P INDRA REDDY Vs. STATE OF A P

JUDGEMENT

(1.) The petitioner Sri P.Indra Reddy - a Member of the Legislative Assembly and a former Home Minister of the State is seeking a writ of mandamus directing the Union of India to provide security to him as he was apprehending threat to his life from the State of Andhra Pradesh represented by the Principal Secretary, Department of Home, Government of Andhra Pradesh. He wants the personnel of the Central Reserve Police Force to protect him.

(2.) In the fore-noon when the matter came up for admission, we have asked Sri Ashok Reddy, learned Counsel for the petitioner to strike off from the affidavit filed in support of the writ petition, all reference to Hon'ble Sri N.Chandrababu Naidu, the Chief Minister of the State, shown as the second respondent, since the allegations against him are very vague and lacking in particulars. The learned Counsel immediately has complied with our direction with the result, there are only two respondents in this writ petition - the State of Andhra Pradesh and the Union of India - after the name of Hon'ble Sri N.Chandrababu Naidu was struck off.

(3.) In the affidavit filed in support of the writ petition, it is averred by the petitioner, inter alia, that he is leading an agitation for separate Telangana State and the ranks of persons supporting the separatist movement are increasing at a very fastpace and recently ten thousand Telugu Desam Party members joined the separate Telangana movemert. Because of the rising popularity of the movement, he apprehends threat from the State as the Government is interested in suppressing the movement for separate Telangana State.