Appellant vs The Director General Of Prisons And
2025 Latest Caselaw 4570 Mad

Madras High Court

Appellant vs The Director General Of Prisons And on 21 May, 2025

Author: S.Srimathy

Bench: S.Srimathy, R.Vijayakumar

                                                                                            W.A.(MD)No.1339 of 2025

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 21.05.2025

                                                               CORAM:

                                     THE HONOURABLE MRS.JUSTICE S.SRIMATHY
                                                       AND
                                      THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                              W.A.(MD).No.1339 of 2025
                                                         and
                                     C.M.P.(MD).Nos.8179, 8180 and 8181 OF 2025

                P.Chinnathai
                                                                                               : Appellant

                                                                   Vs.

                1.The Director General of Prisons and
                  Correctional Service of Tamil Nadu,
                  Egmore, Chennai – 8.

                2.The Superintendent of Central Prison,
                  Madurai.

                3.The Superintendent of Central Prison,
                  Vellore.
                                                                                            : Respondents

                PRAYER: Writ Appeal is filed under Clause 15 of Letters Patent to set aside
                the order dated 22.04.2025 passed in W.P.(MD) No.11639 of 2025.

                                  For Appellant            : Mr.T.S.Mohamed Mohideen

                                  For Respondents          : Mr.K.R.Badurus Zaman
                                                             Govt. Advocate


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                                                                                             W.A.(MD)No.1339 of 2025




                                                            JUDGMENT

(Judgment of the Court was delivered by S.SRIMATHY,J.)

This writ appeal is filed to set aside the order dated 22.04.2025

passed in W.P.(MD) No.11639 of 2025.

2. The petitioner is working as the Chief Head Warder at the

Special Prison for Women, Madurai. By the impugned proceedings, the first

respondent passed the order transferring the petitioner from Madurai to

Vellore. Aggrieved by the same, the petitioner filed the writ petition.

However, the learned single Judge disposed of the writ petition, permitting

the petitioner to make a representation to the first respondent requesting to

accommodate her at any nearby place to Madurai. As against the said

order, the petitioner filed the present writ appeal.

3. The learned counsel appearing for the petitioner would submit

that now there a vacancy in Trichy Special Prison for Women.

4. The learned Government Advocate appearing for the

respondents also admitted the same.

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5. In view of the above submissions, the respondents are directed

to accommodate the petitioner in the above-said place at Trichy by

considering her representation.

6. This writ appeal is disposed of with the above terms. No costs.

Consequently, connected miscellaneous petitions are closed.

                                                                                   (S.S.Y, J.)          (R.V., J.)

                skn                                                                          21.05.2025
                NCC     : Yes/No
                Index    : Yes / No
                Internet : Yes
                Note : Upload on 22.05.2025

                To

1.The Director General of Prisons and Correctional Service of Tamil Nadu, Egmore, Chennai – 8.

2.The Superintendent of Central Prison, Madurai.

3.The Superintendent of Central Prison, Vellore.

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S.SRIMATHY, J

and

R.VIJAYAKUMAR, J

skn

WA(MD) NO. 1339 of 2025

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21.05.2025

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