SHALABH KHANNA Vs. STATE OF U P

JUDGEMENT

(1.) By way of this petition, the petitioner wants this Court to issue a direction in the nature of certiorari quashing a part of the Impugned order dated 25.4.2001 passed by the State of U. P. as contained in Annexure-1 to the writ petition and further prays for quashing the order dated 11.5.2001 as contained in Annexure-4 passed by the Superintendent of Police, Bahraich, whereunder the security guard provided to the petitioner has been directed to be provided on payment of 100% expenses.

(2.) It appears that there were threats to the security of the petitioner and the U. P. Government had provided some sort of security to him in the shape of gunner on payment of 100% expenses. It further appears that the order aforesaid has been withdrawn and modified by the Superintendent of Police, Bahraich, vide his order dated 11.5.2001 in view of the Government Order No. 1773 (1). Cha-Pu-2-2001-700(1)/2001 dated 25.4.2001 issued by the U. P. Government.

(3.) The contention of the petitioner is that the Government order dated 25.4.2001 passed by the U. P. Government is unconstitutional and discriminatory as it tends to discriminate between a citizen and a citizen and furthermore, there was no justification with the Superintendent of Police, Bahraich, to provide security to the petitioner on payment of 100% expenses.