KADIRVEL Vs. STATE

JUDGEMENT

(1.) THE petitioner by name Kadirvel, is father of one Shankar, who was convicted for an offence under Section 3 (3) and 4 of TADA Act on 28. 0 2. 2005 by the Designated Court-I, Chennai and sentenced to under to rigorous imprisonment for five years and was committed to Central Prison chennai and presently he is in Central Prison, Vellore.

(2.) IN this petition, the petitioner sought for a direction to the respondents to transfer his son, viz. , shankar, TADA Prisoner to Central Prison, Cuddalore from Central Prison, Vellore. On going through the grievance expressed by the petitioner in the affidavit filed in support of the above petition, we permit the petitioner or his son Sankar, the TADA prisoner, to make a representation to the first respondent, i. e. , Inspector General of prisons, Chennai-2. If any such representation is made, the first respondent is directed to consider and dispose of the same within a period of one week thereafter. With the above direction, this petition is disposed of.