RAMVEER UPADHYAY Vs. R.M. SRIVASTAVA AND OTHERS

JUDGEMENT

(1.) This Special Leave Petition challenges the order passed by the High Court of Allahabad at Lucknow Bench dated 08.05.2013 which is rather innocuous in view of the fact that the Judgment has been reserved by the High Court in Special Appeal No. 257 of 2013, wherein it has been observed by the High Court that during pendency of the matter i.e. before the Judgment is pronounced, further proceedings in the matter pending before the learned Contempt Judge shall remain stayed.

(2.) The matter pertains to a claim raised by the petitioner for providing 'Z' or 'Y' category security which he was enjoying while he was holding the portfolio of a Minister of the Cabinet rank during the erstwhile Government of Uttar Pradesh, which changed in March, 2012 after the election.

(3.) Thereafter, the petitioner ceased to be the minister and, therefore, the 'Z' category security which had been provided to him while he was functioning as a minister was withdrawn by Order dated 14.12.2012, which is a part of the record before us. It was ordered that the 'Z' category security which had been provided to the petitioner would be withdrawn as it was decided by the Committee, after analysing the orders passed by the High Court in W.P. No. 5822 (MB) of 2003 and W.P. No. 2087 (M/B) of 2012 and also after considering the reports and recommendations of the District Committee, Security Unit, not to provide the 'Z' category security to the petitioner and it was further decided that in place of 'Z' category security, two gunners (one official gunner and one at the petitioner's personal expense of 10%) be provided to him.