Madras High Court
Silmya Fathima vs The Secretary To Government on 5 June, 2023
Author: G.Ilangovan
Bench: G.Ilangovan
W.P(MD)No.12796 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 05.06.2023
CORAM :
THE HONOURABLE MR.JUSTICE G.ILANGOVAN
W.P(MD)No.12796 of 2023
Silmya Fathima ... Petitioner
Vs.
1.The Secretary to Government,
Home Department,
Fort. St. George,
Rajaji Road,
Chennai-600 009.
2.The Director General of Prisons,
Department of Prisons,
Whannels Road,
Egmore,
Chennai-600 008.
3.The Additional Director General/Inspector of Prisons,
Department of Prisons,
Whannels Road,
Egmore,
Chennai-600 008.
4.The Superintendent of Prison,
Central Prison,
Puzhal,
Chennai-600 066. ... Respondents
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https://www.mhc.tn.gov.in/judis
W.P(MD)No.12796 of 2023
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
respondents herein to classify the petitioner's husband namely Sulaiman
Hussain @ Niyazkhan @ Mujeeb, (Convicted Prisoner No.8410) as “A”
Class Prisoner and thereby extend him with “A” Class facility in Puzhal
prison, Chennai.
For Petitioner : Mr.V.S.Kishok Kumar
For Respondents : Mr.B.Nambiselvam
Additional Public Prosecutor
ORDER
This writ petitioner filed this Writ Petition seeking for issuance of a Writ of Mandamus, directing the respondents herein to classify the petitioner's husband namely Sulaiman Hussain @ Niyazkhan @ Mujeeb, (Convicted Prisoner No.8410) as “A” Class Prisoner and thereby extend him with “A” Class facility in Puzhal prison, Chennai.
2. When the matter is taken up for hearing, the learned Additional Public Prosecutor appearing for the respondent police submitted that the representation made by the petitioner was forwarded by the letter dated 19.05.2023 to the Government for passing orders and the same is 2/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.12796 of 2023 pending for consideration. He further submitted that within six weeks the above said representation will be considered by the concerned Authority.
3. In view of the above, the concerned Official, namely, the first respondent is directed to consider the petitioner's representation dated 13.03.2023 and pass orders on its own merits within a period of six weeks from the date of receipt of a copy of this order.
With the above direction, this Writ Petition is disposed of. No Costs.
05.06.2023 NCC :Yes/No Index :Yes/No Internet : Yes/ No tta 3/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.12796 of 2023 To
1.The Secretary to Government, Home Department, Fort. St. George, Rajaji Road, Chennai-600 009.
2.The Director General of Prisons, Department of Prisons, Whannels Road, Egmore, Chennai-600 008.
3.The Additional Director General/Inspector of Prisons, Department of Prisons, Whannels Road, Egmore, Chennai-600 008.
4.The Superintendent of Prison, Central Prison, Puzhal, Chennai-600 066.
5.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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