S P SINGH Vs. GOVT OF INDIA

JUDGEMENT

(1.) The petitioner is contesting parliamentary election as an independent candidate from two parliamentary constituencies. South Delhi and outer Delhi.

(2.) In this writ petition the petitioner seeks a direction for providing equal facilities and privileges in relation to Doordarshan and All India Radio to the petitioner as is provided to the candidates sponsored by political parties. He has also sought a direction for providing security to him as he always suffered from a sense of insecurity and as such cannot project his view before the public at large fearlessly.

(3.) This court declined to issue notice m respect to the .first prayer relating to providing equal facility to avail presentation of view on Doordarshan and All India Radio but show cause notice was issued with respect to the second prayer. As a matter of fact, direction was given by the court to .the Government Counsel to accept notice. Mr. H. S. Phoolka accepted notice on the court's direction and his statement is that the Election Commissioner has nothing to do with providing security to the candidates and he has also contacted the office of the Commissioner of Police. As a matter of fact, respondent No. 1, i.e. Secretary, Ministry of Law and Justice too has nothing to do in relation to the second .relief sought by the petitioner.