Allahabad High Court
Santosh Kumar Mehrotra vs Supdt., Central Jain, Naini And Ors. on 22 November, 1986
Equivalent citations: 1987CRILJ893
Author: R.M. Sahai
Bench: R.M. Sahai
ORDER R.M. Sahai, J.
1. Does Sub-section (2) of Section 3 of National Security Act (hereinafter referred to as Act) visualise detention of an Office-bearer of employees' Union, without trial under extraordinary legislation of preventive detention for hunger strike or threat of life and property to the general manager of Corporation if the demands of Union were not met or creating disturbance in the office or misbehaving with officials or such action is a scornful reflection on abuse of power is one of the sensitive issues raised in this habeas corpus petition, filed on behalf of petitioner, Secretary of Jal Kal Karamchari Sangh, Allahabad for last ten years, by his wife. The order detaining petitioner is also assailed for absence of material or circumstance which could furnish foundation for being satisfied that public order was endangered or there was threat or likelihood of disruption of supplies essential to the Community, for mechanical exercise of power by detaining authority, delay in disposal of representation by State Government, divergence in the order and grounds of detention, failure to place letter dated 6th May, 1986, a subsequent but vital material, before confirming authority and detention because of apprehension of petitioner being enlarged on bail when no abnormal circumstance or situation existed.
2. Prior to narrating the grounds of detention the circumstances which led to petitioner's arrest may be stated in brief. Crisis of water supply in Allahabad was being voiced through press from January, 1986. In the news item published on 14th January, in Amrit Prabhat, a Hindi newspaper published daily from Allahabad, the situation in various areas was described as alarming. For this both the officials and employees were accusing each other. Relations between officials and office bearers of the Union appear to have been strained. Sri Radhey Shyam Tewari, the Maha Prabandhak of the Sansthan, lodged a First Information Report on 15th February, 1986, against petitioner for going on hunger strike along with others in the premises of Sansthan. It was also mentioned that he delivered provocative speeches and misbehaved with the Maha Prabandhak, Another complaint was filed on 17th February against petitioner for extending threat to life and property of Maha Prabandhak if demands were not met. On 1st March, 2nd April, and 11th April,news items were published describing grim situation of water supply in the city. On 15th April, another First Information Report was lodged, against petitioner, for obstructing the Maha Prabandhak in his working in the office. Climax reached on 26th April when Northern India Patrika and Amrit Prabhat, the two newspapers, highlighted deteriorating water supply on one hand and increasing apathy of officers of the Jal Sansthan on the other. It was on this very day that petitioner made a representation to Sri J. N. Dwevedi the Administrator of Mahapalika about grievances of the employees and complaining against irregularities of the Maha Prabandhak. Later in the night he was arrested from the Sansthan and sent to jail. On the same day the Administrator wrote to District Magistrate to take action against petitioner under National Security Act. The Senior Superintendent of Police also made similar recommendation on 28th April, 1986. And on 29th April, the District Magistrate in exercise of power Under Section 3(2) of Act passed the impugned order as he was satisfied that it was essential to detain petitioner to prevent him from doing anything which may result in disrupting supplies essential to the Community. Reasons which were communicated to petitioner on same day, however, indicate that the District Magistrate was impelled to invoke extraordinary power because the activities of petitioner were not only likely to disrupt supply of water but they were also likely to stop the sewer and were threat to public order. Whether addition of these two in the grounds rendered the detention order bad or it had no effect and were innocuous in nature shall be adverted to later. To complete the factual narration the communication mentions as many as four incidents:
(1) The first is stated to have taken place on 15th February, 1986 when petitioner with his associates sat on hunger strike in premises of the Jal Sansthan. A first information report was lodged at 1.30 p.m. on same day against petitioner for going on hunger strike and giving objectionable speeches for disconnecting electricity and water supply whereupon the police reached and arrested him. As a sequel to his arrest his associates are stated to have disconnected electricity and water supply which resulted in stoppage of water for four hours in entire city.
(2) Two days thereafter another report was lodged against petitioner Under Section 504/506, I.P.C. for threatening Sri Radhey Shyam Tewari, the Maha Prabandhak, with his life and property if the demands were not met.
