L. SRINIVASAN Vs. HOME SECRETARY (PRISON)

JUDGEMENT

(1.) The matter is heard through video-conferencing.

(2.) The petitioner is a life convict. He is convicted by virtue of the order passed by the VI Additional Sessions Court at Chennai on 01.02.2011. The said judgment was confirmed by the Division Bench of this Court on 12.10.2011 and by the Hon'ble Apex Court on 15.02.2017. The petitioner was lodged in Central Prison " I, Puzhal, from 2011. However, on 25.06.2015, he was fighting with other convicts in the prison. Therefore, the authorities rejected his interview for one month. Secondly, he was on hunger strike, raising slogans against the Prison authorities. Taking into consideration of these two incidents, the authorities transferred the petitioner to the Central Prison, Salem on 06.09.2018 on administrative ground.

(3.) HCP No.721/2020 has been filed seeking re-transfer from Central Prison, Salem to Central Prison-I, Puzhal, Chennai stating that he has already been punished for his conduct and inspite of the same, he was transferred to Central Prison, Salem, with ulterior motive. The convict's family members are settled in Chennai and he has got two young children and for meeting the convict, the family members who are permanently settled in Chennai have to travel 350 kms to Salem which takes about 6 1/2 hours. Therefore, he has given a representation for re-transfer on 19.12.2019. Since it has not been considered, the present petition has been filed.