P NEDUMARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PETITIONER has prayed for a declaration to declare the amendments made to Rules 520, 521 and 826 of the Tamil Nadu Prisons Rules, 1983 as ultra vires of Articles 14 and 21 of the Constitution of India. He has also questioned the communication of the second respondent issued on the basis of the amended rules.

(2.) THE facts of the case are stated as hereunder: According to the petitioner, he is the President of Thamizhar Desiya Iyakkam, a registered political party and also the Convenor of Human Rights Organisation. As part of his organisation's demand, he wanted to meet the prisoners who were arrested by the S.T.F. Police during the search operations. As part of this exercise, he wanted to meet one Mathaiyan, presently in the Central Jail at Coimbatore. His application dated 29.12.2001 seeking permission to interview Mathaiyan was refused in the light of the amended rule. Hence the above writ petitions.

(3.) I have heard the counsel for the petitioner and the respondents and considered the matter carefully.