M UMA MANICKAM Vs. STATE; ADDITIONAL DIRECTOR GENERAL OF PRISON & INSPECTOR GENERAL OF PRISON; SUPERINTENDENT CENTRAL PRISON; JAYAKUMAR; THIRUGNANAM

JUDGEMENT

(1.) Heard the learned counsel, appearing on behalf of the petitioner, as well as the learned counsel, appearing for the respondents 1 to 3. There is no appearance for the respondents 4 and 5.

(2.) This writ petition has been filed, praying that this court may be pleased to issue a Writ of Mandamus, directing the respondents 1 to 3 to consider the representation of the petitioner, dated 3.7.2014, and to take necessary action, against the respondents, and to safeguard the life and liberty of the husband of the petitioner, namely, Manickam @ Poonga Nagar K.Manickam, detained at the Central Prison, Salem.

(3.) The petitioner has stated that she is the wife of Manickam @ Poonga Nagar K.Manickam, who is a convict prisoner, bearing Convict NO.10822, and has been undergoing life imprisonment, at the Central Prison, Salem.