RAMVEER UPADHAYA AND Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) In the aforesaid petitions common questions of law and facts are involved, therefore, the said petitions were heard together.

(2.) In the Writ Petitions Nos. 16231 of 1995, 16419 of 1995 and 16441 of 1995, petitioners pray for a writ, order or direction in the nature of certiorari quashing the orders passed by the respondents dated 9-6-1995, 10-6-1995 and 11-6-1995 respectively, whereby the security guards earlier provided to them are sought to be withdrawn by the respondents and in Writ Petn. No. 16439 of 1995 petitioner prays for a writ, order or direction in the nature of mandamus directing the respondents to continue to provide the facility of security guard provided to him earlier.

(3.) It is not necessary to give the facts of each case in detail, inasmuch as in all these cases basic facts are that petitioners were provided security guards in the form of gunners and shadows by the respondents, which are now being withdrawn, therefore, the petitioners were obliged to approach this court under Art. 226 of the Constitution of India for seeking the reliefs noted above.