NUTAN THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard Dr. Nutan Thakur, the petitioner appearing in person in this public interest litigation. Sri Alok Mathur appears for respondents.

(2.) By this writ petition, filed in public interest, Dr. Nutan Thakur, appearing in person, has challenged the validity of the Special Protection Group Act 1988, enacted for the constitution and regulation of an armed force of the Union for providing proximate security to the Prime Minister of India and former Prime Minister of India and members of their immediate families and for matters connected therewith.

(3.) It is alleged that providing security under the Special Protection Group Act to the Prime Minister, former Primer Ministers and their immediate family members is discriminatory as it provides for protection to a limited set of people, in all circumstances whether they actually need or deserve such protection or not; it is thus prima facie ultra vires to Article 14 of the Constitution of India. The Central Government is required to follow a policy where security needs of Prime Ministers, Ex-Prime Ministers and their family members is evaluated on a case to case basis through any prescribed method. There are large number of persons who are important to the country and are holding constitutional posts. They also require similar protection.