Shri Kalyan Singh vs Union Of India And Others
2001 Latest Caselaw 1118 Del

Citation : 2001 Latest Caselaw 1118 Del
Judgement Date : 7 August, 2001

Delhi High Court

Shri Kalyan Singh vs Union Of India And Others on 7 August, 2001

Equivalent citations: 94 (2001) DLT 480, 2001 (60) DRJ 769

Author: M Mudgal

Bench: M Mudgal

ORDER

Mukul Mudgal, J.

1. This writ petition seeks a mandamus directing and commanding the respondents 1 to 3 to forthwith provide security arrangements of (Z+ security) "National Security Guards Force" (hereinafter referred to as NSG) as was made available to the petitioner prior to 29th June 2001. The petitioner's grievance is that the National Security Guards Force cover provided to him have been withdrawn. The petitioner has also filed an additional affidavit which shows that he has at present got 9 PSOs performing duty three at a time; 6 Watchers performing duty 2 at a time; three headconstables 9 constables and 2 drivers as escort; 10 Kobra Commandos, out of which 5 perform duty at given time and 2 Platoon of PAC (regular Santry Duty), 4 wireless operators and 5 High Frequency Set (Static) for vehicles.

2. The petitioner had send a representation on 3rd July 2001 complaining against what according to him was the down gradation of his security by the removal of the National Security Guards. Essentially the challenge in the petition is to the substitution of NSG by the local cobra force of U.P. Police. It is submitted by the petitioner that NSG is an elite and well trained force specially trained to save lives and his security and well being is threatened by the substitution of NSG. The petitioner also states that pursuant to the killing to Phollan Devi on 25th July, 2001 there is heightened threat perception to him and to his family members. It is not disputed by the petitioner that the vents of 25th July 2001 and its consequential effect was not contained in his representation dated 3rd July 2001.

3. It is open to the petitioner to move the respondents 1 to 3 by making a fresh representation incorporating the grievances enumerated in the writ petition. The representation, if any, made by the petitioner shall be considered expeditiously and disposed of in accordance with law by respondents 1 to 3 within a period of 4 weeks of it being made.

4. The writ petition accordingly stands disposed of.