Madras High Court
A.Aruna vs The Government Of Tamil Nadu on 12 November, 2025
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
W.P.Crl.No.1316 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 12.11.2025
CORAM
THE HONOURABLE MR. JUSTICE N.SATHISH KUMAR
AND
THE HONOURABLE MR. JUSTICE M.JOTHIRAMAN
W.P.Crl.No.1316 of 2025
A.Aruna ... Petitioner
Versus
1. The Government of Tamil Nadu
Rep by its Secretary to Government
Home (Prison-IV) Department
Fort St.George, Chennai
2. The Additional Director General of Prisons
Thalamuthu Natarajan Maaligai
2nd Floor, Gandhi Irwin Road
Egmore, Chennai – 8
3. The Superintendent of Central Prisons
Central Prison – I (Convict)
Puzhal, Chennai - 66
4. The Inspector General of Police
E5, Pattinapakkam Police Station
Chennai
(Cr.No.986 of 2011) .. Respondents
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https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 04:16:11 pm )
W.P.Crl.No.1316 of 2025
Prayer:- Writ Petition filed under Article 226 of the Constitution of India
praying for a Writ of Mandamus, directing the respondents to classify the
petitioners husband Somu @ Somasundaram Convict prisoner No.571 ,now
confined in Central Prison-I, Puzhal, Chennai as A Class prisoner and
consequently provide the petitioner husband with the amenities that A Class
Prisoner is entitled to.
For Petitioner : Mr.D.Krishnamoorthy
For Respondents : Mr.A.Gokulakrishnan
Additional Public Prosecutor
ORDER
(Order of the Court was made by N.SATHISH KUMAR, J.) This writ petition has been filed directing the respondents to classify the petitioners husband Somu @ Somasundaram, Convict prisoner No.571, now confined in Central Prison-I, Puzhal, Chennai as A Class prisoner and consequently provide the petitioner husband with the amenities that A Class Prisoner is entitled to.
2. Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor and perused the materials placed on record.
3. Considering the facts and circumstances of the case, this Court, 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 04:16:11 pm ) W.P.Crl.No.1316 of 2025 without expressing any view or opinion with regard to the merits of the case, directs the respondents to consider the representation of the petitioner dated 31.10.2025 and pass appropriate orders on merits and in accordance with law within a period of three months from the date of receipt of a copy of this Order.
4. With the above direction, this writ petition stands disposed of. No costs.
[N.S.K.,J.] [M.J.R.,J.] 12.11.2025 Index: Yes/No Neutral Citation: Yes/No dhk To,
1. The Secretary to Government Government of Tamil Nadu Home (Prison-IV) Department Fort St.George, Chennai
2. The Additional Director General of Prisons Thalamuthu Natarajan Maaligai 2nd Floor, Gandhi Irwin Road Egmore, Chennai – 8 3/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 04:16:11 pm ) W.P.Crl.No.1316 of 2025 N.SATHISH KUMAR, J., AND M.JOTHIRAMAN, J., dhk
3. The Superintendent of Central Prisons Central Prison – I (Convict) Puzhal, Chennai - 66
4. The Inspector General of Police E5, Pattinapakkam Police Station Chennai
5.The Public Prosecutor High Court, Madras.
W.P.Crl.No.1316 of 202512.11.2025 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 04:16:11 pm )