(3) On 15th April, another report Under Section 353, I.P.C. was filed against petitioner and his helpers that they obstructed the Maha Prabandhak in his working in the Sansthan, removed the cut-outs of electricity and made objectionable speech which disturbed the management of the Sansthan. It further mentions that although petitioner was arrested for the incident and sent to jail but it is apprehended that he might be enlarged on bail.
(4) And then came 26th April, 1986. On information and report by a Police constable on duty that petitioner was delivering provocative speech in the courtyard of Jal Sansthan for disconnecting the water supply so that entire city may face the difficulty of water, the police arrived and arrested him.
After narrating these incidents it is stated that due to these activities of petitioner the supply of water and sewer in the city shall come to a standstill resulting in disruption of essential services and disturb public order. It is thus apparent that the satisfaction of the detaining authority hasacumulative effect of the four incidents and the activities mentioned therein. No distinction has been made between activities as a trade union leader, namely of going on strike etc., delivering of speeches and disruption or dislocation of water supply. At least there is no such indication in the order. Rather use of words 'these activities1 negatives any such defence as has been attempted to be set up in counter-affidavit, that the detaining authority while passing the order did not consider activities of petitioner as a leader of employees' union. Truly speaking, first paragraph of the Station Officer's report dated 26th April, 1986 to Senior Supdt. of Police which set the ball rolling for such drastic action refers to his activities as a leader of the employees' union and it is from this that the detaining authority has drawn heavily. It shall be referred to in detail later.:
3. Foundation, therefore, for action to detain petitioner without trial, principally was the hunger strike or threat to strike if demands were not met or giving speeches in courtyard of Jal Sansthan. And this was being resorted to by petitioner to press for demands of the employees who are permitted to form union. The objective and purpose of recognising union now in Government and Police service, even, is to permit employees to represent their claim before the employer through its representatives. It is collective bargaining. In exercise of this right they at times, resort to strike which is a joint or agreed refusal by the employees not to work under given conditions. With encouragement of trade union activities it has become a legitimate and effective weapon for ventilation of grievance by employees of not only factories, and Mills but Government servants, University teachers, doctors and even lawyers. Even though it has statutorily been recognised under Industrial Disputes Act only but its efficacy and success in other spheres including essential services has rendered it an instrument of tremendous bargaining potential. Therefore, if the petitioner who undisputedly is the Secretary of Union of employees threatened to go on strike or even resorted to it for sake of meeting the demands of union his activities as such could not be branded as anti-social or anti-national. If in exercise of this right the petitioner transgressed the limits and his activities became a threat to the Society the authorities could have taken recourse to provisions of the Act. But in no case for hurling abuses on officials or threatening Maha Prabandhak with life and property or even disturbing the work in the office. Each and all of such actions are actionable under law both civil and criminal. They do not furnish basis for taking action under extraordinary legislation. Every infraction of law does not justify circumventing proceeding under ordinary law. An order of preventive detention by its nature being founded on anticipation or suspicion it requires great care and attention. Therefore, while allowing full play to authorities to invoke it for welfare of society, a primary concern of any Government, its arbitrary exercise cannot be countenanced.
4. Even though the scope of scrutiny of executive action under preventive detention is limited yet it has taken many strides. From the vulnerability arising due to non-application of mind or exercise of power for improper purpose or mechanical or casual exercise of power or arriving of satisfaction on material of rationally probative value', only, the law has marched ahead and permits examination of the detention order on anvil of reasonableness as well See Khudiram Das v. State of West Bengal . Tested on either of these the order falls to pieces. None of the incidents individually or collectively give rise to that extraordinary situation which is a sine qua non for exercise of power under this Act. The detaining authority has a grave responsibility to discharge. He cannot assume jurisdiction to exercise his power under the Act which may result in oppression under law. Incidents of 17th February, and 15th April, 1986 could not be stretched to fall either under Public Order or disruption of supply essential to the community. Detaining an office-bearer of employees' Union or even an employee without trial for threatening the employer or causing inconvenience to him in working in office or even abusing him is not only arbitrary but it is misuse of power as it is not for society's interest or community's sake but for personal vendetta. The recommendation by sponsoring authority to take action under National Security Act for such incidents was flagrant violation of spirits of the Act. It could not have furnished basis for forming an opinion by the detaining authority that petitioner should be detained else public order shall be disturbed or service essential to the community would have been dislocated. "No reasonable person could have come to conclusion on these materials that detention of petitioner was essential. The averment in paragraph 8 of the counter-affidavit filed by District Magistrate justifying the action,of preventive detention