Gauhati High Court
Tarun Gogoi vs The Union Of India And 5 Ors on 22 January, 2020
Author: Prasanta Kumar Deka
Bench: Prasanta Kumar Deka
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GAHC010011032020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 363/2020
1:TARUN GOGOI
FORMER CHIEF MINISTER OF ASSAM, S/O. LT. DR. KAMAL GOGOI, AT
PRESENT RESIDENT OF DISPUR CAPITAL COMPLEX (MINISTERS
COLONY), HOUSE NO.M-7, DISPUR, GUWAHATI-05, DIST. KAMRUP (M).
VERSUS
1:THE UNION OF INDIA AND 5 ORS.
REP. BY THE SECRETARY MINISTRY OF HOME AFFAIRS, P.P. DIVISION,
NEW DELHI.
2:THE DIRECTOR GENERAL
NSG HEAD QUARTERS
MEHRAM NAGAR
PALAM
NEW DELHI.
3:THE ADVISOR (VS)
IS DIVISION
VIP SECURITY SECTION
M/O HOME AFFAIRS
GOVT. OF INDIA
ROOM NO.8
2ND FLOOR
MDC NATIONAL STADIUM
NEW DELHI-110003.
4:THE CHIEF SECRETARY
TO THE GOVT. OF ASSAM
DISPUR
GUWAHATI-06.
5:THE DIRECTOR GENERAL OF POLICE HEADQUARTERS
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ULUBARI
GUWAHATI-781007.
6:THE DIRECTOR GENERAL
CRPF
BLOCK NO.1
C.G.O. COMPLEX
LODHI ROAD
NEW DELHI-110003
Advocate for the Petitioner : MR. A C BURAGOHAIN
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
THE HON'BLE MR JUSTICE PRASANTA KUMAR DEKA
ORDER
22. 01. 2020 Heard Mr. AC Buragohain, learned counsel for the petitioner.
The present petitioner is the Ex-CM of the State of Assam whose Z+ SPG Category security was downgraded to Z+CRPF Category in the year 2017 which was continued till 06.01.2020 and the same was further downgraded only to Z Category. Being aggrieved upon the said down gradation of the security cover, the petitioner has moved this writ petition.
Let notice be issued. Ms. A Agarwal, learned counsel representing Mr. S C Keyal, learned ASGI accepts notices on behalf of the respondent Nos. 1,2,3 and 6 and Ms. K Phukan, learned Government Advocate accepts notices on behalf of respondent Nos. 4 and 5. Necessary extra copies be served on the learned counsel. No further notice is required to be issued.
Notice is made returnable on 12.02.2020.
Till the next date, status quo as on date in respect of the security cover of the petitioner shall be maintained.
JUDGE Comparing Assistant