DR. ESTHER, MBBS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed seeking quashment of G.O. (D) No.372, Home (Prison-IV) Department dtd. 22/7/2019, in and by which, the State Level Committee's recommendation for premature release of John David (Life Convict Prisoner No.4897), the son of the petitioner herein, has been turned down and for a mandamus to the respondents to release John David in terms of G.O. (Ms.) No.64 Home (Prison-IV) Department dtd. 1/2/2018 (for short "G.O. 64").

(2.) The brief facts leading to the filing of this writ petition are as under:

(3.) The State Level Committee constituted in the Government Order second read above has recommended for the premature release of the life convict prisoner No.4897, John David, son of David Marimuthu, confined in Central Prison-I, Puzhal.