because petitioner attempted t$ misbehave with the Maha Prabandhak or interfered in discharge of duties establishes that irrelevant material was taken into account for extraordinary action. ' Even the remaining two incidents were of doubtful character to provide base for preventive detention. On 15th February, petitioner was on hunger strike. That by itself could not result into action Under Section 3 of the Act. Even the detaining authority says so. As regards speeches and disruption of water supply in city in absence of any finding by any authority about its authenticity or any action on it or its repetition thereafter it did not remain very relevant and was rendered remote. No action was taken on it immediately except filing a report. Therefore, it could become relevant after three months only if some incident took place which could create a link between two. Antecedent of detenu or his past conduct are no doubt relevant. See District Magistrate Nowgogng v. Sarat Mudoi AIR 1981 SC 43 : 1983 Cri LJ 1728 but it must be proximate. They must if taken together give rise to inference that they are linked and disclose continuous prejudicial activities. For it there can be no fixed norm, proximity is not a rigid or mechanical test to be applied blindly by merely counting the number of months between the offending acts' Gora v. State of W.B. . Some time-lag may not render it stale Manni Lai v. Supdt. of Central Jail 1985 All WC 641. But there must be 'live link' between the grounds of criminal activity and the purpose of 'detention' Golam Hussain v. Commr. of Police Calcutta . Gapof even months between two incidents may snap the link of proximity and they may become distanced in time. For instance the speech of petitioner on 15th February, 1986, even assuming it to be correct, was threat to disrupt water supply. It was actually done after petitioner was arrested. For that he could not be held responsible. In any case it was never repeated. Not even after petitioner was arrested on 26th April. Therefore, disconnection of water supply on 15th February, could not give rise to suspicion on 29th April, three days after petitioner's arrest that in case he was not detained the supply of water to the entire city ) may be disrupted. The earlier conduct or past incident of detenu should not be a pretext. It can appropriately be taken into account in making a detention order but the two incidents that is, earlier and immediate must establish continuity to enable detaining authority to infer prejudicial activity. The action against petitioner was taken because of apprehension that water supply may be disturbed. But in absence of any threat by any employee for disconnecting water supply there was no link between dislocation of water supply on 15th February, and the date on which order was passed. There was thus no link between the two incidents except that on both occasions the petitioner gave speeches. Therefore, on facts no reasonable person could have been satisfied that if petitioner was not detained it would disturb the public order or disrupt the supply essential to community.
5. Power conferred on detaining authority is an extraordinary power to be invoked in extraordinary circumstance. Since it is an inroad on personal liberty it has to be exercised with extra care and responsibility. Deprivation of freedom should be for benefit of society otherwise it becomes tyranny which is illegal and impermissible. It may arise either because primary and basic facts essential to confer jurisdiction may be missing or because the authority empowered to exercise it has omitted to observe that caution the laxity in which renders the order infirm. Absence of relevant material for grounding satisfaction have already been discussed earlier. The order is bad also because the District Magistrate either acted mechanically or he bargained the freedom of a citizen without applying his mind. No detaining authority could have been satisfied on incidents second and third mentioned in the grounds communicated to the petitioner. It leaves no room for doubt that the order was passed without properly applying the mind. It does not exclude element of automatism. It stands amply demonstrated by the last sentence in the third ground. It mentions that petitioner was in jail and was likely to be enlarged on bail. The factum of petitioner being in jail in connection with 15th April, incident was irrelevant on 26th April, as he must have been enlarged on bail earlier otherwise how could he be arrested on 26th April. Nor was the narration that he was likely to be enlarged on bail of any consequence. It was urged that in fact this sentence leaves no room for doubt that decision to proceed against petitioner under National Security Act had already been taken on 15th April. learned Counsel submitted that normally such sentences are found in the end of grounds communicated to the detenu furnishing immediate cause for taking action under preventive detention. It was contested by the learned Deputy Government Advocate. He placed the report of Station Officer sent to Senior Superintendent of Police for taking action against petitioner. In it the last sentence mentions that petitioner was sent to jail after his arrest on 26th April and was likely to be released on bail. According to him this established, therefore, that decision to detain petitioner under National Security Act was taken after his arrest on 26th April. It is not necessary to express any opinion on it. But it is essential to point out that the sentence unfortunately reads that petitioner had been arrested on 26th April for above activities and has been sent to jail. The above activities can refer to incident of 15th April only. May be it was mentioned by mistake. The purpose to point out this is not to be technical or pedantic in approach but to emphasise that the detaining authority passed the order without applying his mind which is the primary requirement under Sub-section (2) of S, 3 of the Act and repeated from the report of the Station Officer mechanically at the same place where it was without realising that either it was incorrect or irrelevant.
