PERUMAL Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed to direct the respondents to grant ordinary leave for 40 days, without escort, to the petitioner / detenue viz., Perumal, Son of Muthusamy, aged 60 years, who is detained at the Central Prison, Coimbatore, and to quash the proceedings of the third respondent dtd. 4/1/2024.

(2.) Heard the learned counsel on either side and perused the documents.

(3.) On the ground that the petitioner has to make financial arrangements for a kidney transplantation for his son, he has sought for grant of ordinary leave. His request was rejected through the impugned order dtd. 4/1/2024 on the basis that the petitioner was imposed with penalty for committing an offence on 28/2/2023 and since one year has not lapsed after the punishment was imposed, he is ineligible to claim it.