[Cites 1, Cited by 0]
Madras High Court
Anjali vs The Principal Secretary To Government on 17 February, 2026
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.Crl.(MD) No.871 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 17.02.2026
CORAM:
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
and
THE HONOURABLE MS.JUSTICE R.POORNIMA
W.P.Crl.(MD) No.871 of 2026
Anjali ... Petitioner
-vs-
1. The Principal Secretary to Government
Home, Prison-V) Department
Secretariat, Fort St.George,
Chennai
2. The Director General of Prison and Correctional Services
O/o.Tamil Nadu Prisons HeadQuarters
Whannels Road, Egmore,
Chennai-600 008
3. The Deputy Inspector General of Prisons and Correctional Services
Trichy Range, Race Course Road,
Trichy- 620 023
4. The District Collector
O/o.The District Collector
Madurai District
5. The Superintendent of Prison
Central Prison,
Trichy 620 020 ....Respondents.
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W.P.Crl.(MD) No.871 of 2026
PRAYER: Petition filed under Article 226 of the Constitution of India to issue
a Writ of Mandamus, direct the first respondent to provide “A” class facility I
view of Rule 225 (1)(ii) of Tamil Nadu Prison Rules, 1983 and Rule 230(1)(ii)
of Tamil Nadu Prison Rules, 2024 to the petitioner's husband namely
Sundarapandi, S/o.Tamilmani aged about 39 years convict prisoner, PID No.
439752 confined at Central prison, Trichy on the basis of the petitioner's
representation dated 27.11.2025.
For Petitioner : Mr.K.A.S.Prabhu
For Respondents : Mr.T.Senthil Kumar
Additional Public Prosecutor
ORDER
[Order of the Court was made by G.K.ILANTHIRAIYAN, J.]
The prayer in the Writ Petition is to direct the first respondent to provide
“A” class facility I view of Rule 225 (1)(ii) of Tamil Nadu Prison Rules, 1983
and Rule 230(1)(ii) of Tamil Nadu Prison Rules, 2024 to the petitioner's
husband namely Sundarapandi, S/o.Tamilmani aged about 39 years convict
prisoner, PID No.439752 confined at Central prison, Trichy on the basis of the
petitioner's representation dated 27.11.2025.
2. Heard the learned counsel appearing on either side and perused the
materials placed before this Court.
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3. Without expressing any opinion on merits of the writ petition, the
fourth respondent is directed to forward the representation submitted by the
petitioner to the first respondent within a period of four weeks from the date of
receipt of a copy of this order and on receipt of the same, the first respondent is
directed to dispose the representation within a period of three weeks from the
date of receipt of representation from the fourth respondent and pass orders on
own merits and in accordance with law within a period of three weeks
therefrom.
4. With the above direction, the writ petition (Crl.) stands disposed of.
No costs.
[G.K.I., J.] [R.P.., J.]
17.02.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
aav
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To:
1. The Principal Secretary to Government
Home, Prison-(V) Department
Secretariat, Fort St.George,
Chennai
2. The Director General of Prison and Correctional Services
O/o.Tamil Nadu Prisons HeadQuarters
Whannels Road, Egmore,
Chennai-600 008
3. The Deputy Inspector General of Prisons and Correctional Services
Trichy Range, Race Course Road,
Trichy- 620 023
4. The District Collector
O/o.The District Collector
Madurai District
5. The Superintendent of Prison
Central Prison,
Trichy 620 020
6. The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
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G.K.ILANTHIRAIYAN, J.
AND
R.POORNIMA, J.
aav
17.02.2026
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