SATISH KUMAR A Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction by issuance of a writ in the nature of mandamus directing the respondents to place his case before the Committee for his premature release from the prison owing to his educational record and exemplary conduct.

(2.) Heard Sri. K.B. Monesh Kumar, learned counsel appearing for the petitioner, Sri. M. Vinod Kumar, learned AGA, appearing for the respondents and have perused the material on record.

(3.) Brief facts that leads the petitioner to this Court in the subject petition, as borne out from the pleadings, are as follows: