Saravanan vs The Superintendent
2023 Latest Caselaw 1340 Mad

                                                                                     W.P(MD)No.2051 of 2023

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 02.02.2023

                                                          CORAM:

                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
                                                    AND
                                    THE HON'BLE MR JUSTICE SUNDER MOHAN

                                                  W.P(MD)No.2051 of 2023


                 Saravanan                                              ... Petitioner

                                                             .Vs.

                 The Superintendent,
                 Central Prison,
                 Madurai-16.                                            ... Respondent

                 PRAYER: Writ Petition filed under Article 226 of the Constitution of India, to
                 call for the records relating to the impugned order No.6263/jF.2/2022, 23.01.2023
                 and quash the same as illegal and consequently direct the respondent to grant
                 Extension of Ordinary leave to the petitioner namely Saravanan in C.P.No.6045,
                 for a period of 30 days.

                                     For Petitioner         : Mr.D.Rameshkumar
                                                              for S.Prabha

                                     For Respondent         : Mr.A.Thiruvadi Kumar
                                                              Additional Public Prosecutor


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https://www.mhc.tn.gov.in/judis
                                                                                     W.P(MD)No.2051 of 2023




                                                         ORDER

DR.G.JAYACHANDRAN,J.

AND SUNDER MOHAN,J.

On request of the life convict, who is the petitioner herein, the prison

authorities have granted 30 days ordinary leave and he is enjoying the leave as on

date. The said leave expires on 09.02.2023. While on leave, he has made a

request for extension of leave period which has been rightly rejected by the

authorities. Challenging the said rejection order, the present writ petition has

been filed.

2. On perusing the averments made in the affidavit and the impugned order,

this Court finds no error or illegality in the order. If at all the petitioner is eligible

for any further leave as per the prison manual, he can make a fresh representation

for granting ordinary leave. On such representation, the authorities can

independently apply the rules governing ordinary leave and consider it within a

reasonable time.

https://www.mhc.tn.gov.in/judis W.P(MD)No.2051 of 2023

3. Accordingly, this writ petition stands disposed of. No costs.

[G.J.,J.] [S.M.,J.] 02.02.2023 Index : Yes / No Internet : Yes / No am

To

The Superintendent, Central Prison, Madurai-16.

https://www.mhc.tn.gov.in/judis W.P(MD)No.2051 of 2023

DR.G.JAYACHANDRAN, J.

and SUNDER MOHAN,J.

am

JUDGMENT MADE IN W.P(MD)No.2051 of 2023

02.02.2023

https://www.mhc.tn.gov.in/judis