(1.) HEARD both sides.
(2.) THE petitioner is a convict and at present undergoing imprisonment in the central Prison, Tiruchirappalli. His reference Number is Life convict-80600. The petitioner has filed the present writ petition seeking for a direction to the respondents to treat him as having become eligible for premature release by g. O. Ms. No. 873, Home (Prison IV) Department, dated 14. 09. 2006 and G. O. Ms. No. 1326 home (Prison IV) Department, dated 12. 09. 2007 and release him forthwith.
(3.) WHEN the writ petition came up on 22. 06. 2008, the learned Assistant Government pleader took notice. Thereafter, from time to time, it was adjourned. Subsequently, a counter affidavit, dated 4. 8. 2009 was filed by the Additional secretary to the Government, Home Department on behalf of the respondents.