SUBRAMANIAN Vs. ADDITIONAL DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner is undergoing six months Rigorous Imprisonment on an order passed by the Magistrate Court in Madras. The appeals and revision petitions filed against the order of conviction were also dismissed, confirming the judgment of the trial court. The petitioner has been convicted in three cases and he has been under going imprisonment. Three appeals were filed against the judgment of the trial court are dismissed. Thereafter, he surrendered before the XIV Metropolitan Magistrate on 24.04.2012 and remanded. He is now confirmed to jail. He is a graduate having obtained B.sc Mathematics, M.sc. and M.Phil decree. He is now in 'B ' class in central prison, puzhal. The wife of the petitioner gave a representation on 28.12.2012 to the respondents to provide 'A ' class facilities to the petitioner. Since no orders have been passed, the above writ petition has been filed for the aforesaid prayer.

(2.) I have heard the learned counsel appearing for the petitioner. Mr. R.A.S. Senthilvel, the learned Government Advocate appearing for the respondents.

(3.) HENCE , I direct the superintendent of prison/ the third respondent herein to verity the certificates that would be produced by the wife of the petitioner and on being satisfied about his eligibility, to pass appropriate orders providing 'A ' class facilities. The wife of the petitioner is hereby directed to produce all the necessary decree certificates of the petitioner to the all the necessary decree certificates of the petitioner to the satisfaction of the third respondent to enable him to pass appropriate orders immediately. On such production of the necessary certificates, appropriate orders will be passed within a period of two weeks from the date of production by the third respondent.