SOMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is convict No. 1015 detained in the Open Prison, Nettukalthiri. he is undergoing imprisonment for life. He went on parole in 1988. At that time he took with him all the money earned by him by way of wages. Therefore he could not purchase remission during 1958. After return he wants to purchase remission of the eligible days of 1988 with the earnings of 1989. This prayer of the petitioner was not conceded by the jail authorities. So he has sent a petition to this Court seeking redress of his grievance.

(2.) RULE relating to remission in lieu of wages is contained in Kerala Prisons RULEs 1955. RULE 384-A dealing with the same is in the following terms :-