LAISHRAM YAIMA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Shri Laishram Yaima Singh, S/o Late L. Sagor Singh of Chajing Karam Mayai Leikai, has been detained in exercise of the power under subsection 3 of Section 3 read with Sec.3(2) of the National Security Act, 1980 (in short the Act) by an order dated 21/12/1994. Ground of detention has been furnished to the detenu on 24.12.94. The relevant portion of the ground of detention is extracted below :-

(2.) Further, the paragraphs 3,4 and 5 of the grounds of detention runs as follows :

(3.) Subsequent to the detention order, the services of the petitioner has been terminated by an order dated 2.5.1995.