D.AZHAKAR Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed seeking for a direction to the fourth respondent not to transfer the petitioner from the Central Prison, Puzhal to the Cuddalore Central Prison.

(2.) The learned Additional Public Prosecutor on instructions, would submit that the petitioner is a life convict and he was temporarily transferred to the Central Prison, Puzhal from Central Prison, Cuddalore for medical treatment. The petitioner is undergoing medical treatment even now and immediately after the completion of the medical treatment, the petitioner will be shifted back to the Cuddalore Central Prison. The learned Additional Public Prosecutor submitted that this was an administrative decision taken by the Additional Director General of Police (Prisons), Egmore, Chennai.

(3.) In view of the above, the relief as sought for by the petitioner cannot be granted by this Court and immediately after the completion of the medical treatment, the petitioner shall be shifted back to the Cuddalore Central Prison. Accordingly, this Writ Petition is disposed of. No Costs. Consequently, connected Miscellaneous Petition is closed.