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[Cites 6, Cited by 21]

Supreme Court of India

Sher Mohammad @ Seru vs The State Of West Bengal on 8 January, 1975

Equivalent citations: 1975 AIR 2049, 1975 SCR (3) 154, AIR 1975 SUPREME COURT 2049, 1975 3 SCR 154, (1975) 2 SCC 2, 1975 SCC(CRI) 360

Author: V.R. Krishnaiyer

Bench: V.R. Krishnaiyer, Ranjit Singh Sarkaria

           PETITIONER:
SHER MOHAMMAD @ SERU

	Vs.

RESPONDENT:
THE STATE OF WEST BENGAL

DATE OF JUDGMENT08/01/1975

BENCH:
KRISHNAIYER, V.R.
BENCH:
KRISHNAIYER, V.R.
SARKARIA, RANJIT SINGH

CITATION:
 1975 AIR 2049		  1975 SCR  (3) 154
 1975 SCC  (2)	 2


ACT:
Maintenance of Internal Security Act (26 of 1971), s.  3(4)-
Communication  of  District  Magistrate's  order  by   State
Government  to Central Government before approval  by  State
Government-If	 sufficient   compliance   with	   statutory
requirement.



HEADNOTE:
Section 3 of the Maintenance of Internal Security Act, 1971,
indicates  that the State Government may directly  issue  an
order of detention or, if it is done by a lesser  authority,
approve	 of such detention order as provided.  Section	3(4)
obligates the State Government to communicate, within 7 days
of the order of detention it makes or approves, that fact to
the Central Government, together with the grounds and  other
relevant particulars.  The procedural mandate is  inviolable
except on peril of the order being avoided.
In the present case, the order of detention was made by	 the
Dt.   Magistrate  on  November 21, 1972 and  the  order	 was
approved  by the State Government on December 2, 1972.	 The
order was however communicated to the Central Government  on
December 1, 1972.
HELD  :	 There	was  no	 strict	 compliance  with  statutory
formalities and since there has been ail infringement of the
procedural  safeguard,	the order of detention	is  invalid.
[155H-156A]
(a) The communication to the Central Government by  the
State Government of its approval was not within 7 days after
its approval, as required by s.	   3(4),    because,	 the
approval  by the State Government was only a day  after	 the
communication to the Central Government. [155G]
(b)If  what  is	 communicated is only  the  order  of  the
District Magistrate, this was not sufficient compliance with
the  statutory requirement, and it further was	also  beyond
the 7 days' period [155 G-H]



JUDGMENT:

ORIGINAL JURISDICTION: Writ Petition No. 522 of 1974. Petition under Article 32 of the Constitution. H. S. Marwah for the petitioner.

S. C. Majumdar, G. S. Chatterjee and Sukumar Basu for the respondent.

KRISHNA IYER, J. The detenu petitioner, challenges his detention on various rounds but Shri H. S. Marwah, appearing as amicus curiae, has raised big contentions and small, some of which do not merit consideration and others need not be dealt with since, on a short point, the petition must succeed.

The scheme of the Maintenance of Internal Security Act, 1971 (Act No. 26 of 1971) (hereinafter called the MISA, for short) is in keeping with Art. 27 of the Constitution and emphasizes the various stages at which there will be consideration of the need for the detention by different authorities, such as the District Magistrate, the State Government and, ultimately, the Central Government. For the effective exercise of this power a scheme has been built into the statute.

15 5 We are concerned at present with the power to direct release of the detenu. We may extract the provision here :

14(1) Without prejudice to the provisions of section 21 of the General Clauses Act, 1897, a detention order may, at any time, he revoked or modified=
(b)notwithstanding that the order has been made by a State Government, by the Central Government.", With a view to posting the Central Government with the detention and the grounds t herefore, s. 3(4) provides thus :
"3. Power to make orders detaining certain persons. (4)When any order is made or approved by the State Government Under this section, the State Government shall, within seven days, report the fact to the Central Government together with the grounds on which the order has been made and such other particulars as in the opinion of the State Government have a bearing on the necessity for the order."

(emphasis, ours) A fair reading of s. 3 indicates that the State Government may directly issue an order of detention or, if it is done by a lesser authority, approve of such detention order as provided in the statute. Sub-s. (4) of s. 3, which we have extracted, obligates the State Government to communicate, within seven days of the order of detention it makes or it approves, that fact to the Central Government, together with the grounds on which the order has been made and other relevant particulars. Even assuming that the order is made by the District Magistrate and is approved by the State Government, the communication has to be made to the Central Government within the time specified. This procedural mandate is inviolable except on peril of the order being voided.

In the present case it is obvious that the detention order was made on November 21, 1972 by the District Magistrate and approved by the State Government on December 2, 1972. It is curious that on the State's own showing the communication to the Central Government in compliance with s. 3(4) of the MISA has been made on December 1, 1972. This date is beyond seven days of the District Magistrate's order and it could not have been in compliance with the seven days' spell after the approval by the State Government, that having been done only a day after the alleged communication to the Central Government. It is thus plain that the State Government before the approval itself was made. Secondly, if what it communicated was the order of the District Magistrate, it, was not sufficient compliance with the statutory requirement. Moreover, it was beyond the seven, days' period.

156

In short, there has been an infringement of the procedural safeguard. This has, in several rulings, held that the liberty of the citien is a priceless freedom, sedulously secured by the Constitution. Even so, during times of emergency, in compliance with the provisions of the Constitution, the said freedom may be curtailed, but only in strict compliance with statutory formalities which are the vigilant concern of the Courts to enforce. We have pointed out how in the present case there has been a failure on the part of the State Government to comply with s.3(4). Judicial engineering prevents breaches of constitutional dykes protecting fundamental freedoms. The order of detention is invalid and the detenu is liable to be ,released. The rule is made absolute.

Petition allowed. 

 V. P. S.		     .....
157