HARENDRA KR. BHARALI Vs. DISTRICT MAGISTRATE AND ORS.

JUDGEMENT

(1.) BY an order passed on 9.11.81 the Petitioner detained under the National Security Act, 1980. because the learned District Magistrate, Sibsagar felt that the same was necessary "with a view to preventing him from acting in a manner prejudicial to the maintenance of public order and security of the State."

(2.) LET us see the grounds which had led the detaining authority to come to his satisfaction. These read:

(3.) THE subject along with two other leaders of Karmachari Parishad Jorbat circulated a Letho -typed Appeal amongst the Govt. employees and others which inter alia criticised the Govt. for taking repressive measures against the Govt. employees, deployment of Army/C.R.P.F. inside Oil installations, Pumping Stations etc and urging upon the employees to take active part in all agitational programme and to get ready for supreme sacrifice for the motherland. Due to such instigation all the Govt. and Semi -Govt. employees of Jorhat did not attend their office/duty from 24.11.80 to 10.12.80 in support of the indefinite non -co -operation movement of the State/Central and Semi -Govt. employees.