P.SUDHAKARA REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) Initially the Writ Petition was filed Under Article 226 of Constitution of India to issue a Writ of Mandamus declaring the action of the respondents in seeking to withdraw the security in the form of 2 + 2 provided to the petitioner without any prior notice or any objective exercise as arbitrary and illegal offending Articles 14, 19 and 21 of the Constitution of India and issue a direction to the respondents to continue to provide the security personnel in the form 2 + 2. Later, the petitioner amended including another prayer to set aside the letter C.No.548/SBXI-NLR/2024, dtd. 3/8/2024.

(2.) Heard Sri D. Prakash Reddy, learned Senior Counsel assisted by Sri M. Bala Krishna, learned counsel for Writ Petitioner and learned Advocate General for respondents No.1 to 4.

(3.) The petitioner is a former Additional Advocate General for the State of Andhra Pradesh. The petitioner contends that he was allotted cases pertaining to 18 Departments which includes most sensitive cases involving the present Chief Minister and other leaders of political parties. The petitioner handled those cases on behalf of the State. The details of cases are mentioned in the affidavit.