of U.P. Through Principal Secy. ... on 14 October, 2019
Bench: Ritu Raj Awasthi, Rakesh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- MISC. BENCH No. - 3030 of 2012 Petitioner :- Brajesh Pathak Respondent :- State Of U.P. Through Principal Secy. Home Lko.& Others Counsel for Petitioner :- Amit Jaiswal Counsel for Respondent :- C.S.C.,A.S.G. Hon'ble Ritu Raj Awasthi,J.
Hon'ble Rakesh Srivastava,J.
Heard Mr. Amit Jaiswal, learned counsel for petitioner as well as learned standing counsel.
The writ petition was filed in the year 2012 challenging the order dated 08.04.2012 as contained in Annexure-1 to the writ petition and also the Order No. 526/6-2-2012-700(6)/12 dated 08.04.2012 passed by the opposite party no. 2, Special Secretary, Home (Police), Anubhag-2, Civil Secretariat, Lucknow so far as it relates to the petitioner regarding withdrawal of Z Category security of the petitioner.
When the writ petition was filed, petitioner was Member of Parliament (Lok Sabha) and with the change of guards at the State Government, by the impugned order, security of 69 persons including petitioner was withdrawn in one go.
Learned counsel for petitioner submits that at present, the petitioner is holding the post of Cabinet Minister for Law & Justice in the State Government.
In the changed circumstances, it is for the State Government to consider the threat perception to the petitioner and take appropriate decision with regard to category of security needs to be provided to the petitioner As such, in the present circumstances, we do not find any reason to grant indulgence or issue any direction to the State Government.
The writ petition is accordingly dismissed.
Order Date :- 14.10.2019/-Santosh]