KANTI MANEKLAL RANA Vs. COMMISSIONER OF POLICE, VADODARA

JUDGEMENT

(1.) The detenu challenges the order under which he has been taken in preventive detention passed by the Commissioner of Police, Vadodara, in exercise of power conferred upon him by sub-Secs. (1) and (2) of sec. 3 of the Gujarat Prevention of Anti-Social Activities Act, 1985. The impugned order was passed on 2nd October 1985 and the grounds of detention bear an even date. The impugned order of detention is challenged on several grounds but, in our opinion, the ground regarding the delay in the consideration of the representation of the detenu is sufficient to dispose of this matter.

(2.) In paragraph 10 of the petition the detenu has contended that he had made a representation to the State Government through the Superintendent, Central Prison, Vadodara, on 14th October 1985. On a verification of the representation we find that it was tendered to the Jailor on 16th October 1985. The date 14th October 1985 is also corrected by placing the figure '16th' below the figure '14th'. It appears from the relevant file shown to us by the learned Public Prosecutor that the Jailor promptly dispatched the representation on the very same day to the Secretary, Home Department (Special), Sachivalaya, Gandhinagar. That letter further shows that the representation was received by the concerned branch of the Home Department on 25th October 1985 and the same was taken up for consideration on 29th October 1985 and was rejected on 2nd November 1985 but the file was received back in the Department on 4th November 1985 on which date the communication was dispatched to the detenu. In the affidavit-in-reply filed by the Under Secretary, Shri Rao, it is stated that the representation was received by the Home Department on 25th October 1985 and was rejected on 4th November 1985. From the above facts it becomes clear that even though the representation was despatched by the Jailor on the very same day, that is, 16th October 1985, it was received by the concerned branch of the Home Department as late as 25th October 1985. it was taken up for consideration four days thereafter and was disposed of on 2nd November 1985 but the file was received back by the Branch on 4th November 1985 as is clear from the endorsement on the file. It is, therefore, obvious that there was delay in transit inasmuch as even though the Jailor promptly despatched the representation on 16th October 1985, it was not received in the concerned branch of the Home Department till 25th October 1985. No explanation is forth-coming as regards the time lost in transit. There is also no explanation as to why it was not taken up for consideration till 29th October 1985.

(3.) During this sitting we have been constrained to quash several orders of detention because the sense of urgency required to be shown 'at all stages' while dealing with a representation made by a detenu against his detention has not been exhibited resulting in avoidable delay in the disposal of such representations. We have noticed that the grounds of detention invariably require that the detenu should forward his representation through the jail authorities. It is our experience that generally the jail authorities promptly forward the representation to the State Government but thereafter considerable time is lost in dealing with the same. This is presumably because after the representation is received in the Home Department, the registry of the department takes its own time in inwarding the same in the register before forwarding it to the concerned branch. In several cases we have found that it takes more than 10-15 days for the representation to reach the concerned branch. Once it reaches the concerned branch, it is dealt with expeditiously except in a few cases. It is, therefore, necessary for the Government to evolve some system whereby representations received from the detenus are not held up in the registry and are despatched to the concerned branch on the very same day or at the most the next day. It is also necessary to see to it that after the representation is received by the concerned branch, it is disposed of expeditiously and with utmost despatch so that Court may not be constrained, as in the present case, to strike down the detention order on the technical ground of delay in the disposal of the representation.