PARAMVIR SINGH @ PAMMU Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, Mr. Paramvir Singh @ Pammu has challenged his detention vide detention order dated 4-2-1993, passed under Section 3(2) of the National Security Act (hereinafter called "NSA") by filing this Criminal Writ Petition on various grounds including Ground IX that there is a long delay in consideration of the representation made by the petitioner and as such the detention is violative of Article 22(5) of the Constitution of India.

(2.) AS per the averments made by the petitioner in the petition, the order of detention under Section 3(2) of the N.S.A. was passed on 4-2-1993. This detention order was served upon him while in Central Jail on 5-2-1993. On 8-2-1993 father of the petitioner made an application to the Commissioner of Police stating that the grounds of detention may be served on the petitioner so that he can make an effective and purposeful representation. On 9-2-1993 the petitioner was served with the grounds of detention. On 13-2-1993 a representation was made by the petitioner to the detaining authority and the same was rejected on 12-3-1993 which was communicated to the petitioner on 15-3-1993.

(3.) IN the counter affidavit filed by Mr. M.B. Kaushal, Commissioner of Police, Police headquarters, New Delhi in reply to Ground IX it is stated as under :-