REGISTRAR GENERAL Vs. SECRETARY TO GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The compliance report filed by the Deputy Inspector General of Police/Prisons, indicates the progress made on various counts towards prison reforms. Learned Counsel appointed as Advocate Commissioner of the Court, states that though reforms have been made, but yet a number of issues remain unaddressed and constant monitoring is required.

(2.) We thus, consider appropriate to pass the following directions:-

(3.) The writ petitions stand disposed of with the aforesaid directions.