CHELLAMMAL Vs. STATE OF TAMIL NADU REP.

JUDGEMENT

(1.) The prayer in the Writ Petition is for a Writ of Certiorarified Mandamus to quash the impugned order in No.10078/Thaku2/2015 dated 16.10.2015 on the file of the third respondent and consequently direct the respondents to release the petitioner's husband namely, Govindharajan, S/o.Bhavathy Perumal on parole from Central Prison, Palayamkottai.

(2.) By consent, the writ petition itself is taken up for final disposal.

(3.) Heard the counsel appearing for the petitioner and the Additional Government Pleader appearing for the respondents.