O P MISHRA Vs. STATE

JUDGEMENT

(1.) The Superintendent, Central Jall-3, Tihar, New Delhi has preferred this writ petition with the prayer to quash the orders dated 16.3.2002 and 15.4.2002 passed by the Chief Metropolitan Magistrate, Delhi.

(2.) Brief facts which are necessary to dispose of this petition are recapitulated as under:

(3.) It is Incorporated in the petition that along with the several administra.tive duties of looking after the law and order of the under trials and convicts lodged In Tihar Jail, the petitioner has also been entrusted with the duty of producing the under- trials in the various courts. It Is submitted that the petitioner has been performing his duties with due diligence and care for the last, several years.