MARIYAMMA MATHAI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner seeks for a direction to the third respondent to grant leave to her son, who is a convict at the Central Prison, Viyyur, Thrissur. The reason stated for seeking leave is the alleged terminal illness of the petitioner.

(2.) Rule 400 of the Kerala Prisons and Correctional Services (Management) Rules, 2014, stipulates various conditions to be satisfied for the grant of emergency leave on the grounds of illness. If requisite documents are submitted, necessarily, the prison authorities are bound to take a decision, without delay.

(3.) In the above circumstances, there will be a direction to the third respondent to consider and pass appropriate orders on the application submitted by the petitioner or her son. If any application for emergency leave has already been submitted, or if submitted hereafter, and if the application is complete in all aspects supported by necessary documents as contemplated by law, a decision shall be taken as expeditiously as possible and without undue delay.