MANIVANNAN PATHY Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed for issuance of Writ of Mandamus directing the respondents to shift the petitioner's father Mr.Pathinettampadi, who is undergoing treatment as inpatient at Government Rajaji Hospital, Madurai to any other Private Cardiac Speciality Hospital for treatment.

(2.) Heard the learned counsel appearing for the parties.

(3.) The petitioner is the son of convicted prisoner, namely, Pathinettampadi. The petitioner's father was arrayed as an accused in C.C.No. 8 of 2003 on the file of the Special Judge for CBI Cases, Madurai. He was convicted by an order dated 14.11.2006 with rigorous imprisonment for 1 year with a fine of Rs. 4000/-. An appeal was preferred before this Court, which was also dismissed by an order dated 26.03.2018. Thereafter, the petitioner's father preferred Special Leave Petition before the Hon'ble Apex Court and the same is yet to be numbered and an Interim Application for granting exemption from surrendering was filed before the Apex Court and the same was rejected on 04.05.2018 and 4 weeks time was granted for surrendering before the trial court and the petitioner's father appeared before the learned Special Judge, CBI Cases on 04.06.2018.