K. RAJASEKAR Vs. STATE

JUDGEMENT

(1.) This writ petition has been preferred calling into question, the legality and validity of G.O. (Ms) No.992, Home (Prison-IV) Department dtd. 30/8/2019 (for short "G.O. 992") issued by the first respondent, in and by which, the recommendation of the State Level Committee for the premature release of Shanthi, the petitioner's wife (Life Convict Prisoner No.3784), was rejected, and for a direction to the first respondent to release her forthwith from the Special Prison for Women, Tiruchirappalli.

(2.) A short but very interesting conundrum has been raised in this writ petition, wherein, the petitioner, Rajasekar, seeks premature release of his wife Shanthi (Life Convict Prisoner No.3784) under G.O.(Ms.) No.64, Home (Prison-IV) Department dtd. 1/2/2018 (for short "G.O.64"), on the ground of parity.

(3.) The minimum facts that are required for deciding this legal conundrum are as under: