Rajasthan High Court - Jaipur
Bhagga Alias Bhagat Ram vs State (Home Department)Ors on 31 July, 2012
Author: Dalip Singh
Bench: Dalip Singh
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR ORDER D.B.Civil Writ Petition No.10047/2012. Bhagga @ Bhagat Ram. VERSUS State of Raj. & Ors. 31.07.2012 HON'BLE MR.JUSTICE DALIP SINGH HON'BLE DR.JUSTICE SMT.MEENA V.GOMBER Mr.Lakhan Singh Tomar, for the petitioner.
Mrs.Rekha Madnani, Dy. Government Counsel.
***** This petition has been filed by the petitioner who is in jail for his transfer to Open Air Camp.
From the reply, we find that the petitioner has suffered jail punishment on account of which it is contended by learned counsel for the respondent-State that the petitioner is ineligible for being transferred to the Open Air Camp.
In the facts and circumstances, we direct that the petitioner would be entitled to submit his application to the jail authorities and the jail authorities shall consider and decide the same in accordance with law and communicate the result to the petitioner. The jail authorities shall decide the aforesaid application within three months of its being filed before the jail authorities. It would be the duty of the counsel for the petitioner to submit a copy of the application along with a copy of this order to the jail authorities for deciding the same in accordance with law.
This writ petition accordingly stands disposed of with the aforesaid direction.
(DR.MEENA V.GOMBER),J. (DALIP SINGH),J. Certificate: All corrections made in judgment/order have been incorporated in the judgment/order being emailed. Solanki DS, P.A