6. Addition of public order, a concept explained in various decisions of Supreme Court, appears to have been included in the grounds more because it is one of the reasons for which a person can be detained than its availability or applicability on facts of the case. The attempt to magnify the activities and make it look serious appears to have persuaded the detaining authority to add stoppage of sewer in the grounds when it does not appear to be founded on any material except that it was mentioned in the report of Station Officer. Even the slightest application of mind would have established hollowness of it when the constable who lodged the report did not mention it. Even the Station Officer who arrested petitioner does not say that he heard the petitioner saying so. It appears it was included in the recommendation made to the Senior Superintendent of Police on bidding of someone to procure order of preventive detention. Not only this the Jal Sansthan is concerned with supply of water only. It has nothing to do with sewer or drainage. That is looked after by the Mahapalika. The petitioner was an employee of Jal Sansthan which no doubt is a wing of Mahapalika but otherwise independent. It appears the station officer while arresting petitioner in his zeal added that he was provoking the employees to disrupt sewer. It may be that this additon in the ground may not vitiate the order but it unmistakably established casualness in approach of so serious a matter. Similarly 'prejudicial to the maintenance of Public Order' and 'acting in any manner' prejudicial to the maintenance of supplies and services essential to community1, are two separate and distinct grounds available, for exercise of power. May be in some cases they may overlap but if on facts of a particular case only one ground is available then mention of another vitiates the order as it again demonstrates casualness, an approach strictly forbidden.
7. Even the counter-affidavit filed by the detaining authority discloses absolute casualness not only in passing the order but justifying it in this Court. In paragraph 3 it is mentioned that petitioner's activities which persuaded him to take this extraordinary action was the activity of petitioner of putting off the electric connection and remove the cutouts from electric instruments meant for supply of water. This is an embellishment on what was stated in grounds without any basis. Removing of cutouts took place on 15th April, 1986 only. From copy of first information report supplied to petitioner and produced at time of hearing it is clear that the report does not mention that cutout of electric instrument meant for water supply was removed. It appears to have been averred to strengthen objective of the order. But, in absence of any material in support of it the attempt can only be characterised as imaginary. How keen was the detaining authority to support his order that in paragraph 4 of the counter-affidavit he has gone to the length of stating, 'that the petitioner has himself disrupted the water supply which is essential to the community'. This fact is not mentioned by even the Station Officer of Police Station Khuldabad in his report dated 28th April, 1986 which was submitted to Senior Superintendent of Police, Allahabad for taking action under the Act. It is indeed surprising that the detaining authority should have chosen to state on oath facts which are unsupported and unsubstantiated by any document or record. The report of Station Officer submitted to Superintendent of Police mentioned in paragraph 4 was supplied to petitioner. It was produced in Court. The learned Deputy Government Advocate also produced a copy. What transpired was that the report did not contain any recital that petitioner himself disrupted the water supply. It only mentioned that petitioner was inciting those present in the meeting to disconnect Karela Bagh Pumping Station and those who were working there, may be made to run away so that the supply of water may stop and residents of entire city may be left in pitiable condition. Not only this the statement on oath further reads, "This report clearly reveals that the petitioner was instigating the employees of Jal Sansthan to resort to strike, gherao and also to hunger strike. He used to hurl abuses to the Senior Officers of the said Sansthan and was also inciting the other employees not to work. He was asking the employees not to clean sewer lines and was also trying to close down the water supply'. This appears to be based on the first paragraph of the report of Station Officer. It mentions that petilioner takes up every wrong demand of employees, makes representation, indulges in gherao, hunger strike, abuses officials and provokes employees not to work. He is an obstruction in the management of the Sansthan. He is instrumental in strikes which results in disturbance of water supply, reduction in income of Sansthan. He also provokes employees to stop sewer work, which results in overflow and dirt at many places. It causes inconvenience to general public and is hazardous to public health. And if the demands advocated by petitioner are not met then he gets the supply of water stopped and breakage in office. The allegations are general in nature. They do not disclose the material on which they are based. In nutshell they are vague. What is astonishing is not their mention in police report but the action of detaining authority on it. Such vague and general allegations do not furnish foundation for action of preventive detention. Personal involvement of petitioner, if any, in disconnecting water supply is mentioned indirectly in this report. But the counter-affidavit goes even fruther. How else could the detaining authority state on oath that petitioner was responsible for disrupting water supply on 26th'April when it is not mentioned in police report or grounds or any other document. No argument is needed to demonstrate that the detaining authority in drawing upon these for taking action against petitioner without verifying its source or correctness acted on material which was vague. The order being based on what may be described as preamble in the report of Station Officer for which there was no material the order stood vitiated.
