RAJESH KUMAR Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) IN these writ petitions, the petitioners have challenged the vires of Clause- 10 (under the heading "Regular Parole") of the Parole/Furlough Guidelines, 2010.

(2.) CLAUSE -10 which is the bone of contention in these petitions, reads as under:-

(3.) OTHER contention raised is that though pendency of appeal in the High Court disentitles the convict to regular parole but if the appeal is pending in the Supreme Court challenging the conviction order, no such embargo is laid down.