ALIJAN MIAN JADUNANDAN SAH Vs. DISTRICT MAGISTRATE DHANBAD:DISTRICT MAGISTRATE DHANBAD

JUDGEMENT

(1.) These two connected petitions seek to challenge the orders of detention dated 2nd December, 1982 passed by the District Magistrate, Dhanbad in exercise of powers conferred by sub-s. (2) of S. 3 of the National Security Act, 1980 (No. 65 of 1980) read with notification No. 3183/C dated 15th of October, 1982 of the Government of Bihar.

(2.) Alijan Mian, the petitioner in the first petition, is an employee of the Eastern Coalfields Limited working at Khudia Colliery as a dumper driver. Jadunandan Sah, the petitioner in the second petition, is also a dumper driver in Gopi Nathpur Colliery.

(3.) The object of the order of detention as indicated in the impugned order was to prevent the petitioners from acting in any manner prejudicial to the maintenance of public order. The grounds of detention supplied to the petitioners are in identical terms and they are as follows: