N.JOTHI Vs. SECRETARY DEPARTMENT OF HOME

JUDGEMENT

(1.) Pending disposal of the main writ petition seeking a Mandamus to enhance the security cover given to the petitioner and to his residential house, the petitioner has come up with the above miscellaneous petition, seeking a direction to the respondents to produce the records relating to the security coverage provided to the petitioner from its inception till date. I have heard Mr. N. Jothi, petitioner appearing in person and Mr. A. Navaneethakrishnan, learned Advocate General, assisted by Mr. M.C. Swamy, learned Special Government Pleader appearing for the respondents.

(2.) The petitioner is an Advocate. He was also a Member of Parliament during the period from 2002-2008.

(3.) According to the petitioner, he was informed by a high ranking Police Official in the year 2003 that there was a threat perception to his life and that therefore, the State would provide Personal Security Officers. Accordingly, he was provided Security Officers from the year 2003-2006. According to the petitioner, the security cover was withdrawn in the year 2006.