GANDHIMATHI Vs. SUPERINTENDENT OF CENTRAL PRISON

JUDGEMENT

(1.) HEARD both sides.

(2.) ACCORDING to the Petitioner, her two sons namely Raja and Muthukumar are presently undergoing sentences as life convicts in Central Prison, Trichy. Her husband who is a coolie by profession is severely affected by paralytic attack and heart disease. Due to paralytic attack, her husband's hand and legs are partially not functioning. As such, she is only attending the coolie work and managing her day -to -day life with a paultry sum of income.

(3.) IT is the case of the Petitioner that the Doctors have advised to admit her husband in a Speciality Hospital available in Madurai,for which, she requires the service of her two sons namely, Raja and Muthukumar, who are presently lodged in Central prison, Trichy as life Convicts. She has also averred in the affidavit filed in support of the Writ Petition to the effect that if her two sons are by her side and her ailing husband, it would be useful to mobilise funds to provide necessary treatment. As such, she has filed the present Writ of Mandamus praying for issuance of a direction to the respondent to grant twenty days parole leave to her two sons namely Raja and Muthukumar, both sons of Malai Raja, who are undergoing sentences as life convicts in Central Prison, Trichy, so as to enable them to make arrangements for necessary treatment to their father, in pursuance to Rule 20 of Tamil Nadu Suspension of Sentence Rules, 1982.