NARESH AGARWAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel and perused the record. With the consent of parties' counsel, we proceed to decide the writ petition finally at admission stage.

(2.) Present writ petition has been preferred under Article 226 of the Constitution of India against the impugned order dated 02.01.2012 contained in Annexure-1 to the writ petition as well as order dated 26.12.2011 by which, "Z" Category Security granted to the petitioner has been withdrawn by the State Government.

(3.) While assailing the impugned orders, it has been submitted by learned counsel for the petitioner that the petitioner is a Member of Parliament and is possessing "Z" Category Security since 2006. According to learned counsel, lastly, "Z" Category Security was reviewed and extended to the petitioner in terms of recommendations of District Level Security Committee dated 07.11.2011. In pursuance thereof, the State Level Security Committee keeping in view the report of Intelligence Bureau, Government of India had affirmed the continuance of "Z" Category Security to the petitioner on 11.11.2011. In pursuance to the decision of State Level Security Committee, the State Government by order dated 23.11.2011 had extended the "Z" Category Security to the petitioner, which was continuing with the petitioner.