8. It would not be out of place to mention here that in paragraph 12 of the counter- i affidavit it is stated, 'It is submitted that since the petitioner did not meet the Administrator, Nagar Mahapalika Sri J. N. Dwevedi on 26th April, 1986 as such it is erroneous to say that any representation was handed over to him ( for framing the charges to Radhey Shyam Tewari, Manager of Jal Sansthan. However, it is submitted that a representation was received after the petitioner's arrest by Sri J. N. Dwevedi, Administrator, as such this representation has no bearing upon the petitioner's detention'. It stands belied from perusal of the report made by the Administrator for taking action against petitioner under the Act. It is mentioned in the end that on 26th April, the petitioner j through a note has pressed for demand ; expressing dissatisfaction prevailing in employees.
9. Further in affidavit it is stated that petitioner did not act as a responsible government servant nor did he observe ethics of service. He misbehaved with Maha Prabandhak, abused officially and disturbed working in office. If these conducts of petitioner were responsible for detention or I they even weighed with detaining authority in arriving at the satisfaction that detention of petitioner was necessary then they were j irrelevant circumstances which could not form basis for either of the actions contemplated in the Act.
10. In Ramesh Yadav v. District Magistrate, Etah , the Honb'le Court has strongly commented upon invoking of power under the Act because detenu was likely to be released on bail instead of opposing the same in regular proceedings. In absence of any averment mat petitioner was likely to be released on bail in immediate future on tfie date when order was being passed or any apprehension based on any material that if he was released on bail the water supply in the city shall be disturbed it was not art abnormal case in which action should have been taken under the Act. It is not disputed that the Administrator sent a letter on '6tlf May, 1986 to Commissioner of the Division which is a sad commentary on Maha Prabandhak of the Jal Sansthan. It was suggested that since Ramzan was nearing and supply of water was not regular it may agitate one section of the Society, therefore, the Jal Sansthan may be handed over to some Superintending Engineer and Maha Prabandhak may be asked to proceed on leave till further orders. Therefore, supply of water in the city was defective, short or irregular, because of lack of proper control in the office. It appears the action was taken against petitioner to divert public attention on inefficient working in office of Jal Sansthan.
11. As regards delay the orderdated 29th April, was received by State Government on 30th April, which accorded its approval on 6th May, 1986. Representation of petitioner against it was handed over to Jailor on 15th May who forwarded it to State Government on same day. It was received on 19th May. Comments of the District Magistrate were called for on 21st May. It was sent on 29th May. The State Government received it on 30th May. Officer submitted the note on it on 31st May. It was examined by the Deputy Secretary on 2nd June, Home Secretary on 7th June, and was rejected on 9th June, 1986. Although there was some delay on part of District Magistrate in sending comments but I it does not appear to be unreasonable. Sonie time is bound to be taken in preparation of comments etc. In any case there was no delay on part of State Government. Even if there was it is explained in the counter-affidavit. Moreover, delay of few days does not vitiate the order See Asha v. Union of India Masuma v. State .
12. For reasons stated above the petition succeeds1 and is allowed. The order dated 29th April, 1986 passed under Sub-section (2) of Section 3 of National Security Act is quashed,The continued detention of petitioner is held illegal. He is directed to be set at liberty forthwith unless wanted in some other connection. The petitioner shall be entitled to its costs from opposite parties Nos. 2 and 3 which is assessed at Rs. 2,000/-.